PAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition assailing the order dtd. 31/5/2016 [hereinafter referred to as 'Impugned Order'] passed by the Central Administrative Tribunal, Principal Bench, New Delhi [hereinafter referred to as 'Tribunal'] in O.A. No. 225/2013, whereby his Original Application came to be dismissed.

(2.) In order to appreciate the issues which arise for consideration in the present case, the relevant facts may briefly be noticed.

(3.) Pursuant to the Recruitment Notice of the Union Public Service Commission Civil Services Examination, 2009, the Petitioner participated in the selection process and, upon being declared successful, was placed at Rank 860 in the general merit list and at Rank 5 in the sub-category of Visually Impaired candidates. On the basis of the said selection, he was allocated to and appointed in the Armed Forces Headquarters Service.