...
RAJBIR SINGH, HFS-II
v.
THESTATEOFHARYANAANDANR.
JANUARY 4, 1996
[K. RAMASWAMY ANDG.B. PATTANAIK, JJ.]
Service Law :
Inter-se seniority--Party whose seniority is challenged not impleaded-
High Court dismissing the writ petition-Open to the party to approach the
High Court to .file fresh Writ petition impleading the affected parties.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1530 of 1996.
From the Judgment and Order dated 3.6.92 of the Punjab and Haryana
High Court in C.W.P. No. 7172 of 1992.
K. Madhav Reddy, R.K. Talwar, Goodwill Indeevar for the Appellant.
LS. Goyal, Ms. Indu Malhotra and Ravindra Bana for the State.
S. Balakrishnan and M.K.D. Narnboodri for the Impleading party.
The following Order of the Court was delivered :
Application for impleadment is dismissed as withdrawn.
Leave granted.
We decline to express any opinion on merits since M.P. Sharma, who
was appointed to an additional pos_t as a general candidate pursuant to the
direction issued by the High Coui;t in Writ Petition No. 13700/90, on July
8, 1990 while the appellant was regularly selected by the Public Service
Commission and appointed earlier to him,. is not made a party to these
proceedings. The main thrust of the argument is on in.terse seniority between
A
B
c
D
E
F
the appellant and M.P. Sharma. But in the abse_nce of M.P. Sharma being
impleaded as a party respondent to these proceedings, we cannot go into the
question. Under these circumstances, we do find that though the High Court G
dismissed the writ petition in limine, it would be open to the appellant to
approach the High Court, if so advised, to file a fresh writ petition impleading
the affected parties and seek his remedy according to law.
The appeal is dismissed accordingly. No costs.
GN.
Appeal dismissed.
H
157
Lex