ADI SHAKTI PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Special Appeals in question are directed against the order dated 07.02.2017 passed by the learned Single Judge in Writ-A No. 67077 of 2014 (Aadi Shakti Pandey and 34 others Vs. Union of India and 5 others), connected with Writ-A No. 33852 of 2016 (Manish Sahu and 11 others Vs. Union of India and 5 others) and Writ-A No. 37883 of 2016 (Sandip Kumar Vs. Union of India and 5 others) wherein learned Single Judge has proceeded to dismiss the bunch of writ petitions by concluding that there exists valid reason for refusing the appointment to the petitioner-appellants.

(2.) Brief background of the case is that appellants claim that pursuant to the advertisement No. 02 of 2011 issued by the Deputy General Manager (Human Resource), Hindustan Aeronautics Limited, Kanpur, each one of the appellant had applied for consideration of his candidature for being offered appointment as Technician Trainee/Diploma Trainee in appropriate trade/discipline. Appellants claim that they have been successful in making place for themselves but thereafter fruit of the said selection was not extended to them, and in view of this, they came to this Court for according requisite relief by offering appointment to them.

(3.) To the claim that has been set up, response had been filed to the effect that selection had been made and provisional offer of appointment for the post of Technician Trainee/Diploma Trainee in appropriate trade/discipline during Nov., 2011 and May, 2012 respectively has been made, and thereafter, H.A.L. Corporate office on 22.10.2013 reviewed the concern selection process in respect of workmen, wherein advertisements/notifications were issued before 06.04.2013 and the Division was advised to put on hold all recruitments till further orders. Mention was also made that no final offer of appointment be issued till clearance is given by Corporate office.