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Judgment
Heard.
The contest between the parties is about entitlement to draw salary from the post of Lecturer, Pre-Examination Training Centre, Bilaspur. The
appellant was earlier drawing salary from the post of Additional Director, however, since after posting of regular Additional Director on 14.9.2016, the
appellant was directed vide order dated 22.9.2016 to draw salary from the post of Lecturer, on which, one Asha Williams was drawing salary till that
date. Resultantly, Asha Williams has preferred WPS No.5347/2016. In that petition, an interim order is operative in her favour, therefore, the present
appellant moved an application for vacating the said interim order, however, the same was dismissed on the ground that the appellant has no locus in
that petition.
Being compelled, the appellant preferred independent writ petition bearing WPS No.1309 of 2017, claiming entitlement to draw salary from the post
of Lecturer. By the impugned order, the appellant's separate writ petition has also been dismissed saying that since she has already moved an
application for impleadment in the pending writ petition preferred by Asha Williams, there no need to continue the writ petition preferred by her.
Mr. N. Naha Roy, learned counsel for the appellant, would submit that in view of the observation made by the learned Single Judge, while rejecting
the appellant's prayer for vacating stay, that the appellant has no locus to seek vacation of the interim order, her application for impleadment may not
be allowed. Thus, the appellant may be heard either in her writ petition, which has now been dismissed by the impugned order, or in the previous
petition.
Considering the facts situation of the case, it appears, since the appellant was held entitled to draw salary from the post of Lecturer by order
22.9.2016, she appears to be interested in the outcome of the litigation so that her claim to draw salary from the post of Lecturer is settled after
providing opportunity of hearing to her.
In view of the above, without interfering with the impugned order, the writ appeal is disposed of with observation that the appellant shall be heard in
the writ petition preferred by Asha Williams.