UNION OF INDIA Vs. CHANDER NARAYAN JOSHI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 07.03.2012 passed in OA No.3841/2011. By virtue of the said order the Tribunal had concluded as under:-

(2.) IT appears that according to the Tribunal there were 11 vacancies which were unfilled. However, that, to us, does not seem to be a correct position.

(3.) HOWEVER, we find that this aspect of the matter has not at all been considered by the Tribunal. The Tribunal has also not ascertained as to whether there were 7 vacancies or there were 11 vacancies as indicated by it. The petitioners' case is that there were only 7 vacancies and the respondent's case is that there were 11 vacancies. Anyhow, the petitioners' case is also that all the unreserved vacancies have been filled and since the respondent is an unreserved candidate he cannot be considered at all.