BHOVINDAR SINGH KHATI Vs. DEEPAK JOSHI

JUDGEMENT

(1.) Neither is Mr. Shakti Singh, learned counsel for the respondent- writ petitioners, present nor is there any representation on his behalf.

(2.) The applicants were all appointed as Constables (M) in the year 1996-97, and the respondents-writ petitioners were appointed in the year 2009. The order under appeal, whereby a mandamus was issued to the respondents-State to send the respondents-writ petitioners therein to Police Headquarters by treating them to be an integral part of the cadre, would adversely affect the applicants, in the Special Leave to Appeal petition, since they are senior to the respondent-writ petitioners; and, on the respondents-writ petitioners being appointed in Police Headquarters cadre, they would be deprived of the opportunity to be considered for appointment in the Police Headquarters cadre, though they are far senior to the respondents-writ petitioners. The applicants herein are, evidently, aggrieved by the order under appeal and, as they are not parties thereto, they have filed this petition seeking leave to appeal.

(3.) We are satisfied that the applicants herein are parties aggrieved by the order of the learned Single Judge. The petition seeking leave to appeal is, therefore, allowed.