KARAN SANKHLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of the petitioner is that pursuant to the advertisement dated 28.11.2014 issued by the respondent- Military Hospital, Jaipur for recruitment to the various posts including one post of Washerman in SC category, he applied for and participated in the selection process, but was not selected. When the petitioner sought information under RTI Act on the selections, he was informed that a total of 8 candidates had been selected, out of which 5 were in the unreserved category and 3 in OBC category. The grievance of the petitioner in the circumstances is that despite advertising one post of Washerman in the SC category, none in the said category was selected entailing denial of appointment to him.

(2.) Reply to the writ petition has been filed. It has been submitted that in the Military Hospital, Banipark, Jaipur, total cadre strength of washerman was 15, out of which 2 were reserved for SC category. Two persons belonging to scheduled caste category are already working. In this view of the matter, one vacancy of Washerman under SC category was erroneously advertised on 28.11.2014. Hence no appointment in the SC category was made on the post of Washerman pursuant to the advertisement dated 28.11.2014.

(3.) It is admitted case that pursuant to the advertisement dated 28.11.2014 the petitioner applied for the post of Washerman under SC category. In Military Hospital, Jaipur cadre strength of washerman was 15, out of which 2 were reserved for SC category, on which two persons belonging to scheduled caste category were already working. In this view of the matter, no vacancy of Washerman under SC category obtained but one vacancy in SC category was erroneously advertised on 28.11.2014. Under condition no.8 (b) of the aforesaid advertisement it was clearly stipulated that the number of posts, as advertised could be increased or decreased at any time by the competent authority. This has been so done in respect of the advertised one vacancy in the SC category and for good reason recorded above. In this view of the matter when no vacancy of Washerman under SC category in Military Hospital Jaipur obtained, none was selected on the said post in the said category. The petitioner can have no grievance in the facts of the case.