RAM LAL Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) After the outbreak of Kargil War, respondents held demonstration in Udhampur District over appointments to young persons who rendered service for the army in Operation Vijay known as Kargil War. Approximately, 5000 persons from Udhampur District were selected by respondents for working as Mazdoor (Labour) for working in three different War fronts in Kargil. Only 200 persons out of the 5000 persons selected volunteered themselves for rendering the service to the nation at the risk of their own lives and to protect the country from the invasion of foreign mercenaries and regular Pakistan Army.

(2.) After reaching Gumri (Drass), all the labourers including petitioners were directed to report in different units and the petitioners were attached to 6 Para Units, 2 NAGA, 1-NAGA, supplies sector 13 JAK Rifles. Thereafter, petitioners were entrusted with the job for making the supply to the army in hilly areas. The supply includes Arms and Ammunitions to Army Jawans and Soldiers fighting at front without which it was not possible for the Army to fight with enemies at War front. Commendation certificates were issued by Lt. Col. Rajinder Singh stating therein that the petitioners have worked along with Army Troops in most difficult terrains of Kargil area and recommended the petitioners for being given preference for Government/private jobs keeping in view their services to the nation in hours of need.

(3.) Advertisement Notice for recruitment was issued for Group C & D posts and the posts of Mazdoors were also advertised. Petitioners being fully eligible as per Advertisement Notice applied for the same and were called for interview. Their physical test as conducted for three days and they were found to be fit, but unfortunately they did not find their names in the select list. Feeling aggrieved of this, petitioners have filed the present writ petition.