AMIT ATTRI Vs. ANIL VERMA

JUDGEMENT

(1.) These eight Letters Patent Appeals are directed against the judgment and order dated 05.03.2014, passed by the learned Single Judge in case titled Anil Verma and others vs. State of H.P. and others, alongwith connected matters, the lead case of which was CWP No.2978 of 2012, whereby and whereunder the writ petitions filed by the writ petitioners came to be granted, on the grounds taken in the memo of appeals, hereinafter referred to as "the impugned judgment", for short.

(2.) It is worthwhile to mention here that after noticing the aforesaid judgment, writ petitioner(s) Vivek Sharma filed CWP No. 3789 of 2014 and Sandeep Chaudhary and others filed CWP No. 6610 of 2014, for the grant of same reliefs, in terms of the aforesaid judgment impugned in these appeals. Both the petitions, vide orders dated 4.6.2014 and 25.9.2014, respectively, were ordered to be listed along with the present LPAs.

(3.) Appellants in LPA No. 107 of 2014, were not parties before the Writ Court. They have sought leave on the ground that they came to be appointed as lecturers, in terms of the due selection process drawn, as per the Rules, and are being adversely affected by the impugned judgment because their seniority and promotional rights would be affected, and would rank juniors to the writ petitioners/respondents.