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PETITIONER: UNION OF INDIA

       Vs.

RESPONDENT: RAJIV YADAV

DATE OF JUDGMENT21/07/1994

BENCH: KULDIP SINGH (J) BENCH: KULDIP SINGH (J) PUNCHHI, M.M. RAMASWAMY, K.

CITATION:  1995 AIR   14            1994 SCC  (6)  38  JT 1994 (5)    54        1994 SCALE  (3)617

ACT:

HEADNOTE:

JUDGMENT:                            ORDER 1.   Special leave granted. 2.   We have today pronounced judgment in Union of India  v. Rajiv  Yadav,  IAS1.   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. 3.   In  view  of our judgment in Rajiv Yadav  case  1  this appeal  by  the Union of India has to be allowed.   For  the reasons  given and the conclusions reached by, us  in  Rajiv Yadav  case1, we allow this appeal, set aside  the  impugned judgment  of the tribunal dated 10-12-1992 and  dismiss  the application filed by Shankar Jiwal before the tribunal.   No costs. + Arising out of SLP (C) No. 4259 of 1993 ++ Arising out of SLP (C) No. 4360 of 1993 48