UNION OF INDIA Vs. SUBIT KUMAR DAS

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The Union of India through the Secretary, Ministry of Information and Broadcasting and the All India Radio through its Director General are aggrieved by the direction issued by the Division Bench of the Calcutta High Court requiring them to absorb the services of the respondent on the post of Technician at the Eastern Zone of All India Radio under the Scheduled Castes (SC) category. According to the appellants, such direction to absorb the services of the respondent enlarges the right of a candidate placed in the Reserved Panel much after its expiry and runs counter to the Recruitment Rules. The respondent supports the said direction by contending that the appellants had committed to absorb the respondent in service as far back as on 15.01.1999 and the High Court rightly directed so.