V RAMACHANDRAN Vs. V SRIVASTA

JUDGEMENT

(1.) HEARD K.M. Ramesh, learned counsel for the petitioners, Mr. Vijay Narayan, learned senior counsel for the respondents 1 to 5 and Mr. V. Vijay Shankar, learned counsel for the respondents 6 to 8.

(2.) EVEN though the matter was listed for considering the question of interim stay, since the pleadings are completed, by consent of counsel on either side, the writ petition itself is taken up for final disposal.

(3.) IN the Original application, the stand of the department was that the persons who had qualified in the examination shall be considered for promotion in respect of the vacancies in excess of the 5% cadre strength and so calculated, it was indicated that three posts are available to be filled up from among the applicants in O.A. No. 69 of 2007. The present petitioners who got themselves impleaded in the Original application have challenged the said order of the Tribunal wherein the Tribunal has given a direction while partly allowing the Original Application to absorb the three candidates who have responded to the circular dated 03.04.2006 on the basis of seniority cum fitness within a stipulated period.