AMAR SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:-

(2.) THE petitioner should have taken all these prayers in the earlier writ petition i.e CWP(T) No. 6908 /2008 (OA No. 3075 of 2000) and the writ petitioner should not have been dragged to this Court on a second time. Order 2 Rule 2 C.P.C does not permit the relief to be taken in a piece meal. All contentions and reliefs which ought to have been claimed and might have been claimed should be claimed at the first instance itself. Thus, this writ petition is liable to be dismissed and it is ordered accordingly. However, we make it clear that in case juniors to the petitioner have been granted work charge status overlooking the petitioner's seniority, the petitioner be granted the work charge status . We make it clear that any particular instance of junior being granted work charge status pursuant to the orders issued by the Tribunal which otherwise is not as per the seniority shall not be treated as the situation of a senior being over looked by the junior.