SHAKTI SHARAN TRIPATHI Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) By this common judgment I shall dispose of the two similar writ petitions filed by the petitioners against the respondents wherein the petitioners were selected for the posts of Manager (Electronics) and Manager (ATC) but were later on rejected on the ground of less number of vacancies.

(2.) Brief facts of the case relevant for the disposal of the present writ petition are as under:

(3.) An advertisement No. 2/2007 was issued in December, 2007 by the respondent (AAI) for filling up of 68 posts of Manager (ATC) and 171 posts of Manager (Electronics) inviting applications by way of direct candidature and the applicants were required to take competitive examination. These posts were disintegrated into the following categories: Manager (ATC) WP(C)2133 of 2010 Manager (Electronics) WP(C)2136 of 2010 General 36 General: 88 OBC: 18 OBC: 46 SC: 10 SC: 25 ST: 04 ST: 12 Total 68 Total 171