INDIAN AIRLINES LIMITED Vs. SAMARESH BHOWMICK

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, a statutory corporation, after advertisement and selection, prepared a list of selected persons for appointment to the post of Helpers. The select list was valid up to 15th July, 1994. The names of 74 writ petitioners, respondents herein, were included in the select list but they could not be appointed during the period of validity of the select list.

(3.) Respondents approached the High Court of Calcutta by filing a writ petition and the learned single Judge inter alia held that the respondents herein had no indefeasible right of being appointed and they had only the right of being considered for appointment in the vacancies for which selection was made contingent upon the appellant filling up those vacancies. However, the learned single Judge directed that the cases of the respondents should be considered for appointment if any vacancies arose till 30-7-1991.