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Judgment
C. Hari Shankar, J.
The prayer clause in this petition reads thus:
“Therefore, in the light of the facts stated, issues raised, grounds stated hereinabove, it is most respectfully prayed before this Honorable Court to:
i.Issue appropriate writ/order/direction to quash the Impugned List dated 29/10/2019 to the extent degree holders have been appointed.
ii.Issue appropriate writ/order/direction to the Respondent 2 to quash the selection of applicants not falling under the eligibility criteria for education qualification to be appointed at the post of SI (Works).
iii.Pass any other writ/order/direction in favor of the Petitioner which this Honorable Court may deem fit in the larger interest of justice.”
Despite the nature of the prayer made in this petition, we find that the affected respondents are not impleaded as parties. The only parties to this petition are Union of India and Border Security Force.
We, accordingly, dismiss this petition on the ground of non-impleadment of affected parties, with liberty to the petitioner to institute a fresh petition after impleading the affected parties.
The writ petition is dismissed accordingly.