Pranab Kumar Chattopadhyay, J. - (1.) The writ petitioners herein applied for the post of Trainee Technician (Radio) in Indian Airlines. An advertisement was published in the employment news dated 23-29th October, 1993 inviting applications for various posts in Engineering and Ground Support Departments. The said advertisement was issued by the Indian Airlines in view of undertaking the special recruitment drive for Scheduled Caste/Scheduled Tribe candidates.
(2.) The petitioners applied for the posts of Trainee Technician (Radio) in the prescribed manner and thereafter appeared at the written test and interview. Ultimately, a panel was prepared by the respondent authorities wherein the petitioner No.2 secured the first position and the petitioner No. 1 secured the second position. The said panel was approved on 9th October 1995 by the respondent authorities. The total vacant posts mentioned in the advertisement were two only in respect of Trainee Technician (Radio) category and the petitioners herein though secured first and second position in the panel but were not appointed by the respondent authorities. It should also be mentioned herein that the said two vacancies were reserved for Scheduled Caste candidates only and the petitioners herein are Schedule Caste candidates.
(3.) As the respondent, authorities did not fill up the vacant posts of Trainee Technician (Radio) inspite of preparation of the panel pursuant to the said advertisement dated 23-29th October, 1993, the petitioners herein moved a writ petition before this Hon'ble Court which was numbered as WP No. 1911 (W) of 1999 and was finally disposed of by Kalyan Jyoti Sengupta, J. by the order dated 13th March, 2000. By the said order dated 13th March, 2000 Kalyan Jyoti Sengupta, J. though refused to pass any order on the said writ petition but granted liberty to the petitioner to make a written representation to the respondent authorities and directed the respondent authorities to consider the same in accordance with law within a reasonable time but not exceeding six weeks from the date of communication of the said order. Pursuant to the said liberty petitioners submitted a representation, which was ultimately disposed of by the respondent authorities on 8th May, 2000.;