Citation : 2022 Latest Caselaw 2325 UK
Judgement Date : 27 July, 2022
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and Registrar's
order with
Signatures
27.07.2022 WPSB No. 191 of 2019
With
WPSB No.316 of 2020
Hon'ble Vipin Sanghi, C.J.
Hon'ble R.C. Khulbe, J.
Mr. Rakesh Thapliyal, learned Senior Counsel assisted by Mr. Lalit Samant, learned counsel for the petitioners.
Mr. A.S. Rawat, learned Special Senior Counsel assisted by Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.
Ms. Durgesh Thapa, learned counsel for respondent nos.5, 7 and 8.
We have finally heard the matter at length.
In terms of the order dated 16.10.2020, passed in CLMA No.7150 of 2020, whereby the petitioners seek amendment to the writ petition, we proceed to consider the said application.
The petitioners seek to amend the writ petition in the light of the fact that during the pendency of the present writ petitions, the respondents have issued the order dated 18.07.2019, whereby the State has carved the seniority in accordance with the judgment of the Tribunal, which is impugned in the present writ petitions.
Mr. A.S. Rawat, learned Senior Counsel appearing for the State, submits that this seniority list, though drawn, has not been given effect to in the light of the pendency of the present writ petitions. Since the petitioners assail the said seniority list, which has been issued after the rendering of the impugned judgment of the Tribunal, and in pursuance thereof, we allow the said application (CLMA No.7150 of 2020).
Arguments heard.
Judgment reserved.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.)
27.07.2022 27.07.2022
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