SAURAV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By Court Heard learned counsel for the parties.

(2.) In all these three writ petitions common issues are involved and the orders impugned dated 21.12.2011 in individual cases is in the same language as well.

(3.) The grievance of the petitioners is that they have been denied appointment by the respondent no. 2, National Thermal Power Corporation Ltd., New Delhi on the ground that they had failed to produce certificate/document to show that they belong to OBC (non-creamy layer) category as declared in the central list by the respondent no. 1, Union of India.