DIPLOMA ENGINEERS ASSOCIATION Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed with a prayer for a certiorari to quash the impugned advertisements dated 21.8.2002, 24.8.2002 and 28.8.2002 (Annexures-6, 7 and 8 to the writ petition) and all the proceedings pursuant thereto. It has also been prayed that respondents be directed to re-advertise the vacancies in the respondent No. 2 Corporation after correctly applying the reservation percentage prescribed under the U. P. Public Services (Reservation in favour of the Scheduled Caste, Scheduled Tribe and Other Backward Classes) Act, 1994, (hereinafter referred to as the 1994 Act) in accordance with hundred point roster after taking into account the reservation qua the cadre strength with regard to individual posts and only thereafter to make any direct recruitment.

(2.) We have heard Sri Ashok Khare, learned counsel for the petitioner and Dr. R.G. Padia, learned counsel for the respondents.

(3.) The respondent No. 2 the U. P. State Industrial Development Corporation Ltd. is a Government company and the petitioners are an Association and a Union of its employees. The petitioner No. 1 is an Association of Employees of the respondent No. 2 company holding Groups A, B and C posts, and the petitioner No. 2 is a registered Employees Union of the respondent company comprising as its members employees working in Group C and D posts.