MANU MAHARAAJ Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The writ petitioner, by the medium of this writ petition, has called in question the judgment and order, dated 24.10.2008, passed by the Central Administrative Tribunal, Chandigarh Bench (for short "the Tribunal") in O.A. No. 617/HP/2006, titled as Shri Manu Maharaj versus Union of India (Annexure P5) (for short "the impugned judgment") and has also sought writ of mandamus commanding the respondents to consider the case of the writ petitioner for allotting him the Himachal Pradesh Cadre in terms of his option, on the grounds taken in the writ petition.

(2.) The writ petition, on the face of it, merits to be dismissed. However, it stands admitted, calls for detailed and speaking judgment.

(3.) The writ petitioner participated successfully in the Civil Services Examination, 2004, in the discipline of Indian Police Services and was allotted Bihar cadre, which constrained him to file representation, was rejected, constraining him to approach the Tribunal by the medium of the Original Application on the grounds, which are enumerated in para 5 of the said Original Application, as under: