SHRINIVASAN RANGANATHAN Vs. AIR INDIA LTD

JUDGEMENT

(1.) By this writ petition, the Petitioner challenges his termination of services by the Respondents by an order dated 20-2-1997.

(2.) The facts giving rise to this Petition, in brief, can be narrated as follows :- THE Respondents had advertised a post of Aircraft Technician. Some of the posts were reserved for scheduled caste and scheduled tribes candidates. Claiming himself to be a member of scheduled caste, the Petitioner had applied for the same post. He accordingly was selected in the reserved category of scheduled caste.

(3.) We have heard Shri Dhakephalkar,the learned senior counsel for the Petitioner and,Shri Talsania,the learned senior counsel for the Respondents.