NARENDRA NATH TIWARI, J. - (1.) IN this interlocutory application, the petitioner has sought direction on the respondents to restrain them from appointing any person/candidate against Class IV post till the final disposal of the writ petition.
(2.) IT has been stated that the interview letter was issued to one Gari Lal Mahto including other persons, who, according to the petitioner, are strangers. According to the petitioner, interview letter issued to the candidates for the posts are meant for displaced persons. It has been stated that there is likelihood of large -scale irregularity in the appointments by the SAIL. The posts of Class IV are reserved for displaced persons. An enquiry is required by the CBI to prevent large scale irregularity. The respondents should be also restrained from making any appointment against Class IV post. A rejoinder has been filed on behalf of the respondents, stating, inter alia, that this application is frivolous and baseless and that the allegation made therein are unfounded. No illegality has been committed by the respondents, as alleged. The petitioner has not made out any prima facie case or case of irreparable injury. The petitioner has made prayer for his appointment against one post and he has no right to seek an order restraining the entire process of appointment against Class IV post.
(3.) I have heard learned Counsel for the parties and considered the facts and circumstances of the case. The petitioner in this writ petition has prayed for quashing the notification dated 1st June, 2007, whereby direction was given that no fresh list of displaced persons is required to be sent against the said notification. The petitioner has made further prayer for an order directing an enquiry by the CBI. In this interlocutory application, the petitioner has prayed for restraining the respondents from appointing the persons/candidates, to Class IV post of SAIL.;