SUBHASH BALODA Vs. LOK SABHA SECRETARIAT

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the writ petition was taken up for final hearing on 8 th August 2011.

(2.) Nine Petitioners, who were unsuccessful in being selected to the thirty-seven vacancies in the post of Security Assistant Grade-II ('SAG-II') in the Lok Sabha Secretariat (Respondent No.1) and nineteen vacancies in that post in the Rajya Sabha Secretariat (Respondent No. 2) have filed this writ petition seeking a writ of certiorari to quash the action of the Respondents in not offering appointments to the Petitioners and for a mandamus directing the said Respondents to place the Petitioners in the merit list and offer them appointments to the said posts against available vacancies.

(3.) The Petitioners are working as Head Constable/Constable (Executive) in the Delhi Police for several years. Petitioner Nos. 2, 5 and 6 belong to the General category. Petitioner Nos. 1, 4, 7 and 9 belong to the OBC category. Petitioner No. 3 belongs to the Scheduled Caste ('SC') category and Petitioner No. 8 to the Scheduled Tribe ('ST') category.