Daya Shankar Karamvir vs Union Of India And Ors
2025 Latest Caselaw 6067 Del

Citation : 2025 Latest Caselaw 6067 Del
Judgement Date : 9 December, 2025

[Cites 5, Cited by 0]

Delhi High Court

Daya Shankar Karamvir vs Union Of India And Ors on 9 December, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~73
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 18667/2025 & CM APPL. 77568/2025
                            DAYA SHANKAR KARAMVIR              .....Petitioner
                                        Through: Mr. K.K Sharma and Mr.
                                        Harshit Agarwal, Advs.

                                                versus

                            UNION OF INDIA AND ORS              .....Respondents
                                          Through: Mr Farman Ali, CGSC and Ms
                                          Usha Jamnal, Adv.

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               JUDGMENT (ORAL)

                  %                              09.12.2025

                  C. HARI SHANKAR, J.

1. 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.

2. It is 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.P.4 and Padam Singh Jhina v. Union of India5, that in such cases, the necessary parties have to be

1 (2014) 1 SCC 144 2 (2012) 7 SCC 610 3 (2006) 8 SCC 129 4 (2011) 6 SCC 570 5 (1974) 1 SLR 594 (SC)

impleaded.

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

4. To our mind, this is completely improper.

5. 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.

6. The writ petition is disposed of as withdrawn.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

DECEMBER 9, 2025 dsn