DASHRATHBHAI J PATEL Vs. L I C

JUDGEMENT

(1.) . The present petition is filed by five individuals and Ex Servicemen Welfare Association through its Executive Member, Shri S.P. Singh as the sixth petitioner. The present petition was filed by Shri R.K. Mishra, as learned advocate for the petitioners. On 12.1.2001, this Court passed an order as under:

(2.) . Thereafter, the matter was adjourned to 16.2.2001 and on 16.2.2001 this Court has passed order as under:

(3.) . In view of the fact that an RPAD slip is produced along with the acknowledgment on the record of the case, the petition is taken up for hearing. The grievance made in the petition is that the petitioners who were Ex Servicemen had applied in response to an advertisement issued by the Life Insurance Corporation dated 28.8.1989 wherein posts of Clerical Assistants, Typists and Stenographers were advertised, of which 19 posts of clerical cadre were reserved for Ex Servicemen. The case of the petitioners is that out of 19 posts reserved for Ex Servicemen, only 8 Ex Servicemen have been selected and the remaining 11 are likely to go to General Category candidates. It is also contended in the petition that in view of the law laid down by the Division Bench of this Court, the competition for reserved posts has to be between and amongst the class of persons competing for such reserved posts and that criterion of competition amongst the general category candidates does not apply to candidates competing for the reserved posts. It is alleged that in the impugned examination, the candidates competing for general category and for reserved posts were treated alike and therefore, the same is illegal and arbitrary. On perusal of the record no material is placed to substantiate this case by the petitioners.