SREENIVASULU S Vs. LIC HOUSING FINANCE LTD

JUDGEMENT

(1.) The petitioner applied for a post of Junior Executive Assistant in the respondent-LIC Housing Finance Limited complaining that out of the 15 posts which were advertised none was given to the applicants belonging to Backward Classes, the petitioner has filed this writ petition, claiming to belong to a Backward Community, for issuance of a writ of mandamus or direction as the case may be declaring (sic.) the action of the respondent in selecting and appointing only SC/ST candidates and general merit candidates without considering the persons belonging to Backward Classes as arbitrary and illegal.

(2.) The learned counsel for the petitioner submitted that the petitioner belongs to a Backward Community and was entitled to be considered for being appointed to one of the posts. His claim is based on Official Memorandum of Government of India, Ministry of Personnel, Public Grievance and Pensions dated August 13, 1990 in Annexure-E.

(3.) The respondent filed statement of objections and took plea that the respondent is neither a part of the Union nor one of the Public Undertakings of the Union and is not a 'State' within the meaning of Article 12 of the Constitution of India.