NANDLAL YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS case is delinked from the bunch of the connected cases, therefore, counsels were finally heard and order has been passed in the open Court.

(2.) PETITIONER who belongs to Other Backward Class (OBC) is aggrieved by the advertisement dated 27.9.2012 issued by the respondents inviting application for engagement of eligible person as Motivator under the Literacy Programme of the Central Government on contract basis.

(3.) THE case of the petitioner is that, earlier under the Rajiv Gandhi Shiksha Mission, he was engaged as Motivator.