UNION OF INDIA Vs. URMILA DEVI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (CPC) assails the judgement dtd. 20/10/2015, passed by the learned Additional District Judge ( "the learned ADJ ") in RCA 8/2015 (U.O.I and Ors v. Urmila Devi and Ors), whereby the learned ADJ has affirmed the judgment/order dtd. 22/12/2012 passed by the learned Senior Civil Judge ( "the learned SCJ ") in Suit 967/06/99 (Urmila Devi and Ors. v. U.O.I and Ors.).

(2.) The respondents were registered with the Employment Exchange, Delhi for appointment as "Safai Walas ".

(3.) Consequent to release of 91 vacancies of Safai Walas by the Army Headquarters vide letter dtd. 4/5/1995, an exercise for recruitment of the said 91 Safai Walas was undertaken by the office of Respondent 2. Even after the said recruitment exercise was undertaken, 20 sanctioned posts of Safai Walas remained unfilled. On 16/5/1996, therefore, Respondent 2 addressed a communication to the Army Headquarters, which has been reproduced in extenso in para 11 of the impugned judgment dtd. 20/10/2015 of the learned ADJ, and reads thus: