- (1.) Heard the learned Counsel for the parties.
(2.) These two appeals are directed against the judgment and order dated 30.9.2004 in W.P. No. 4911(w) of 1997, and judgment and order dated 22.6.2005 in WP. No 5582(w) of 2005 filed by the original writ petitioners. The learned counsel for the parties submitted that both the appeals can be heard and disposed of by a common judgment and order as these pertain to seeking appointment in Durgapur Steel Plant which is an undertaking of Steel Authority of India and related to notification dt. 14.2.1997 due to which appellant/petitioners were disqualified from being considered for employment. Hence these appeals are disposed of by common order.
(3.) The appellant/writ petitioners registered their names in the Office of Employment Exchange of Durgapur as they were duly qualified. It is the case of the writ petitioners that they belong to backward class that is, writ petitioners 1 to 9 belong to schedule caste and 10 to 11 belong to OBC category. It is their case that during the year 1993 to 1997, the respondents, Durgapur Steel Plant (hereinafter referred to as DSP) called for names from the Employment Exchange of Durgapur of the candidates to fill up the vacancy in the post of Junior TOT and Senior TOT and alongwith others petitioners name were sent pursuant to which petitioners received letters to appear in the written examination. After having passed the written examination they were called for interviews, but the results were not declared. Subsequently, further names were called for the candidates to fill up the vacancy in the said post and by notice dated 14.2.97, it was informed that candidates who were already being considered twice for the said post would not be considered (the notification dated 14.2.97 is Annexure A to the petition).;