SONIKA KUMARI Vs. DEVASTOTRA PODDAR

JUDGEMENT

(1.) The facts of the case reveal that the underlying Writ Petition was preferred by Respondent Nos. 1 and 2 in LPA 253/2021, being aggrieved by the appointment of the present Appellants to the post of Assistant Director (Technical) in the service of the Food Safety and Standards Authority of India (hereinafter to be referred as 'FSSAI').

(2.) The Respondent Nos. 1 and 2/ writ petitioners made a prayer for quashment of appointments of candidates appointed illegally to the post of Assistant Director (Technical) published vide Result Notice dtd. 24/12/2020.

(3.) The undisputed facts of the case reveal that the Appellants herein were contractual employees working as Technical Officers at Pay Level-7 and Pay Level-8 in the service of FSSAI.