(1.) WE have heard the learned counsels for the respective parties.
(2.) THE respondent No. 3 in the writ petition has filed the instant appeal challenging an order dated 5th December, 2007 whereby the appellant's appointment to set up and operate the Youth Computer Training Centre in Egra was set aside and the state-respondents were directed to offer appointment to the respondent No. 3 (petitioner in the writ petition) for setting up and running a Youth Computer Training Centre at Egra.
(3.) IT appears from a perusal of the order under challenge in this appeal that the respondent No. 3 had filed the writ petition challenging the selection and appointment of the appellant for setting up a Youth Computer Training Centre at Egra, and for the respondent No. 3's appointment to set up such Youth Computer Training Centre.