☐The appellants, Bharat Sanchar Nigam Limited (BSNL), are dissatisfied with the judgment and order dated 04.08.2014 by the High Court of Rajasthan at Jodhpur. The High Court dismissed BSNL's writ ... petition and upheld the decision of the Central Administrative Tribunal, Jodhpur Bench, in O.A. No. 159 of 2009. The Tribunal directed BSNL to consider the candidature of the respondent No.1, an original applicant, for placement in Other Backward Class (OBC) category if sufficient vacancies exist. BSNL appeals this decision, challenging the Tribunal's directive to consider the respondent's candidature against present or future OBC vacancies.