Supreme CourtFull Bench(1994) 07 SC CK 0048

Union of India (UOI) and Others vs Anil Kumar

Supreme Court Of India · Decided on 21 July 1994 · Citation: (1994) 3 SCALE 622 : (1994) 6 SCC 49

HON’BLE JUDGES
M. M. Punchhi, J · Kuldip Singh Singh, J · K. Ramaswamy, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 2184 of 1993

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 234 words
1.

We have today pronounced judgment in Union of India (UOI) and Others Vs. Rajiv Yadav, IAS and Others, . 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.

2.

In view of our judgment in Rajiv Yadav's 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's case, we allow this appeal, set aside the impugned judgment of the tribunal dated October 1, 1992 and dismiss the application filed by Anil Kumar before the tribunal.

3.

Anil Kumar is an IPS officer of 1989 batch. Although he was allocated to Assam-Meghalaya cadre, but as a result of the interim orders of the Central Administrative Tribunal he is serving in the Uttar Pradesh cadre. He has also undergone district training in Uttar Pradesh in Hindi language. In the facts and circumstances of this case, despite our reversing the tribunal's judgment, we direct that Anil Kumar shall continue to be allocated to the Uttar Pradesh Cadre. This will, however, not debar the Central Government from transferring Anil Kumar from one cadre to another in terms of Rule 5(2) of the Cadre Rules on any justifiable grounds arising after this judgment. The appeal is allowed in the above terms. No costs.