YOGENDER Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present writ petition seeking the following substantive reliefs:

(2.) This is the second round of litigation between the parties. On the earlier occasion, the petitioners had preferred W.P. (C) 5/2016 and other connected petitions before this Court, which came to be dismissed as withdrawn vide order dated 19.07.2016 passed by a co-ordinate bench of this Court. The order insofar as its relevant, reads as follows:

(3.) Thus, the grievance of the petitioners was that the unfilled vacancies of SC and ST categories should also be diverted/ distributed like those of the Ex-Servicemen.