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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 20 OF 2010

MADHO SINGH                                   Appellant(s)                                 VERSUS

STATE OF PUNJAB & ANR.                        Respondent(s) J U D G M E N T

KURIAN, J. 1. The grievance of the appellant is that he was not considered  for  appointment  as  Agricultural Development  Officer  against  a  post  reserved  for Scheduled  Caste  category  and  against  that  slot,  a General category candidate was appointed.

2. There  is  no  dispute  that  the  General  category candidate,  namely,  Baghel  Singh,  is  senior  to  the appellant, but according to the appellant, since it was  a  post  reserved  for  Scheduled  Caste  category, though  the  appellant  was  junior,  he  being  the Scheduled Caste, as against the General category, the appellant should have been appointed.

3. We do not find that such a case was argued before the High Court.  In any case, the affected parties are also not before us.  The appellant is retired also.

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4. Therefore,  we  dispose  of  this  appeal  with  a liberty  to  the  appellant  to  make  a  representation regarding his alleged claim for notional promotion in the slot reserved for Scheduled Caste category in the post  of  Agricultural  Development  Officer.   In  the event of such a representation being made within a period of one month from today, the same shall be considered by the State after giving opportunity of hearing  to  the  appellant  and  any  other  affected parties.   The  State  shall  pass  appropriate  orders within  a  period  of  four  months  from  the  date  of making the representation.

No costs.           .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; July 11, 2017.