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Judgment
5 paragraphs · 108 words
C. Hari Shankar, J.
1.
The petitioner seeks re-fixation of seniority without impleading necessary parties.
2.
Accordingly, it is well-settled in State of Rajasthan v Ucchab Lal Chhanwal1, Vijay Kumar Kaul v Union of India2, Indu Shekhar Singh v State of U.P.3, J.S. Yadav v State of U.P4 and Padam Singh Jhina v Union of India5, that in cases of seniority unless necessary parties are impleaded, the petition is not maintainable.
3.
Accordingly, the writ petition is dismissed with liberty to the petitioner to re-institute the petition after impleading necessary parties.