SHIVAKANT PRASAD, J. - (1.) This writ application is directed against the impugned order dated 26.3.2010 passed by the learned Second Bench of the Central Administrative Tribunal in O.A. No. 67 of 2009 with O.A. 198 of 2009 and O.A. No. 606 of 2009.
(2.) Chronology and events of the instant case is that the applicants had applied in terms of the advertisement no. 2/2007 dated 12 -18 January, 2008 for the posts of 'Nursing Orderly' in Group ­'D' and were called for appearing in the written tests held on 31.3.2008 and were declared qualified in the written tests vide the Cause Title of the applicants (Supra.) who are also applicants in other analogous original applicants pending adjudication before the Hon'ble Tribunal Viz. O.A. No. 67 of 2009 with O.A. 198 of 2009 and O.A. No. 606 of 2009.
(3.) The qualified applicants were called for interview held on various dates but due to certain extraneous reasons on the plea of short listing for favoring the near relations and friends of the working people in the ESIC Hospital and other attached units, like canteen and security units were not selected though having been declared qualified in the written tests and doing well in the interview, on the plea of short -listing the panel.;