NARSINGH PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed against the order of the Central Administrative Tribunal dated 10 December, 2002. This order of the Central Administrative Tribunal is on O.A. No. 286 of 2002 upon a claim petition having been filed by Narsing Paswan against the Union of India and 11 others.

(2.) BUT for the integrity certificate which has been withheld, the contention of the titioner is that he would receive an allocation to IAS cadre.

(3.) VERY strong reliance has been placed on a comment which has been recorded at the internal screening at its meeting on 31 August, 2001. As strong reliance has been placed which has a reference to the petitioner (Narsing Paswan at serial no. 33) this is reproduced.