- (1.) This writ -application under Article 226/227 of the Constitution of India is at the instance of applicants under Sec. 19 of the Administrative Tribunal Act, 1985 and is directed against order dated 2May, 2006 passed by the Central Administrative Tribunal, Calcutta Bench, thereby rejecting the application filed by the writ -petitioners before such Tribunal on the ground of want of necessary parties.
(2.) In the application before the Tribunal the grievance of the writ -petitioners were that one Smt. Sumita Sengupta and Sri Ranjan Ghosh were improperly given promotion by superseding the writ -petitioners and they challenged such order.
(3.) The Union of India in its reply took specific plea that the application was not maintainable in the absence of those two persons.;