UOI Vs. S. SENGATHIR

JUDGEMENT

(1.) The petitioners under Article 226 of the Constitution of India has preferred the present writ-petition for setting aside the impugned order passed by the Central Administrative Tribunal, Principal Bench dated 24.11.2000, in O.A. No. 781/98 and O.A. No. 782/98 wherein the claim of the respondent No. 1 for cadre allocation of home state i.e. Tamil Nadu was allowed.

(2.) The brief facts as set out by the respondent No. 1 in the O.A. 781/1998 are that he, i.e. S. Sengathir, belongs to the OBC Category from the State of Tamil Nadu, appeared in the Civil Services Examination 1996 (CSE-1996) and secured the rank of 330 in the said examination and another candidate namely R. Rajasekaran, who too filed O.A. No. 782/1998, also secured rank of 338 in the said examination.

(3.) The respondent No. 1 was allocated to the Indian Police Service on the basis of he being an OBC category candidate of Tamil Nadu State and thereafter, petitioner No. 1, asked the respondent No. 1 to join the foundation course at Lal Bahadur Shastri National Academy of Administration, Mussoorie vide letter dated 09.08.1997. After completion of his foundation course, he was allocated the Rajasthan Cadre instead of State of Tamil Nadu despite his preference given in the application form.