MOHIT YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The original applicant before the Central Administrative Tribunal (hereinafter called "the Tribunal" in short) is the writ petitioner. He filed an application before the Tribunal for a direction upon the respondents that he be allotted in the Indian Police Service and be sent for training or in the alternative, be allotted in any other service according to rank with effect from the due date with all consequential benefits, pay and allowances and continuity of qualifying service etc.

(2.) The petitioner belongs to Other Backward Community. In the Civil Services Examination, 1999, he was assigned rank No. 352. His preference for allotment to various services was: <FRM>JUDGEMENT_332_ILRDLH8_2002Html1.htm</FRM> A note was appended to the Rule 2 of Examination Rules which reads thus:

(3.) A candidate who wished to be considered for LAS/IPS shall be required to indicate in his/her application if he/she would like to be considered for allotment to the State, which he/she belongs in case he/she is appointed to the LAS/IPS.