COMPTROLLER & AUDITOR GENERAL OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH, CHANDIGARH & OTHERS

JUDGEMENT

(1.) The Comptroller and Auditor General of India and others have challenged the order of the Central Administrative Tribunal, Chandigarh Bench (for short "CAT") dated 31.1.2017 (Annexure P-10) rendered in O.A.No.235/CH/2013 partly accepting the claim of the private respondents.

(2.) The applicant-private respondents had approached the CAT by filing the aforementioned Original Application claiming the following relief:-

(3.) Mr. Barjesh Mittal, learned counsel for the petitioners submitted that on 24.9.2011, petitioners issued an advertisement inviting the applications for direct recruitment of 167 posts of Multi Tasking Staff (for short "MTS") in pay band-I (5200-20200+GP 1800) in four offices located at Chandigarh. Out of the total 167 posts, six posts were reserved for scheduled caste category. The terms and conditions of the advertisement were sacrosanct as Clause 3(B)(vii) provided that no age relaxation is allowed to SC/ST/OBC candidates against unreserved posts, but as far as reserved post, there shall be age relaxation upto three years in the case of candidates belonging to OBC category. The minimum required educational qualification was provided as 10th class pass, however, for casual workers engaged in IA&AD, the required qualification was fixed as 8th class pass with the stipulation that if appointed, they will have to pass 10th class within a period of two years.