RAJESH KUMAR Vs. RAJAN

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India against the orders dated December 21, 2005 passed by the Central Administrative Tribunal, Calcutta Bench, Circuit at Port Blair.

(2.) The writ petitioners, by filing an application under section 19 of the Administrative Tribunal Act, 1985, challenged the selection process in the posts of Inspectors and Sub-Inspectors of Co-operative Societies. The said application was registered as O.A. No. 67/AN/2002.

(3.) Before the Judgment could be pronounced in the said case, the petitioners filed an application for withdrawal of the said application under section 19 of the Administrative Tribunal Act, 1985. It was contended that all the petitioners were not interested to proceed with the said application as by efflux of time they have got their own sources of income. The said application was registered as MA No.29/AN/2005.