ANIL KUMAR, J.
No one is present on behalf of the petitioner.
The learned counsel for the respondents has also pointed out that the entire record of the Central Administrative Tribunal has not been filed by the petitioner along with the writ petition. Learned counsel has drawn our attention to the rejoinder filed by the respondent in the year 2004 and some of the misc. applications filed before the Tribunal, copies of which have not been filed along with the writ petition. It is also contended that copies of some of the documents have also not been filed.
The writ petition is, therefore, dismissed in default and for non-prosecution.
The interim order dated 21st October, 2005 is also vacated.