SANDEEP KUMAR Vs. DELHI FIRE SERVICE

JUDGEMENT

(1.) THE petitioners have also laid a challenge to the order dated 10th January, 2014 passed in T.A,No.12 and 13 of 2013 by the Central Administrative Tribunal, Principal Bench.

(2.) BY way of these applications, the petitioners had challenged the rejection of their candidature for appointment to the post of Fire Operator pursuant to the advertisement No.1/2009 issued by the Delhi Subordinate Services Selection Board (DSSSB). As per the advertisement, respondent no.1 notified the following essential qualification for Fire Operator: -

(3.) AGGRIEVED by the rejection, the petitioners assailed the same by way of the application before the Central Administrative Tribunal.