- (1.) Heard Sri Kaushalesh Pratap Singh along with Sudhir Bharti, learned counsel for the petitioners and Sri Ashish Kumar and Shailesh Kumar Shukla, learned counsel appearing for respondent nos. 1 and 2.
(2.) The petitioners have preferred this petition against the judgement and order dated 9.10.2014 and order dated 16.12.2014 rejecting the review application of the petitioners passed by Central Administrative Tribunal, Allahabad.
(3.) The Tribunal by the aforesaid order has allowed the original application of respondent nos. 1 and 2 and after setting aside the order refusing compassionate appointment to respondent no. 1 has directed the authorities to consider the claim of the respondent no. 1 for compassionate appointment, if he is otherwise eligible for the same within a time bound period.;