J. KUMARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed praying for issuing a writ of Declaration declaring that candidates having residence at Puducherry region alone are entitled for reservation benefits in Puducherry Judicial Service and consequently direct the third respondent not to provide reservation benefits for non-residents of Puducherry region in Puducherry Judicial Service.

(2.) The case of the petitioner as narrated in the affidavit filed in support of the writ petition are as follows:

(3.) The Union Territory of Puducherry has filed a counter affidavit through its Law Secretary stating that in the notification issued by the High Court dated 23.11.2014 it is stated that reservation of posts for SC/OBC candidates shall be in accordance with the orders issued by the Central Government from time to time. In accordance with the said Rule, reservation in vacancies against roaster earmarked for OBC/SC category are being worked out by the Union Territory and based on the selection made by the High Court, appointment orders are issued by the Government of Union Territory of Puducherry. It is also stated therein that after notifying the list of Other Backward Class by the Union Territory of Puducherry, reserved posts can be claimed by the candidates, who have continuous residence of five years preceding the date of notification.