RAMANDEEP CHOUDHARY Vs. UOI

JUDGEMENT

(1.) THE challenge in this writ petition is to the order dated November 24, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) dismissing O.A.No.934/2009 filed by the petitioner, Ramandeep Chaudhary, who was aggrieved of the fact that having rank 84 in the Civil Services Examination (CSE) 2007 and belonging to the SC Category he had been allotted Bihar Cadre instead of the Home Cadre of Punjab.

(2.) THE issue was debated before the Tribunal with respect to the principles of Allocation of Cadre on the basis of roster system, enunciated by DoPT as contained in a letter dated May 31, 1985, the broad principles whereof would be as follows:-

(3.) THE DoPT allocated the aforesaid four vacancies to the following persons:-