MANAGER, RBI Vs. KRISHNAKUMAR

JUDGEMENT

(1.) W . As 1094, 1099 and 1100 of 1993 are at the instance of the Reserve Bank of India, who were the original respondents 2 and 3 in OPs 12776 of 1991, 874 of 1992 and 15377 of 1992 respectively. The other three Writ Appeals are at the instance of some of the original petitioners in the above Original Petitions. The appeals all arise from a common judgment and order dated 28-7-1993 delivered by the learned single Judge in the three Original Petitions. The relevant facts are as follows:

(2.) ON 1-8-1988; the Reserve Bank of India published a notification/common advertisement inviting applications for appointments to the common cadre of Clerks Grade II/Coin Note Examiners Grade II in the Office of the Reserve Bank of India at Trivandrum. The approximate number of vacancies for which these applications were invited was 150. Out of these vacancies, some were reserved for Scheduled Castes/Scheduled Tribes, Physically Handicapped persons and 21 vacancies were reserved for Exservicemen.

(3.) ALTHOUGH the anticipated vacancies were estimated at 150 at the time when the advertisement was issued, on a review of the position of actual vacancies at the time of the preparation of the select list, it was decided that the actual vacancies which may arise in the near future would be only around 63. As a result, the select list of candidates was restricted to 82 candidates These 82 candidates were selected on the basis of their performance in the written test and the interview and all the candidates were issued selection/non selection advises on 12-2-1990. These advises were individually sent to all the candidates who had attended the interview. In the select list of 82 candidates which was prepared in the order of merit, nine seats were kept for Exservicemen as per the policy of reserving 14 1/2% of vacancies to Exservicemen (on the basis of 63 anticipated vacancies). For the Exservicemen quota of nine vacancies, 12 persons were wait listed on the select list.