AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) QUESTIONING the correctness and the legal validity of the order dated 28th October, 2009 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short 'Tribunal') in O.A. No. 40 of 2009 the petitioner has preferred this writ petition under Article 226 of the Constitution of India.

(2.) ON a perusal of the order passed by the Tribunal, it is evincible that the Tribunal has declined to interfere with the non-selection of the petitioner in O.B.C. category, inasmuch as, the petitioner had not filled up the said column in the form and only mentioned 'nil'.

(3.) IN view of the aforesaid, we do not find any merit in this writ petition and, accordingly, the same has to pave path of dismissal in limine and, accordingly, we so direct.