HIRALAL Vs. DISTRICT JUDGE GHAZIABAD

JUDGEMENT

(1.) Petitioner who offered himself as a candidate for one of the posts of Stenographer in Hindi in the establishment of District Judge at Gaziabad in the State of Uttar Pradesh, has come with this petition under Article 32 alleging the violation of his fundamental rights enshrined in Articles 14 and 16 of the Constitution. He has pleaded that he is a member of the scheduled castes and the State Government by a general order in March 1965 had directed that "in services sub-ordinate to U. P. Government for recruitment through competition" 18% of the posts should be reserved for members of the scheduled castes. He further alleged that when six vacancies in the post of Stenographer in Hindi were advertised to be filled up and he offered himself as a candidate, he was examined in shorthand test on April 17, 1982, and was shown in the third place in the list of successful candidates published on April 24, 1982 and was called to an interview on May 1, 1982. According to him, in the final list of successful candidates his position was shown as No. 7 and, therefore, he was not selected. He complains that he was downgraded from the third place without justification, and if the Government order of reservation of 18% had been kept in view, he should have been selected even if he secured the seventh place in the merit list.

(2.) In the return to the rule, the Additional District Judge of Ghaziabad has indicated that the petitioner had secured eighth place in shorthand test and his name figured as No. 3 in the list of successful candidates as it has been drawn up in alphabetical order. At the interview he improved his position and was ultimately shown as No. 7. In the selection no reservation had been intended to be made in view of the position that the post of Stenographer is covered under Class III service and the total strength of Class III employees in the judgeship of Ghaziabad as on May 1, 1982, was 132 and there were as many as 28 among them belonging to the scheduled castes which came to more than 21% - 3% above the reservation. An assertion was made that the process of recruitment had been fair and bona fide.

(3.) A rejoinder has been filed by the petitioner accepting the position that "the written test and the interview were done without any mala fide" but reiterating the contention that the direction regarding reservation should have been applied and the petitioner appointed on selection.