PROMODE CHETIA Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) The writ application has been filed by the petitioner for issue of a Mandamus directing the authority to allow the petitioner to join in the post in terms of the letter of appointment dated 18.12.95 (Annexure I) issued by the respondent No.4.

(2.) The brief facts are as follows: The petitioner is a member of the Other Backward Community and he comes from a very poor strata of the society. Due to poverty he could not prosecute higher study and read upto Class X only. In pursuance to a requisition by the respondents, the Employment Exchange sponsored the name of the petitioner along with other persons for a post of Grade IV employee (Sweeper) and accordingly written test and interview were held on 30-31 st October, 1995 and the petitioner was found suitable and was duly selected by the authority. Accordingly a letter of appointment was issued vide Annexure I which is quoted below:

(3.) An affidavit-in-opposition has been filed on behalf of the respondent Nos 1 to 4. The stand taken by the respondents are in paragraph 4 of the affldavit-in-opposition and they are inter alia as follows: