ASHISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition challenges an order dtd. 30/9/2021 passed by the Central Administrative Tribunal (CAT), Cuttack Bench, Cuttack dismissing O.A. No.260/00445 of 2019 filed by the present Petitioners, who were the Applicants for the post of Danger Building Worker (DBW) pursuant to an advertisement issued for filling up 252 posts with the last date of submission of application being 10/7/2017.

(2.) The minimum essential qualification for the post of DBW was "Matriculation with National Trade Certificate/ National Apprentice Certificate issued by National Council of Vocational Training (in short 'NCVT') in the Attendant Operator Chemical Plant (in short 'AOCP') or Process Plant Operator (in short 'PPO') Trade".

(3.) The advertisement was issued by the Ordnance Factory, Chanda, Maharashtra. A Committee was set up to scrutinize the applications in carrying out document verification of the provisional list of candidates, who had qualified in the written test held on 10/9/2017. The said Committee undertook the exercise between 18th and 24/1/2018, and provisionally selected 47 candidates to appear at the trade test for the post of DBW. The Ordnance Factory Recruitment Centre (OFRC), Nagpur provisionally published a final select list of 319 in various trades including names of 47 candidates who were allowed to face the trade test for the post of DBW. The present Petitioners also figured in the said list of 47 candidates.