LAXMI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an IPS direct recruit of 1999 batch. It is alleged that she is the first and only lady officer trainee to have been adjudged all-round best probationer in the history of the Indian Police Service. She is also the only lady officer trainee in the police to have commanded the passing out parade and was awarded Prime Minister's Baton and Home Ministry Revolver by the Vice President of India.

(2.) The petitioner's grievance was that she was allocated West Bengal Cadre although she had opted for UP. Cadre of I.P.S. The petitioner approached the CAT which has rejected here claim petition by the impugned order dated 14.3.2001. Hence this petition.

(3.) It has been alleged in paragraph 5 of the petition that the petitioner was declared successful in the Civil Services Examination, 1999 and she obtained rank No. 34 and was second in the order of merit. By the order dated 14.8.2000 the petitioner was informed that she has been selected in the IPS vide Annexure 2 to the writ petition. Subsequently by the order dated 30.9.2000 she was allocated West Bengal Cadre of IPS. In paragraph 8 of the petition the petitioner has alleged that she opted for U.P. Cadre while filing her application from. Hence, under the roster system for allocation of cadres and under Rule 5 of IPS Code Rule 1954, she should have allocated U.P. Cadre. However, by notification dated 12.9.2000 she was allocated West Bengal Cadre. In paragraph 9 the petitioner has quoted the relevant principles for allocation of Cadre according to the vacancies in the ratio of 2:1 for outsiders and insiders. In paragraph 11 of the petition it is stated that there were only two vacancies in U.P. Cadre of IPS and hence the first vacancy should have gone to an outsider and the second to an insider. Since the petitioner was the first amongst the insider candidates she should have been allocated U.P. Cadre. The petitioner made a representation in this connection vice Annexure 5 to the writ petition. However, when nothing was done she approached the Central Administrative Tribunal which has rejected her petition.