JUDGEMENT
Kirpal J. -
(1.)This judgment will dispose of 2 petitions being C.W. No. 225/85 and CW 551/85 wherein the challenge is to the non-implementation of a panel which is stated to have been prepared by the respondent for making appointment to the posts of Junior Engineer (Electrical).
(2.)Brieflly stated, the admitted facts, in so far as they are relevant for the disposal of these petitions are. Both the petitioners held Diploma in Mechanical Engineering. They got themselves registered with Employment Exchange. It appears that respondent wanted to make appointments to the post of Junior Engineer (E & M). The respondent-Authority asked for names of eligible candidates from the Employment Exchange. It also circulated a notice amongst its own employees to the effect that they could apply for the post of Junior Engineer (E & M) if they satisfied the eligibility condition.
(3.)It is an admitted case of the parties that for the said posts selection was held by a Committee during January and March, 1984. About 600 candidates appeared for the said selection. According to the respondent, the Selection Committee drew up a panel of 160 candidates from general category and 14 of the reserved candidates. The names of the petitioners were included in the said panel which was drawn up in order of merit. Reminder Singh Bisht was at Serial No. 61 and Mehtab Singh was at No. 65 in the said panel.
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