JESANGBHAI CHEHABHAI MAHERIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS common judgment will decide this group of petitions, wherein panel selected for the post of Office Assistants in the Life Insurance Corporation of India has been sought to be operated in its entirety. The petitions have been filed against the impugned action of the respondents wherein they have sought to scrap it, in view of policy devised by them after amending Clauses 5 and 15 of the Life Insurance Corporation of India Recruitment (of Class III and Class IV Staff) Instructions, 1993, (hereinafter referred as "Instructions of 1993") as amended on 26 -11 -2007.

(2.) FOR the purposes of facts, the petition of Shri Ramsingar alias Rajatkumar Ghirrau Sen, being Special Civil Application No. 2720 of 2008, is taken.

(3.) HAVING given thoughtful consideration to the arguments raised by the learned Counsel for the parties, this Court is of the opinion that when few of panelists came before this Court, out of the panel prepared for certain divisions in the State of Gujarat, the respondents had a clear vision in their mind that the list is required to be operated. Similar was the case when the panelists approached the Bombay High Court. The respondents have given clear undertaking in Courts which has been quoted hereinabove that the list is required to be operated in its entirety until it gets exhausted. The law, until these two matters went before the Bombay High Court and the Gujarat High Court, was understood clearly by the respondents that the panel has to be operated in its entirety till it exhausted.