PONDICHERRY ENGINEERING COLLEGE SC/ST EMPLOYEES WELFARE ASSOCIATION Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) THE Pondicherry Engineering College SC/ST Employees' Welfare Association challenges the Notification dated 12.2.1998 issued by Pondicherry Engineering College, Pondicherry, questioning the reservation of posts shown in the said Notification in the matter of appointment of the teaching post in different Engineering and other faculties. THE learned single Judge having dismissed the Writ Petition, the present Writ Appeal has been preferred by the Association.

(2.) IT will be evident that by Notification dated 12.2.1998, applications were invited for appointment to the post of Professor, Assistant Professor and Lecturer of Civil Engineering, Mechanical Engineering, Electronics and Communication Engineering, Computer Science and Engineering, Electrical and Electronics Engineering, etc. Out of 14 teaching posts, three posts were shown reserved for OBC, and two each for ST and for SC. The SC candidates were also allowed to apply against ST vacancy and vice-versa.

(3.) FROM the impugned Notification, dated 12.2.1998, it will be evident that though the total reservation of posts has been shown, but it has not been shown as to which post of a particular faculty will be reserved for OBC or SC or ST candidates. Without clarifying the reservation for one or other cadre/sub-cadre posts, the totality of the reservation has been shown.