N.K.JAIN, J. - (1.) THIS writ petition has been filed by the petitioner seeking a direction to be issued to the respondents to allow him to take part in the Group Discussion and Personal interviews.
(2.) THE petitioner being Master in Computer Application, in pursuance of advertisement published in daily news -paper Hindu (Anx -1) dt. 14.11.1994 applied for general category as per list III with code 43 out of the two other categories with Codes 41 and 42 for SC and ST respectively and he was called for interview subject to condition on 8.5.95 vide Anx. A -2. On 29.5.95 a legal notice was issued to the Indian Petrochemicals Corporation Limited, the petitioner was allowed to appear in the test but he was not permitted to take part in Groep Discussion and Personal Interview held on 1.7.95. Hence this write petition under Article 226. On the other hand in response to the notice issued on 19.6.95, the respondents have filed reply raising preliminary objections that the petitioner has misstated the fact of non -publication of the certain vacancies reserved for other Backward Clases (OBC) whereas Addendum was published in the leading different National News Papers (Anx. R -1). It is also submitted that the petitioner has wrongly stated that the reservation for the candidates of OBC was not notified where in the Interview call it was specifically mentioned that the interview will be subject to your belonging to O.B.C. category. The respondents have further stated that the petitioner has made a misstantement that all the vacancies in the General Category have been converted to reserved for O.B.C. whereas only 27 per cent of the vacancies have been reserved for the Other Backward Classes. Therefore the writ petition may be dismissed on preliminary objections alone.
(3.) I have heard learned Counsel for the parties and perused the material on record as well as the decision cited by the counsel for the petitioner.;