Hrishikesh Banerji, J. - (1.) The present writ application is directed against the order dated July 20, 2000 passed by the Calcutta Bench of the Central Administrative Tribunal (the 'Tribunal' for short) whereby the Tribunal disposed of the application with the following observations: "Accordingly, the respondents are directed to consider the case of the applicant for appointment treating him to have been selected for the post in question and to take step for appointment letter to him within a period of one month from the date of communication of this order. The impugned speaking order dated 22.12.99 is hereby set aside. It be mentioned here that if no action is taken in pursuance of this order, consequential order shall be passed by this Tribunal for non- compliance of its order in accordance with the rules. At this stage we are not inclined to issue any show-cause notice upon the respondents since specific directions have been given. With these observations, the application is allowed with cost of Rs. 1000/-."
(2.) The respondent, Arjun Kumar Biswas, filed an application being O.A. No. 772 of 1995 before the Tribunal and the same was disposed of on September 7, 1999 with a direction to the appellants herein to give employment to the respondent to the post of Accounts Clerk Grade-I if he was in the merit list and there were vacancies in the said post in which the applicant could be accommodated.
(3.) It further appears that before the Tribunal, the learned Counsel, appearing for the respondent brought to the notice of the Tribunal the letter dated December 28, 1999 (Annexure 'N' to the application before the Tribunal) from the Chief Accounts Officer (Administration) addressed to the Chairman, Railway Recruitment Board communicating that there were vacancies in the Accounts Clerk category. In the speaking order which was under challenge before the Tribunal in in O.A. No. 104 of 2000 the above letter dated December 22, 1999 made Annexure 'N' to the said application could not be considered by the concerned Railway Authority.;