VIJENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners have alleged that they had been employed with the Indian Oil Corporation for some time. There is no evidence supporting this bare assertion. It is not the case of the Petitioners that they were employed through the regular channel of recruitment.

(2.) The averments made in para 7 of the writ petition call for reproduction :

(3.) The case of the Respondents is that the Indian Oil Corporation strictly adheres to prescribed norms of recruitment which are in consonance with the law and take into account all the obligations cast upon the Respondent including those of giving employment to persons belonging to the reserved categories. It has been pleaded by the Respondents, inter alia, as follows: