U. O. I Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD

JUDGEMENT

(1.) Heard Sri Krishna Agarawal and Sri Lal Mani Singh, learned Central Government Standing Counsel for the petitioners and Sri Shyamal Narain, learned Counsel for the respondents. FACTS

(2.) Briefly stated the facts of the present case are that all the private respondents / candidates have completed apprenticeship in different trades under The Apprentices Act, 1961 (hereinafter referred to as Act, 1961). Advertisement for direct recruitment process (OPF/DR/2015A) for Group 'C' posts was issued by the Government of India, Ministry of Defence, Indian Ordnance Factories, Ordnance Parachute Factory, Napier Road, Cantonment Kanpur in the month of April, 2015, inviting applications for the post of Tailor (ss), Machnist (ss), Fitter General Machanic (ss), Carpenter (ss), Fitter Electronic (ss), Examiner Clothing (ss). In Clause 9 of the advertisement it has been provided that the factories website address is www.parachutekanpur.gov.in, which may seen by the intending candidates for any purpose pertaining to this recruitment process. In Claus11 and 24 of the advertisement, it was mentioned as under:-

(3.) Looking into the advertisement, all the petitioners of this batch of writ petitions applied for the post advertised for recruitment through direct recruitment process. The petitioners of this batch of writ petitions, except the petitioner of Writ-A No.11776 of 2017, have challenged separately the advertisement issued by different Ordnance Factories of the Ministry of Defence, which are similar to the advertisement as noted above.