SURINDER KUMAR Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) With the consent of all counsels, these three appeals are taken up for consideration.

(2.) Three appeals being LPA Nos.160/2018, 174/2018 & 204/2018 have been filed before this court by the appellants, all assailing the order dated 20th August 2018 passed in SWP No.01/2014. Inasmuch as the challenges premises on the same factual basis and to the same judgment, we are taking up these three appeals together for consideration with the consent of learned counsel for the parties.

(3.) So far as the factual narration is concerned, the same is noted hereafter: An Advertisement Notification was published in the Employment News in its edition dated 5-11 May, 2012 inviting applications for 13 posts of Fireman with the break up as:-