A RAGHAVENDER Vs. MICHAEL MANOHAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned Counsel for the contesting parties in these appeals.

(3.) Learned Counsel for the Respondent authorities states on instructions, that out of the original eight applicants/petitioners before the Tribunal three are already accommodated and there are five more vacancies which can be utilized for accommodating the remaining five original Petitioners out of whom three are Respondent Nos. 1 to 3 before us. Once this happens there will remain no need to displace the present Appellants pursuant to the order of the Tribunal.