Dharmendra Singh vs Union Of India & Ors.

C. Hari Shankar, J.

The petitioner seeks re-fixation of seniority without impleading necessary parties.

We are finding, everyday, petition after petition seeking ante-dated seniority without impleading necessary parties.

It is a well-settled principle, laid down by the Supreme Court 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 cases of seniority, unless necessary parties are impleaded, the petition is not maintainable.

Accordingly, the writ petition is dismissed with liberty to the petitioner to re-institute the petition after impleading necessary parties.