INDER RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in the application is for deleting the names of respondent Nos.1 and 5 from the array of parties. The application is supported by an affidavit.

(2.) For the reasons mentioned in the application, the same is allowed. Names of respondent Nos.1 and 5 are ordered to be deleted. CWP No.11958 of 2016

(3.) Petitioner, having failed to get the relief in Original Application No.060/01034/2014 seeking promotion to the grade of DGM (JAG) Finance on adhoc basis with effect from the date of DPC, i.e., 30.4.2013 on actual basis and w.e.f. 1.1.2012 on notional basis, has approached this Court under Articles 226/227 of the Constitution of India by challenging the order dated 28.3.2016 (Annexure P-1).