JAYANTA KUMAR BISWAS, J. - (1.) THE four petitioners in the WPCT under Article 226 of the Constitution of India dated January 07, 2015 are questioning an order of the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) dated December 23, 2014 disposing of an OA No. 351/00160/2014 of the private respondents.
(2.) THE order of the Tribunal is quoted below: - ''Heard learned counsel for both the parties. 2. With the consent of both the parties, the OA can be disposed of with a direction upon the authorities to implement the seniority list dated 31.12.2013. In such view of the matter, the OA is disposed of with a direction upon the concerned respondents to proceed with such seniority list. 3. OA is accordingly disposed of. No costs. ''
(3.) MR .Khan appearing for the petitioners has submitted that the private respondents filed the OA dated August 2014 without impleading the petitioners who were likely to be affected by the decision in the OA and obtained the order of the Tribunal without disclosing an order of the administration dated March 11, 2014 suspending implementation of the seniority list dated December 31, 2013. The letter of the administration dated March 11, 2014 is at WPCT p.58. It was regarding ''Final seniority list of LMRR - Reg. '' The relevant contents of the letter are quoted below: - ''In continuation of this Office Letter No.1 -59/EL/SE/Estt/13/433 dated 24.01.14, I am directed to inform you that the final seniority list of LMMR is kept suspended till a clear decision is taken up for the settlement of seniority list. The same may be circulated among the LMMR working under your division. '' ;