SAURABH LAVANIA, J. - (1.) Heard Sri Ashutosh Srivastava, learned counsel for the petitioners and Sri Asit Kumar Chaturvedi, learned Senior Advocate, assisted by Sri Chandra Shekhar Sinha, learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioners have challenged the judgment and order dated 22.09.2015, passed by the Central Administrative Tribunal, Lucknow (in short "Tribunal") in Original Application (in short "OA") No. 332/00385/2015 [Ankit Sharma and others v. Union of India and others].
(3.) The OA was preferred by the applicants-petitioners under Section 19 of the Administrative Tribunal Act, 1985 with the following main reliefs:- "(a) To quash the impugned advertisement dated 08.09.2015 published in daily newspaper 'Dainik Jagran' to fill up the posts of Health and Malaria Inspectors in respect of the post on which the applicants were engaged/appointed by the respondents in the year 2009, as contained as Annexure No. 1 to the original application. (b) To issue a direction to the respondents to renew the tenure of the service of the applicants without any brake and allow to continue to discharge their duties on their respective posts i.e. Health and Malaria Inspector Northern Railway Lucknow Division Lucknow for their respective place of posting. (c) To extend the benefit of the order dated 28.08.2015 to the applicant No. 6 forthwith with all consequences. (d) Any other relief, which this Hon'ble Tribunal may deem fit, just and proper under the circumstances of the case be also passed. (e) Allow the Original Application with cost." ;