SAURABH LAVANIA,J. - (1.) Heard Sri Mohammad Babar Khan, learned counsel for the petitioner and Sri Anurag Srivastava, learned counsel for the respondents.
(2.) Under challenge is the order dated 11.04.2016 passed by the Central Administrative Tribunal (in short "CAT") in Original Application No. 427 of 2012 (in short "OA") filed by the petitioner for the following main reliefs:- "(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order and judgment dated 11.04.2016 passed by the learned Central Administrative Tribunal (opposite party No. 1) in Original Application No. 427/2012, as contained in Annexure No. 1 to the writ petition. (ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties No. 2 to 4 to appoint the petitioner on the post of Store-Keeper in Jawahar Navodaya Vidyalaya Itara Pihani District Hardoi on the basis of select list prepared on 24.02.2009, forthwith. (iii) Issue any other order or direction which this Hon;ble Court may deem just and proper under the circumstances of the case. (iv) Award the costs of the writ petition in favour of the petitioner."
(3.) The facts, in brief, of the present case are that for filling the post of Chaukidar, Chaukidar-cum-Sweeper, Electrician-cum-Plumber and Store Keeper, lying vacant, in the Jawahar Navodaya Vidyalaya, Itara Pihani, Hardoi, the name of eligible candidates were sought from the employment exchange. Vide letter dated 30.04.2008, the employment exchange sent the list of eligible candidates for the post of Store Keeper (Annexure No. 2 to the writ petition).;