SUDESH KUMAR AND ANR Vs. UOI AND ORS

JUDGEMENT

(1.) Impugned in this petition is a select list issued by the official respondents for recruitment to the post of Fireman pursuant to an Advertisement Notification published in the Employment News in its edition dated 05-11th May, 2013.

(2.) The impugned select list has been challenged by the petitioners primarily on two counts:

(3.) The precise case set up by the petitioners in this petition is that petitioner No.1 came to be engaged as casual labourer in January 2010, whereas petitioner No.2 was so engaged in August, 2008. It is claimed that both the petitioners have been in continuous and uninterrupted service of the official respondents since their initial engagement. The advertisement notification aforesaid was issued by the official respondents which appeared in the Employment News dated 5-11th May 2013 for making recruitment to 13 posts of Fireman with the following break-up: