Arun Tandon and Mrs. Sangeeta Chandra, JJ. - (1.) Heard Sri T.P. Singh, learned Senior Advocate assisted by Sri Sanjay Kumar Om on behalf of the petitioners, Sri Ashok Mehta, learned Additional Solicitor General assisted by Sri Manish Goyal, Sri Shiv Kumar Pal, Sri Satish Kumar Rai and Sri Saurabh Srivastava, learned advocates on behalf of the Railways-respondents no.1 to 8, Sri Ajay Rajendra, learned advocate for the respondent no.9 and Sri Sanjay Kumar Tiwari, learned advocate for the respondent No.10.
(2.) This petition has been filed by nine advocates practicing in the High Court at Allahabad for challenging the panel of advocates notified by the Ministry of Railway dated 09.11.2016 for representing the Railways before the High Court as well as before the Central Administrative Tribunal (hereinafter referred to as the 'CAT') Bench at Allahabad. The total number of recommendations made are 121. Some of the advocates who have been empanelled under the aforesaid notification have been impleaded by name as respondents no.9 to 20 in representative capacity. Appearance has also been put in on behalf of some of them in the matter as detailed above.
(3.) It is with the consent of the parties that we proceed to decide the present writ petition finally on the basis of the affidavits which have already been exchanged and the records which have been produced before this Court.;