REGENT COMPUTRONICS PVT. LTD.

Vikas Balwant Alase Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
TAMIL NADU COMPUTER SCIENCE BED GRADUATE TEACHERS WELFARE SOCIETY (1) VS. HIGHER SECONDARY SCHOOL COMPUTER TEACHERS ASSOCIATION [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
PRAFULLA KUMAR SWAIN BIJAY KISHORE MOHANTY SECRETARY FOREST FISHERIES AND ANIMAL HUSBANDRY DEPARTMENT GOVERNMENT OF ORISSA VS. PRAKASH CHANDRA MISRA:PRAKASH CHANDRA MISRA:PRAKASH CHANDRA MISRA [REFERRED TO]
GURDEEP SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. TUSHAR RANJAN MOHANTY [REFERRED TO]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED TO]
I C A R VS. SATISH KUMAR [REFERRED TO]
MOHAN KUMAR LAL VS. VINOBA BHAVE UNIVERSITY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. RAJENDRA BHIMRAO MANDVE [REFERRED TO]
UNION OF INDIA VS. KALI DASS BATISH [REFERRED TO]
SONIA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
MADAN MOHAN SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF BIHAR VS. MITHILESH KUMAR [REFERRED TO]
P V INDIRESAN VS. UNION OF INDIA [REFERRED TO]
PARMENDER KUMAR VS. STATE OF HARYANA [REFERRED TO]
KISHOR KUMAR VS. PRADEEP SHUKLA [REFERRED TO]
VIJOY KUMAR PANDEY VS. ARVIND KUMAR RAI [REFERRED TO]
BISHNU BISWAS VS. UNION OF INDIA [REFERRED TO]
M. SURENDER REDDY VS. GOVT. OF ANDHRA PRADESH AND ORS. [REFERRED TO]
PRAKASH CHAND MEENA AND ORS. VS. STATE OF RAJASTHAN AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
ZONAL MANAGER, BANK OF INDIA VS. AARYA K. BABU [REFERRED TO]
DR. JAISHRI LAXMANRAO PATIL VS. THE CHIEF MINISTER AND ANOTHER [REFERRED TO]
NEIL AURELIO NUNES VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Before we state the facts in detail, a birds eye view of the controversy is set out for convenience, considering that a large number of petitions need to be dealt with involving common issues. We are dealing with two groups pitted against each other espousing their respective cause. These writ petitions are clubbed together as common questions are involved. One group pertains to the writ petitions filed by the candidates selected to the posts reserved for Economically Weaker Ss. (hereafter 'EWS' for short) category, and the other group of writ petitions is filed by the candidates selected/aspiring to the posts reserved for Socially and Educationally Backward Class (hereafter "SEBC" for short) in respect of the recruitment process initiated by the Maharashtra State Electricity Distribution Company Limited (hereafter 'MSEDCL' for short) pursuant to the advertisement bearing No.MSEDCL-04/2019 (hereafter 'the advertisement' for short), Advertisement No. 05/2019, and Advertisement No. 06/2019 for filling up the vacancies of 'Electricity Assistant', 'Upkendra Sahayyak', and 'Diploma Engineer - Trainee (Distribution)' respectively.

(2.) The cause of EWS category candidates is espoused by Shri Deshmukh, senior advocate alongwith the other advocates appearing in the connected petitions.

(3.) Espousing the cause of the candidates belonging to SEBC category and in support of the impugned G.Rs.,.00 we have heard Mr. V. A. Thorat, special counsel along with senior advocate Mr. Mihir Desai appearing on behalf of the State. Mr. A. Y. Sakhare, learned senior advocate appeared on behalf of the MSEDCL supporting the stand of the State Government advancing the cause of SEBC candidates. We have also heard learned advocates representing SEBC candidates in the concerned writ petitions.

Click here to view full judgment.

VIKAS BALWANT ALASE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address