V.KRISHNAN Vs. COMMISSIONER LAND SURVEY AND SETTLEMENT

JUDGEMENT

(1.) By order dated 26.02.1997, the appellant was allotted a cadre of Draughtsman and aggrieved, the appellant preferred a writ petition questioning the same on the ground that he was entitled to have been allotted the cadre of Surveyor keeping in view his past services and his employment.

(2.) The writ petition, which was a transferred original application from the Tribunal, came to be dismissed on the ground that the petitioner had not impleaded any one of the persons in the seniority list and therefore, non-joinder of necessary party disentitled him from any relief.

(3.) Learned counsel for the appellant contends that the very cadre allotment was defective and seniority was only consequential. It is informed that the appellant has already retired on 31.08.2010 after the filing of this appeal.