KRISHNA MURARI,J. - (1.) Leave granted.
(2.) This appeal has been preferred against the judgment of the High Court dated 08.02.2017 (High Court of Judicature at Allahabad, Lucknow Bench) dismissing the Writ Petition filed by the appellants laying a challenge to the appointment of respondent no. 4 on the post of Project Engineer (Electrical) on deputation in New Okhla Industrial Development Authority (hereinafter referred to as 'NOIDA') and his subsequent absorption.
(3.) The appellants are presently posted as Assistant Project Engineer (Electrical) in NOIDA.;