- (1.) SPECIAL leave granted
(2.) WE have today pronounced judgment in Union of India v. Rajiv Yadav IAS. 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 In view of our judgment in Rajiv Yadav case this appeal by the Union of India has to be allowed. For the reasons given and the conclusions reached by us in Rajiv Yadav case we allow this appeal, set aside the order of the Tribunal dated 23-2-1993 and dismiss the application filed by Sanjay Kumar before the tribunal. No costs.;