(1.) This writ petition is directed against the order dated 17.11.11 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (in short "the Tribunal"), whereby OA 1000/2010, filed by the petitioners, was dismissed. The facts giving rise to the filing of the present petition are as follows:-
(2.) The order passed by the Tribunal was challenged before this Court by way of WP(C) 4199/1997. CM No. 12170/2008 was filed by the petitioners herein before this Court in WP(C) 4199/1997 seeking their impleadment to the litigation. The applicants were allowed to intervene in the matter and make their submissions at the time of hearing.
(3.) Vide order dated 28.07.2009 passed in W.P.(C) 4199/1997, it was held that there was nothing to suggest that the interviews were conducted and selections made in a manner that should cast any doubt or suspicion about the authenticity of the selection process. The order passed by the Tribunal was, therefore, set aside. Noticing that two other submissions made by the private respondents had not been decided by the Tribunal, the matter was remanded to the Tribunal to decide on the question whether the successful petitioners were indeed qualified or not.
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