DDA (SLUM) SC/ST ENGINEERS Vs. DDA

JUDGEMENT

(1.) VIDE the instant petition, initially the petitioners had sought the following reliefs:-

(2.) THEREAFTER , the instant petition was amended vide which the following were the respondents as per the amended memo of parties:-

(3.) THE facts of the case are that the petitioner No.1 is the registered Association of Engineers belonging to Scheduled Castes/Scheduled Tribes category under the then Respondent No.2, presently under the Respondent No.7, has been espousing the cause of Engineers belonging to the SC/ST categories including the petitioners No. 2 to 5 herein under the Respondent mentioned above. The details of the petitioners No. 2 to 5 is as under:-