Jawahar Lal Gupta, J. - (1.) In this case the petitioners claim that they had a right to be deputed for the Lower School Course and that the State was bound to implement the reservation policy made in favour of the members of Scheduled Castes and Backward Classes.
(2.) Learned Counsel for the parties are agreed that the case is covered by the judgment of the Full Bench in CWP No. 14438 of 1990, decided on July, 19, 1991. Accordingly, the writ petition is allowed. The respondents are directed to depute the petitioners for the Lower Schools Course commencing in April, 1993 Mr. Patwalia, however, contends that the petitioners have a right to restoration of their original seniority on the premises that they.were entitled to be sent for the course in the year 1991. This claim of the petitioners can be made only after the successful completion of the course. The prayer in this behalf at this stage is premature. If they pass the course, the petitioners will be entitled to claim seniority by making a representation and the appropriate authority shall consider and decide the representation in accordance with law.
(3.) The writ petition is accordingly disposed of. No costs. Ordered accordingly.;