S P YADAV Vs. LOK SABHA

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India is filed by four petitioners seeking relief that they ought to have been appointed as Security Assistants Grade -I (SAG -I) employees with the respondent no.1 and not as Security Assistant Grade -II (SAG -II). This writ petition was filed in the year 2013 and reliefs which are sought are of notional appointment to the posts of SAG -I in terms of a selection process which admittedly took place way back in the year 2002. Not only the writ petition is filed after about 11 years, petitioners have in fact worked at the posts of SAG -II from the year 2002 when they were appointed in the post of SAG -II in the selfsame selection process.

(2.) THE following are the relief clauses of the writ petition: -

(3.) WHATEVER may be the wording of the relief clauses, essentially what the petitioners contend is that in the selection process of the year 2002, the petitioners should have been appointed at the posts of SAG -I and not SAGII in which they were actually appointed. The petitioners rely upon a reply to an RTI query raised in the year 2012 to argue that petitioners actually have got such marks in the 2002 selection process whereby they had to be appointed to the posts of SAG -I and not SAG -II.