KRISHAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in this batch of writ petitions are aggrieved by a common order dated 21.02.2019 passed by the learned Central Administrative Tribunal ('Tribunal').

(2.) For disposal of this batch of writ petitions, the facts of the case of W.P. (C) 21292019 are being noticed for the sake of convenience.

(3.) The brief facts according to W.P. (C) 21292019 are that an advertisement was published between 3rd and 9th November, 2007 in the Employment News for various vacancies for various posts including the post of Offset Machine Operator. The petitioners applied for the same claiming to fulfil the requisite qualifications and experience.