Full Judgment Text
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PETITIONER:
RAJBIR SINGH, HFS-II.
Vs.
RESPONDENT:
THE STATE OF HARYANA & ANR.
DATE OF JUDGMENT: 04/01/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
1996 SCC (2) 19 JT 1996 (1) 222
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Application for impleadment is dismissed as withdrawn.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 posts as a
general candidate pursuant to the direction issued by the
High Court 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 inter se seniority between the appellant and
M.P. Sharma. But in the absence 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 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.