PRADIP KR. TAYE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter is placed before the Full Bench pursuant to the order of reference of the Division Bench dated March 20, 2009.

(2.) THE basic facts of the case are:

(3.) IT is undisputed assertion of the petitioners that all of them originally belonged to the State of Assam and in the State of Assam, each of them was recognized as a person belonging to some scheduled tribe or the other specified under Article 342 of the Constitution of India. The petitioners also assert that they were employed by the respondent - NEEPCO against the vacancies reserved for scheduled tribes.