- (1.) Application for intervention is dismissed. Heard the parties.
(2.) Briefly stated the facts are as follows: The appellant belongs to Scheduled Castes. He was appointed as an Engineering Supervisor in the Agricultural Market Committee. The service condition of the respondent was then governed by the Andhra Pradesh (Agricultural Produce and livestock) Market Service Rules 1969. On 23.9.1994 the respondent was transferred to the Central Market Fund Service. Central Market Fund Service was governed by the Service Rules of 1984. Clause 3 of Rule 6 inter alia states that the provisions of Andhra Pradesh State and Subordinate Service Rules, Andhra Ministerial Service Rules on matter not covered by these rules shall be applicable to the members of the service. Rule 22 of the General Rules, provides for reservation. Rule 22(a) provides that the unit of appointment for the purpose of this rule shall be one hundred of which fifteen shall be reserved for the Scheduled Castes, six shall be reserved for the Scheduled Tribes, twenty-five shall be reserved for the backward classes and the remaining fifty-four appointments shall be on the basis of open competition.
(3.) It is urged by the learned Counsel for the appellant that the Division Bench of the High Court has allowed the writ petition by upsetting the findings of the Tribunal erroneously.;