BENITA TIGGA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) This application has been filed for issuance of a writ in the nature of mandamus commanding the respondents to appoint the petitioner to the post of Sweeper.

(2.) It seems that the casual employees holding Class III and Class IV posts working in the Rajendra Agriculture University (hereinafter referred to as the University) filed applications for regularisation of their services. Ultimately, the matter travelled to the Supreme Court, giving rise the Special Leave Petition (Civil) No. 18694 of 1994. The Supreme Court by its order dated 18.2.1998 gave the following direction :

(3.) According to the petitioner, in the light of the aforesaid direction of the Supreme Court, the University published Advertisement No. 2 of 1998 (Annexure 1) inviting application from open market for filling up 65% vacant post including the post of sweeper.The number of vacancies advertised for the post of sweeper were two and were reserved one each for the members of Scheduled Caste and Scheduled Tribe. It is the stand of the petitioner that although her name finds place in the select list for appointment to the post of Sweeper reserved for the member of the Scheduled Tribe, but she has not been appointed. Her assertion is that another post of Sweeper which was reserved for the member of the Scheduled Caste has been filled up, but the petitioner has not been appointed for no fault on her part.