SHANKAR LAL KUMAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge in this writ petition is to the order dated March 07, 2012 passed by the Central Administrative Tribunal in Original Application No.2579/2011, whereby the claim of the petitioner inter alia for a direction to allocate him his home cadre of Rajasthan instead of Tamil Nadu was rejected. Facts

(2.) THE petitioner was a successful candidate of Civil Services Examination (hereinafter referred to as CSE), 2009 and was allotted Indian Administrative Service (IAS).

(3.) FURTHER Rule 19(ii) of CSE Rules, 2009 stipulated that the cadre allotment to candidates ' appointment to IAS/IPS will be governed by the policy of cadre allotment in force at the time of allotment of cadre. Due consideration will be given at the time of making allocation on the results of the examination to the preferences expressed by a candidate for various cadres at the time of his application.