DEVI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner in these proceedings seeks a direction to determine his seniority, in accordance with the select panel, issued in the year 1979, in the post of Junior Assistant.

(2.) The petitioner, a graduate, completed his apprenticeship training with respondent for one year in 1979. The respondent (hereinafter called 'the Corporation') had invited applications for filling up post of Junior Assistant. The petitioner applied as a Scheduled Caste candidate; he was called for an interview on 19.11.1979. His name figured at serial No.3 in the select list for the quota reserved for Scheduled Castes. No appointment was, however, made in favour of the Scheduled Caste candidates and the Corporation was of the view that the vacancy could not be filled by reservation. The petitioner, therefore, approached this court by filing WPC No. 1421/83. In that petition, he sought for quashing of the decision of the Corporation that the vacancy did not fall to the share of the reserved category candidates. He had also sought for consequential reliefs.

(3.) After considering that issue, this Court allowed the petition by judgment dated 2.3.1984 and declared that one post of Junior Assistant -