BHARTI YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The two petitioners-Bharti Yadav and Ritesh Kumar have impugned order dated 21st September, 2010 passed by the Central Administrative Tribunal, Principal Bench, Delhi (Tribunal, for short) dismissing T.A.No.8/2010.

(2.) By advertisement dated 23rd January, 2006 applications were invited for posts of Medical Social Service Officer, Grade II (MSSO Grade II, for short) from eligible candidates. As per the advertisement, there were nine posts in all, three unreserved, two reserved for the Scheduled Castes and four reserved for Other Backward Classes (OBC). The note No.(iii) to the said advertisement stipulated that number of vacancies for each post (several posts were advertised) may increase or decrease at the discretion of the appointing authority.

(3.) The two petitioners applied for the post of MSSO Grade II and after written test and the interview, a final result notification No.38/2007 dated 4 th June, 2007 was issued. The said notification reads as under:-