S MUTHU MANICKAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant an Ex-serviceman seeks the following relief:

(2.) According to the applicant, he joined the service as Sepoy in the Indian Military in the year 1985 and retired with effect from 31.12.2002. On seeing the advertisement in the Employment News dated 25-31 December, 2004 calling for applications from eligible candidates for filling up of 7 vacancies in the cadre of Administrative Assistant, he applied for the said post. According to him, he is having all requisite qualifications and applied for selection under the Ex-serviceman quota. The applicant undertook the written examination on 19.6.2005 and he was called for the interview. According to him, he did well in the written test and interview and practical test. While so, to his shock and surprise, he came to know that the second respondent had selected 7 candidates to fill up the 7 vacancies, respondents 3 to 9 herein who are sons and daughters of the employees and who are closely working under the second respondent and Chief Administration Officer. Hence, the above O.A. for the aforementioned relief.

(3.) LEARNED Counsel for the respondents produced before us a copy of final merit list of the candidates as well as the guidelines issued by the Appointing Authority.