UNION OF INDIA Vs. DARBARSINGH C.

JUDGEMENT

(1.) THIS is a petition by the original respondent Nos. 1 and 2 -the petitioners, herein, challenging the judgment and order of the Central Administrative Tribunal, Ahmedabad, Dated : 03.12.2004, rendered in O.A. No. 476 of 2002 as well as the order dated 11.04.2005, rendered in R.A. No. 21 of 2005 in O.A. in 476 of 2002 with M.A. No. 222 of 2005. Heard. Mr. Shah, learned Counsel for the petitioners, heavily relied on the circular issued by petitioner No. 1, Dated : 10.12.1998. We are pained to state that respondent No. 1 secured more marks than one of the persons, who has been appointed, i.e. namely Indrajeet R. Goswami -respondent No. 3, herein. Ms. Trivedi, learned Advocate appears for respondent No. 3, however, no reply has been filed on behalf of the said respondent for a period of more than eight years. The original application is of the year 2002 and the present petition is preferred, seeking to challenge the judgment of the Tribunal in original application as well as in review petition, which was summarily dismissed by the Tribunal. The Tribunal in its order dated 03.12.2004, at Para -3 observed as under;

(2.) THE Tribunal has, further, observed as under at Para -32 of the very same judgment and order;