GEETABEN M DEVADHIA Vs. DISTRICT DEVELOPMENT OFFICER,

JUDGEMENT

(1.) The matter was called out for hearing in the first round then in the second round in first sitting and lastly in the third round in second sitting, but none put appearance for the petitioner. Perused the special civil application and heard the learned counsel for the respondents.

(2.) The petitioner is praying for issuance of a writ of mandamus or any other appropriate writ, order or direction for quashing and setting aside the seniority list of Tracer, annexure 'D' dated 18th September, 1984 in which the position has been shown as on 1-1-1984.

(3.) First of all, the persons who has been senior to the petitioner in the final seniority list of Tracer have not been impleaded as party to this petition. In the absence of those seniors, if any order is passed in favour of the petitioner then it will amount to violation of principles of natural justice by this Court. Be that as it may, otherwise also, on merits, the petitioner has no case.