J.KIRAN KUMAR JAKKULA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed feeling aggrieved by Order, dated 02 -03 -2016, in OA.No.1399 of 2014, on the file of the Central Administrative Tribunal at Hyderabad (for short 'the Tribunal') whereby it has rejected the relief claimed by the petitioners for a direction to respondent No.2 to appoint them in pursuance of its proceedings in Memorandum No.3(8)/2/2010 - Estt./Vol.I/429, dated 14 -12 -2013.

(2.) We have heard Mr.G.Vidyasagar, learned Senior Counsel appearing for the petitioners, and Mr.Mehar Chand Noori, learned Counsel for respondent Nos.2 and 3.

(3.) At the hearing, it is not disputed that in pursuance of the employment notification issued for the posts of Junior Administrative Assistants in respondent No.2 - Organization, the petitioners have appeared for written test and interview and emerged as successful candidates. Consequently, the Chief Administrative Officer of respondent No.3 has issued an offer for appointment to the petitioners vide separate but identical Memorandum, dated 14 -12 -2013, which contains as many as 20 conditions. Condition Nos.1 to 3, 12, 13 and 20 read as under: