UNION OF INDIA Vs. N.SWETHA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed challenging the order, dtd. 7/1/2014 in Original Application No.725 of 2013 (for short 'O.A.') on the file of the Central Administrative Tribunal, Hyderabad Bench at Hyderabad (for short 'the Tribunal').

(2.) 1st respondent herein (applicant) filed the above O.A. challenging the proceedings No.1-12015/1/2011-IPS.IV and No.1- 14012/07/2013-IPS.IV, dtd. 15/3/2013 and 17/5/2013 respectively before the Tribunal.

(3.) Brief facts are as follows: The applicant appeared for Civil Service Examination (for short 'CSE') conducted in the year 2011 and secured 163rd rank and she stood first among the candidates selected to Indian Police Service (for short 'IPS') from Andhra Pradesh. She has joined the training programme and underwent training in the Sardar Vallabhai Patel National Police Academy, Hyderabad. Allotment of cadres takes place only after joining the service and the same would be communicated to the candidates during the training. The method and manner of allotment of the candidates and the ratio of 'Insider', 'Outsider' to be considered has also been regulated by the instructions issued by the Department of personnel and Training.