HIMANSHU PANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) PRAYING that the orders dated October 24, 2002, June 10, 2009, September 15, 2011 and September 07, 2012 be quashed. Mandamus sought by the petitioner is that the Central Reserve Police Force (CRPF) be directed to grant seniority to the petitioner along with the 32nd Batch based on petitioner s merit, or in the alternative the petitioner be at least placed above the entire 33rd Batch including Manish Kumar Bharti, Rajiv Kumar, Amit Kumar and Ramesh Chandra.

(2.) THE four persons named above were not impleaded as a respondent in the writ petition when it was originally filed but, later on only three : Manish Kumar Bharti, Ramesh Chandra and Rajiv Kumar were impleaded as respondents No.4, 5 and 6.

(3.) IN spite of being served they have chosen not to appear and contest the writ petition.