KETAN Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) In the above-captioned twelve petitions, quashing of Communication of 14th October, 2004 is sought. A mandamus is sought by petitioners (except petitioner- Sagar Chourasia in W.P.(C) 3082/2017) to first respondent to allocate appropriate service by considering them to be Non-Creamy Layer OBC Candidates.

(2.) Petitioners claim that they had taken Civil Service Examination in the year 2015 as Non-Creamy Layer OBC Candidates and they were recommended for allocation of service in May, 2016 after due verification by Department of Personnel and Training (hereinafter referred to as 'DoPT'). According to petitioners, the necessary information sought for, was duly provided to first respondent in May/ June, 2016. It is the case of petitioners that list of service allocation of selected candidates was issued on 22nd June, 2016, in which names of petitioners did not find mention, which necessitated filing of these writ petitions.

(3.) With the consent of learned counsel for the parties, these petitions have been heard together and vide this common judgment, these petitions are being decided.