SABYASACHI BHATTACHARYYA,J. - (1.) The present challenge has been preferred by the Union Public Service Commission (hereinafter referred to as "UPSC"), against an order dated July 1, 2017 passed by the Central Administrative Tribunal, Calcutta Bench, Circuit Bench at Port Blair. By the impugned order, the Tribunal inter alia directed the present petitioner to regularise/absorb the respondent nos.1 to 7 herein, (applicant Nos.1-7 before the Tribunal) from the date of their initial appointment, with all consequential benefits. It was further directed by the impugned order, that the UPSC would relax the condition of prior consultation governing such matters.
(2.) The facts, in a nutshell, are as follows:
(3.) Respondent nos.1 and 2 were appointed as Lecturers (Civil) and respondent nos. 3 and 4 as Lecturers (Mechanical), all on September 20, 2002. Likewise, respondent no.5 was appointed as Lecturer (Electronics) on July 15, 2003 and respondent nos.6 and 7 as Lecturers (Hotel Management) on August 08, 2005.;