B.K. Sharma, J. - (1.) Heard Mr B Chakraborty, the learned counsel for the petitioners and Mr UK Nair, the learned standing counsel for the railway-respondents.
(2.) Despite proper service of notice on the respondent No.1 none has appeared on his behalf.
(3.) This writ petition is directed against the Judgment and Order dated 28.05.2009 passed by the learned Central Administrative Tribunal, Guwahati Bench (in short "The Tribunal"), in Original Application (in short "O.A.") No. 54/2006 by which the application filed by the respondent No.1 under Section 19 of the Administrative Tribunal Act, 1995 has been allowed by way of setting aside and quashing the impugned selection process. The two writ petitioners who were the respondents in the O.A. were recommended for promotion to Group 'C' posts (Jr. Clerk).;