Cadre Allocation Must Honor Original Preferences and Domicile Post-State Reorganization, Especially in Cases of Medical Hardship.

The appellant cleared the 1995 Combined Lower Subordinate Service Examination, opting for the "hill region" cadre

His appointment was initially denied due to a delay in submitting his B.Ed. marksheet, but the High Court eventually ordered his appointment with notional seniority from June 11, 1997

Upon joining in 2011, he was assigned to the Uttar Pradesh cadre despite his original preference for the hill area (now Uttarakhand) and his son’s cognitive disability

He challenged the refusal to reallocate his cadre before the Allahabad High Court, which dismissed his petition on the grounds that once allotted to Uttar Pradesh, no transfer to Uttarakhand was permissible

The Court primary distinguished between "transfer" (an incident of service involving location change within the same cadre) and "change in cadre" (an exceptional structural change affecting seniority and service identity)

It relied on the Department of Personnel and Training (DOPT) "Criteria of Allocation," which mandates State cadre allocation based on: (i) option, (ii) domicile, and (iii) juniority

Furthermore, it applied the "Medical Hardships" exception of the DOPT policy, which permits allocation based on the employee's option if a family member suffers from mental illness

The Supreme Court found that the High Court erred by conflating transfer with cadre reallocation

Since the appellant’s exam predated the reorganization of Uttar Pradesh, his original preference for the "hill cadre" should have translated into an appointment in Uttarakhand upon the state's creation

Applying the DOPT guidelines, the Court noted the appellant satisfied the criteria for reallocation on three counts: he had opted for the region originally, he was a resident of present-day Uttarakhand, and his son’s cognitive challenge fell under the "mental illness" exception for medical hardship

The Court criticized the State’s 22-year delay and apathy in fulfilling a rightful appointment and preference, noting that notional seniority from 1997 must be respected in the reallocation process

It held that the appellant is entitled to reallocation to the State of Uttarakhand with protection of seniority and consequential benefits

The Chief Secretary of Uttar Pradesh was directed to facilitate the reallocation forthwith

Due to the state's "apathy" and the 22-year delay, the Court awarded costs of Rs. 1,00,000/- to the appellant