JUDGEMENT
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(1.) Challenge by Inderjit Singh (petitioner), who belongs to Other Backward Class (for short 'OBC'), in this writ petition filed under Articles 226/227 of the Constitution of India is to appointment of Dharminder Singh (respondent No. 6) as Junior Engineer (Civil), whose name was forwarded by the Regional Employment Exchange, Union Territory, Chandigarh, to the respondent-Department under the quota meant for general candidates but he was appointed against the quota meant for OBC.
(2.) Facts of this case are that the Superintending Engineer, Public Health Department, Union Territory, Chandigarh (respondent No. 4) sent requisition to the Regional Employment Exchange, Union Territory, Chandigarh (respondent No. 5) for recruitment/filling up of four posts of Junior Engineers (Civil). Out of four posts, two were for general category candidates, one post for Scheduled Caste candidates and one for OBC. The petitioner is domicile of Chandigarh. He passed his Matriculation and 10 +2 from Chandigarh and also Diploma in Civil Engineering from the Government Central Polytechnic, Sector 26, Chandigarh, with first Division in August, 1993. The petitioner belongs to OBC and Certificate in this regard, issued by the Sub Divisional Magistrate, Union Territory, Chandigarh, has been placed on record as Annexure P-1. He got his name registered with the Regional Employment Exchange, Chandigarh, as a candidate of OBC.
(3.) The Regional Employment Exchange, Chandigarh, in response to the above- mentioned requisition, sent the names of eligible candidates including the petitioner to respondent No. 4. Names of 27 candidates were sent under the General Category, 9 candidates under Scheduled Caste Category and 1 candidate under the OBC. The petitioner was the only candidate whose name had been sent by respondent No. 5 for the post meant for OBC category. The name of Dharminder Singh (respondent No. 6) was sent under General Category.;
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