UNION OF INDIA Vs. ANURAGBACHAN SINGH & ORS.

JUDGEMENT

(1.) The petitioner has preferred the present petition to assail the order dated 11.03.2019 passed by the Central Administrative Tribunal Principal Bench in OA/100/4400/2018. The Tribunal has allowed the said Original Application preferred by the respondent-applicant. The respondent had preferred the said original application with his grievance that even though he belonged to the OBC category/ ?JAT? community, and he had secured the overall rank of 673 in Civil Services Examination (CSE) conducted in the year 2017, he had not been allocated to a service and another candidate-who had secured the rank of 675 belonging to the OBC Category was allocated to the Indian Revenue Service (IT). The reason given by the petitioner for not selecting and allocating a service to the respondent as an OBC candidate, was that the certificate that he produced, as issued by the Sub Divisional Magistrate, Sri Ganganagar (Rajasthan) described the respondent as belonging to "JAT SIKH" Community.

(2.) The stand taken by the petitioner was that "JAT SIKH" is not one of the class enlisted as a backward community in the central list for the State of Rajasthan. On the other hand, the case of the respondent was that the caste "JAT" is enlisted as a backward class, and merely because the certificate described him as "JAT SIKH"- since he follows the Sikh religion, it would not take away the fact that he belonged to the JAT Community, which is a backward class.

(3.) To clarify the matter, the respondent produced yet another class certificate issued by the SDM, Sri Ganganagar (Rajasthan) dated 9.3.2017 which described his community as ?JAT?.