MRS. RAJ KALI Vs. L.I.C.

JUDGEMENT

(1.) (Oral) - On 20th of June 1989, Divisional Office of the Life Insurance Corporation of India (hereinafter called Corporation) at Karnal issued an advertisement inviting applications for the posts of Clerical Assistants, Typists (Bi-lingual), Stenographers etc. Three posts of Clerical Assistants were reserved for candidates belonging to scheduled tribes. Only three candidates including the petitioner belonging to the category of the scheduled tribes applied for the post of clerical Assistants. The petitioner sat in the written test and qualified the same by getting 261/2 marks out of 50. However, no mark was given to her in the interview as according to the respondent she was found unsuitable for appointment.

(2.) In fact no candidate from the scheduled tribes was given appointment. The petitioner has challenged her non-selection for the post of Clerical Assistant by way of the present writ petition,

(3.) The learned counsel for the petitioner submits that in the advertisement, though there was mentioned regarding written test, yet there was no mention for holding an interview for being appointed to the post of clerical Assistant. Consequently, according to the learned counsel, no interview could be held to see the suitability of a candidate.