MANISH TOKAS Vs. UOI

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner assailing the order dated 1.7.2004 issued by the respondent No.3, stating inter alia that as the petitioner, who belongs to the community of Jats, did not fall in the list of category of OBCs in the Central List, his candidature for the post of Cabin Crew on flight could not be considered.

(2.) A brief narration of the facts relevant to decide the present writ petition, is necessary. The respondent Nos. 2 and 3 invited applications in January, 2004 for appointment to 400 posts of Air Hostesses/flight pursers for performing the functions of Cabin Crew on flight by publishing advertisement in the Press. Relevant clauses of the aforementioned advertisement are reproduced hereinbelow :-

(3.) As per the selection procedure prescribed by the respondents, the applicants were required to appear initially for personal presentation and it was stipulated that those who were found suitable, would be called for a written test. Such of the applicants who would qualify in the written test, would then have to appear for a personal interview and thereafter the concerned candidates would undergo a medical examination in accordance with the medical standards prescribed by the respondent company.