UNION OF INDIA vs. RAJIV YADAV .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: UNION OF INDIA Vs. RESPONDENT: RAJIV YADAV DATE OF JUDGMENT21/07/1994 BENCH: KULDIP SINGH (J) BENCH: KULDIP SINGH (J) PUNCHHI, M.M. RAMASWAMY, K. CITATION: 1995 AIR 14 1994 SCC (6) 38 JT 1994 (5) 54 1994 SCALE (3)617 ACT: HEADNOTE: JUDGMENT: ORDER 1. Special leave granted. 2. We have today pronounced judgment in Union of India v. Rajiv Yadav, IAS1. The appeal has been allowed, the impugned judgment of the Central Administrative Tribunal has been set aside and the principles of "cadre allocation" for reserved candidates have been upheld. 3. In view of our judgment in Rajiv Yadav case 1 this appeal by the Union of India has to be allowed. For the reasons given and the conclusions reached by, us in Rajiv Yadav case1, we allow this appeal, set aside the impugned judgment of the tribunal dated 10-12-1992 and dismiss the application filed by Shankar Jiwal before the tribunal. No costs. + Arising out of SLP (C) No. 4259 of 1993 ++ Arising out of SLP (C) No. 4360 of 1993 48