VIRESH KUMAR Vs. M.C.D.

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of parties, the matter is heard and disposed at this stage.

(3.) THE case of the petitioner is squarely covered by the aforesaid order, petitioner could not point not point out as to whether he had raised any objections to the seniority list. In para 9 of the writ petition, petitioner has made the following averment.