TARACHAND Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned Counsel for the parties. The petitioner was appointed as Junior Scientific Assistant by respondent No. 3 against the post reserved for Scheduled Tribe since the petitioner claims to belonging to "Halba" (Scheduled Tribe).

(2.) It is not in dispute that the petitioner's claim of belonging to "Halba" (Scheduled Tribe) has been invalidated. The limited relief claimed in the petition is that since Government of India vide Office Memorandum dated 10-8-2010 has taken a decision to protect the services of employees, who were appointed against the posts reserved for Scheduled Tribe on the basis of their claim of belonging to "Halba" (Scheduled Tribe), if such appointments have become final on or before 28-11-2000, the petitioner's services may be protected.

(3.) It is not in dispute that the petitioner's appointment was on the basis of his claim of belonging to "Halba" (Scheduled Tribe). It is also not in dispute that the petitioner's appointment has become final prior to 28-11-2000.