MANGALDAS K DESAI Vs. SHASHIKANT R DESAI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant before us was not a party to the Writ Petition No. 103 of 1998 which was disposed of by the High Court on 8.7.98. In the said order, the Writ Petition was allowed and certain directions were given quashing the seniority list dated 21.3.1996 and directing the re-arrangement of seniority of the personnel from the Cadre of Sub-Inspector, in accordance with the actual date of their entry in that Cadre. It was further directed that if recruitment was made from both sources at the same time, then inter seniority be fixed amongst them by following the principle of quota and that after fixing such seniority, the Government should regulate all promotions higher to the post of Sub-Inspector.