- (1.) The 73 (seventy three) appellants-writ petitioners impleaded respondent Nos. 10 to 23 in connection writ petition C.W.J.C. No. 1047 of 1996CR), alleged that all the time respondents Steel Authority of India Ltd. (for short SAIL) made appointment without following the procedure in violation of Article 14 and 16 of the Constitution of India including the appointment of those respondents. They also made prayer to direct authorities to advertise the posts enabling them and other eligible persons to compete on merit for appointment.
(2.) Learned single Judge on hearing the parties taking into consideration that the issue as raised in the writ petition was raised in another case, C.W.J.C. No. 3166 of 1994(R) wherein a Division Bench of this Court vide order dated 15th May, 1995 held that no illegality was committed in making appointment, held no illegality and further held that the appellant-petitioners failed to bring on record that any person has illegally appointed after the Division Bench order dated 15th May, 1995.
(3.) The counsel for the appellants submitted that a number of persons were appointed after 15th May, 1995 sometime in the year 1996-97. He placed reliance on Annexure 4 series to the C.W.J.C. No. 1047 of 1996(R) wherein date of appointment of certain persons and the posts against which they were appointed have been shown.;