Full Judgment Text
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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 11-12-1992 and dismiss the
application filed by Savita Vikas Handa before the tribunal.
No costs.