- (1.) Learned counsel for the respondents submits that the order of the Central Administrative Tribunal has already been given effect to. In that view of the matter, nothing further is required in the matter. The learned counsel for the petitioner is not in a position to controvert this petition.
(2.) In that view of the matter, this writ petition is held to be infructuous. In case of any difficulty, the petitioner may apply this Court for re-looking in the matter.;