AIR 1999 SUPREME COURT 1529 ::1998 AIR SCW 3943 ::1999 LAB. I. C. 606 ::1998 SCC (L&S) 1442 ::1998 (9) SCC 641 ::(1998) 1 Ker LT 567 ::(1998) 8 ServLR 297

Supreme Court Of India

(From : Kerala)

Hon'ble Judge(s): K. Venkataswami, B. N. Kirpal , JJ

Constitution of India , Art.16— Appointment - Two vacancies arose - Candidate duly selected - However, could not be appointed since it would disturb 50% reservation - Delay or inaction on part of Govt. in notifying her appointment - Right accrued to her for appointment against vacancy cannot be taken away - Candidate cannot be deprived of seniority. (Para 6 7)