MS. SHWETA BANSAL Vs. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF PERSONNEL AND PUBLIC GRIEVANCES DEPARTMENT OF PERSONNEL & TRAINING AND UNION PUBLIC SERVICE COMMISSION REPRESENTED BY CHAIRMAN

JUDGEMENT

(1.) THE instant OA, despite the seeming bulk of its pleadings, involves a simpler matter. The applicant has by means of this OA assailed the impugned order (Annexure A-1) allocating services to the selected candidates wherein the applicant has not been allocated any service despite having achieved a rank of 769 in the CSE 2012.

(2.) THE applicant has prayed for the following relief(s) :-

(3.) However, when the final allocation of services was made, the name of the applicant was missing. The applicant has challenged the act of non-allocation of any service to her principally on the following grounds :-