RAJINDER TIKU Vs. UNION PUBLIC SERVICE

JUDGEMENT

(1.) The writ petitioner presented the writ petition on the 5th of December, 1997 praying for the following reliefs:-

(2.) Later on, the writ petition was amended and in the amended writ petition, the petitioner had prayed for the following reliefs:- -

(3.) The petitioner and the third respondent claim to be considered for the post of Superintending Engineer. While the petitioner claims that he is senior to the third respondent, the third respondent claims that he is senior to the petitioner. The third respondent claims that he is senior to the petitioner. The third respondent claims that he belongs to a Scheduled Caste category.