AIR 1997 SUPREME COURT 1840 ::1997 AIR SCW 1343 ::1997 LAB. I. C. 1499 ::1997 (1) UJ (SC) 147 ::1997 UJ(SC) 1 147 ::(1997) 75 FacLR 543 ::1997 SCC (L&S) 355 ::1996 (10) SCC 703 ::(1997) 2 LabLJ 924 ::1997 (1) ESC 38 ::(1997) 3 Lab LN 795 ::1997 (1) SCT 332 ::(1997) 1 UPLBEC 531 ::(1996) 9 JT 341 (SC) ::1996 (9) JT 341

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): K. Ramaswamy, G. B. Patnaik , JJ

Constitution of India , Art.16— Recruitment - Wait-list procedure - Road Transport Corporation had prepared waiting list of 414 candidates to be recruited for specified period during peak season or during suspension of any conductors or against leave vacancy - Appointment were to be made through notification in newspaper and candidates who were absent were not to be considered - Respondent, though senior in wait list could not turn up as newspaper was not available to him - Subsequent cancellation of said wait list procedure-Candidate junior to petitioner selected - Court directed authority to consider case of respondent as special case and make appointment according to procedure. (Para 4)