REGENT COMPUTRONICS PVT. LTD.

AJIT SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

C.A. RAJENDRAN V. UNTON OF INDIA [RELIED]
INDIRA SAWHNEY V. UNION OF INDIA [RELIED]
AKHIL BHARTIYA SOSHIT KARAMCHARI SANGH V. UNION OF INDIA [RELIED]
AJIT SINGH JANUJA AND OTHERS V. STATE OF PUNJAB [APPROVED]
UNION OF INDIA V. VIRPAL SINGH [APPROVED]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED]
GENERAL MANAGER SOUTHERN RAILWAY GURBUX DAS INTERVENER VS. RANGACHARI [REFERRED]
M R BALAJI THE MYSORE STATE CHATHADA VAISH NAYA ASSOCIATION MYSORE ARYA VYSYA MAHASABHA BANGALORE VS. STATE OF MYSORE [REFERRED]
MERVYN CONTINHO VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED]
STATE OF MYSORE VS. G N PUROHIT [REFERRED]
STATE OF PUNJAB VS. HIRA LAL [DISTINGUISHED]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [DISTINGUISHED]
STATE OF KERALA VS. N M THOMAS [REFERRED]
AKHIL BHARATIYA SOSHIT KARAMCHARI SANGH RAILWAY VS. UNION OF INDIA [RELIED]
STATE OF MAHARASHTRA VS. CHANDRAKANT ANANT KULKARNI [DISTINGUISHED]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED]
P AND T SCHEDULED CASTE TRIBE EMPLOYEES WELFARE ASSOCIATION REGD VS. UNION OF INDIA [REFERRED]
KARAM CHAND VS. HARYANA STATE ELECTRICITY BOARD [DISTINGUISHED]
K JAGADEELSAN VS. UNION OF INDIA [REFERRED]
A K BHATNAGAR T KANNAN VS. UNION OF INDIA [DISTINGUISHED]
SYED KHALID RIZVI OTHERS KRISHNA BEHARI SRIVASTAVA RAMESH PRASAD SINGH OTHERS VS. UNION OF INDIA [RELIED]
R K SABHARWAL VS. STATE OF PUNJAB [RELIED]
KAILASH CHAND JOSHI VS. RAJASTHAN HIGH COURT [DISTINGUISHED]
STATE BANK OF INDIA SCHEDULED CASTE TRIBE EMPLOYEES WELFARE ASSOCIATION STATE BANK OF INDIA VS. STATE BANK OF INDIAS:S NARASIMHA [REFERRED]
CHANDER PAUL V. STATE OF HARYANA [REFERRED]
SUPERINTENDING ENGINEER PUBLIC HEALTH U T CHANDIGARH VS. KULDEEP SINGH [REFERRED]
ASHOK KUMAR GUPTA VIDYASAGAR GUPTA VS. STATE OF UTTAR PRADESH [OVERRULED]
JAGDISHLAL VS. STATE OF HARYANA [OVERRULED]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH S S KALSI STATE OF PUNJAB UNION OF INDIA STATE OF PUNJAB STATE OF PUNJAB VS. FACULTY ASSOCIATION:M L SEHGAL:M L SEHGAL:K SIVAN:HARCHARAN SINGH:SHANGARA SINGH [RELIED]
JASWANT SINGH VS. SECRETARY TO GOVT PUNJAB EDUCATION DEPARTMENT [REFERRED]

JUDGEMENT

(1.) We have before us these three Interlocutory Applications Nos. 1 to 3 filed for "clarification" by the State of Punjab in Civil Appeal Nos. 3792-94 of 1989 (Ajit Singh Januja v. State of Punjab) (1996) 2 SCC 715 : (1996 AIR SCW 1196 : AIR 1996 SC 1189 : 1996 Lab IC 1030) (hereinafter referred to as Ajit Singh in this judgment). The matter concerns a dispute relating to seniority of reserved candidates and general candidates.

(2.) At the outset we make it clear that in this judgment we are not concerned with the reservation policy of the State or with the validity of any procedure fixing roster points for purpose of promotion of reserved candidates. We are here dealing only with a limited question relating mainly to seniority of the reserved candidates promoted at roster points.

(3.) We also make it clear that what we are deciding today is based on principles already laid down by this Court since 1950 and in particular since 1963. Basing on those principles, we are concerned with the limited question as to whether Union of India v. Virpal Singh, (1995) 6 SCC 684 : (1995 AIR SCW 4309 : AIR 1996 SC 448) and Ajit Singh Januja v. State of Punjab, (1996) 2 SCC 715 : (1996 AIR SCW 1196 : AIR 1996 SC 1189 : 1996 Lab IC 1030) , which were earlier decided in favour of the general candidates are to be affirmed or whether the latter deviation made in Jagdish Lal v. State of Haryana, (1997) 6 SCC 538 : (1997 AIR SCW 2257 : AIR 1997 SC 2366 : 1997 Lab IC 2301) against the general candidates, is to be accepted.

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AJIT SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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