- (1.) Heard Sri S.K. Anwar, leanred counsel for the petitioners and Sri Arvind Kumar Singh-II, learned counsel for the respondent No.1.
(2.) The above noted writ petition has been filed by the petitioners praying for quashing of impugned order dated 04.4.2007 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 986 of 2004 (Budhesh Mani Mishra Vs. Union of India and others).
(3.) By the aforesaid order, the Tribunal has disposed of the original application filed by the respondent No.1 directing the petitioners to ensure that the case of the respondent No.1 for engagement/regularization in group "D" is considered on his turn, as per serial number in relevant register, within a reasonable time and, if required, after relaxing the upper age limit.;