- (1.) In this writ application, petitioner prays for following reliefs:- For issuance of an appropriate writ, order and direction to the Respondent no. 1 in particular to supply a copy of 1991 panel list for the post of Khalasi and statement of employees and displaced person and undisplaced persons of Grade-III rd and IV th post in precise cloumn at Schedule caste, schedule tribe and toher Backward Class and copy of policy with respect to appointment of displaced persons alongwith existing position of employees of Grade-III rd and IVth post including particulars of appointment, vacancy and back log of Displaced persons quota. And for issuance of writ of mandamus directing and commanding upon the Respondent authority to start process of appointment of schedule caste and schedule tribe, displaced person to fill up all back log vacancy of SC and ST. And during the pendency of this writ application all appointment of ClassIII rd and iv th post including post of Khalasi be stayed.
(2.) After coming into force of Right to Information Act, petitioner has got an alternative remedy for seeking information from a public body.
(3.) So far the second relief i.e. issuance of writ of mandamus is concerned, it appears that petitioner has not stated whether there is any back log vacancy in S.C. & S.T. Category of displaced person. Thus, in absence of such details, aforesaid relief cannot be granted.;