- (1.) List revised.
(2.) Heard learned Counsel for the petitioners as well as learned counsel for the respondents and perused the record.
(3.) The instant writ petition, under Article 226 of the Constitution of India, has been preferred with prayer to issue a writ of certiorari quashing the impugned order dated 1.05.2012 (Annexure No.10 to the writ petition) passed by the Central Administrative Tribunal with further prayer to issue a writ of mandamus commanding the respondents to give compassionate appointment to the petitioner no.2 and to issue any other writ, order or direction, which this Court may deem fit and proper under the circumstances of the case.;