BHEL BACKWARD CLASSES WELFARE ASSOCIATION (REGD NO 70/94) REP BY ITS GENERAL SECRETARY, S KARTHIKEYAN Vs. UNION OF INDIA (UOI), REP BY THE SECRETARY, DEPARTMENT OF PERSONNEL AND TRAINING, MINISTRY OF PERSONNEL AND TRAINING

JUDGEMENT

(1.) BHEL Backward Classes Welfare Association through its General Secretary has filed the above Public Interest Litigation seeking for the issuance of writ of Mandamus to direct the third respondent to implement the 27% reservation for other Backward Communities while filling up the vacancies for apprentices Training as furnished in the communications of the third respondent dated 10.08.1995 and 29.3.1996.

(2.) Heard learned Counsel for the petitioner as well as the third respondent.

(3.) In view of the information furnished in the counter affidavit filed by respondents-1 and 2 and also the separate counter affidavit filed on behalf of the third respondent, it is unnecessary to refer to all the factual matrix as stated in the affidavit and the counter affidavit.