- (1.) HEARD Sri Siddhartha Varma, learned Counsel for the petitioner and Sri Santosh Kumar Tripathi, learned Counsel appearing for the respondent Nos. 1 and 2.
(2.) BY this writ petition the petitioner has prayed for quashing of the order dated 25.3.2003 passed by Central Administrative Tribunal, Allahabad rejecting the Review application filed by the petitioner to review the judgment and order of the Tribunal dated 29.4.2002 passed in O.S. No. 660 of 2000. The brief facts necessary for deciding the writ petition are: The petitioner's name was forwarded by the Employment Exchange, Allahabad for seasonal appointment of Anti Malaria Laskar to appear on 17.4.2000. The names of 100 candidates were forwarded by the Employment Officer to appear on 17.4.2000. Only 9 candidates appeared in the interview on 17.4.2000, out of which petitioner was found eligible and other 8 persons were neither found eligible nor interested to work. The letter was written to the Employment Officer to forward more names to appear on 17.5.2000. In subsequent interview which actually took place on 29.5.2000 the petitioner did not appear and the respondent No. 4 to 8 were selected as Anti Malaria Laskar (seasonal). The post of Anti Malaria Laskar (seasonal) are filled every year for the period from 1st June, 2000 to 30th November, 2000. The petitioner thereafter challenging the selection of respondent Nos. 4 to 8 filed O.A. before the Central Administrative Tribunal. Central Administrative Tribunal, rejected the O.A. taking the view that although in 17.4.2000's interview petitioner was found eligible but there being two candidates who appeared after the interview in practical work more names were asked for interview from employment exchange to sponsor and on the next date i.e. on 29.5.2000 the petitioner did not appear hence selection was made of the respondents No. 4 to 8.
(3.) AFTER the judgment of the Tribunal rejecting O.A. the review application was filed which too was rejected on 25.5.2003. Both these orders have been challenged in the writ petition.;