M. Katju, S.N.Srivastava, JJ. - (1.) Heard Sri Ranjeet Saxena, learned counsel for the appellants and Sri Siddharth Pandey, learned counsel for the respondent.
(2.) It appears that an examination was held for 190 posts of office assistants grade III in the service of the U. P. Power Corporation Ltd. Some serious complaints were received regarding this selection held by the Electricity Service Commission, and particularly against its ex-President Sri N. R. Sonkar, against whom an enquiry has been ordered for playing fraud. These complaints inter alia alleged that persons who have been selected did not have the minimum requirement of work knowledge. There were irregularities in the examination for the Computer Operators and Typists. At Varanasi the General Manager (Distribution), U. P. Power Corporation Ltd., Varanasi asked the typists to type but they could not type and the Computer operators could not operate the Computers. It is alleged that the persons who were selected were not eligible nor competent to hold the posts but they were still selected for extraneous considerations.
(3.) The Chairman-cum-Managing Director of the U.P. P.C.L. by his order dated 19.2.2004 has constituted an enquiry committee to enquire into the alleged irregularities. True copy of this order is Annexure-5 to the affidavit filed in support of the stay application in this appeal. The enquiry is still going on and is shortly going to be completed.;