SATISH KUMAR Vs. UOI

JUDGEMENT

(1.) This appeal has been filed impugning the judgment dated 20th February, 2004 passed by the learned Single Judge dismissing the Civil Writ Petition Nos. 222/2003 and 225/2003. Some other writ petitions were also dismissed by the impugned judgment. However, the petitioners in the said cases have not filed any appeal.

(2.) The appellants herein have prayed for issue of writ of mandamus against Airport Authority of India, the respondent No. 2 (hereinafter referred to as AAI, for short) to take them on duty, on the post of Junior Assistant (Driver) pursuant to appointment letter dated 13th September, 2002.

(3.) The appellants claim that they belong to Jat community and Jats are included in the list of Other Backward Classes (hereinafter referred to as OBCs, for short) as per notification dated 31st May, 2000 issued by the Government of National Capital Territory of Delhi. Thus, they are entitled to appointment to the post of Junior Assistant (Driver) reserved for OBCs. It is the case of the respondent that the appellants cannot be treated as OBCs as Jats'` have not been included in the Central List.