Daya Shankar Karamvir vs Union Of India & Ors.

C. Hari Shankar, J.

The petitioner in this writ petition seeks restoration of seniority and advancing of the petitioner in seniority from 134 to 324 in the seniority list without impleading the parties over whom the petitioner seeks seniority.

It is settled, in State of Rajasthan v. Ucchab Lal Chhanwal^{11.(2014) 1 SCC 144}, Vijay Kumar Kaul v. Union of India^{22.(2012) 7 SCC 610}, Indu Shekhar Singh v. State of U.P.^{33.(2006) 8 SCC 129}, J.S. Yadav v. State of U.P.^{44.(2011) 6 SCC 570} and Padam Singh Jhina v. Union of India^{55.(1974) 1 SLR 594 (SC)}, that in such cases, the necessary parties have to be impleaded.

We find ourselves inundated with writ petitions in which similar reliefs are sought without impleading necessary parties.

To our mind, this is completely improper.

Nonetheless, as a matter of indulgence, we permit the petitioner to withdraw this writ petition with liberty to reinstitute the writ petition after impleading necessary parties.

The writ petition is disposed of as withdrawn.