AJITBHAI JIVRAJBHAI PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. Pathak, learned counsel appearing for the petitioners, Mr. Qureshi, learned counsel appearing for respondents nos. 1 to 3 and Mr. Shalin Mehta, learned counsel appearing for Mr. Shrimali, for respondents nos. 4 and 5.

(2.) THIS petition has been filed by the petitioners challenging the judgment and order dated 18.07.2000 passed in O.A. No. 149 of 2000 and judgment and order dated 17.10.2000 passed in Review Application No. 49 of 2000.

(3.) IN view of the aforesaid decision, some of the selected candidates ought to have been impleaded as respondents in OA No. 149 of 2000. IN their absence the selection could not be quashed. IN this view of the matter, since no selected candidates were employed with the respondents, the order of the Tribunal passed in OA No 149 of 2000 and the order passed in Review Application cannot be maintained.