- (1.) Leave granted.
(2.) Heard Mr. Ranjit Kumar, learned Solicitor General of India for the appellants and Mr. Hemant Sharma and Mr. Rakesh Kumar Singh, learned counsel for the caveators.
(3.) We are of the view that by way of an interim order by staying the operation of relieving order and by directing the appellants to continue to employ the respondents herein, the Tribunal has virtually decided the O.A. itself and granted the main relief by way of an interim order.;