SANJAY MANDYAL Vs. GOPAL SINGH KANWAR

JUDGEMENT

(1.) By way of this Letters Patent Appeal, the appellant has assailed the judgment dtd. 28/3/2024, passed by learned Single Judge in CWP No. 660 of 2018, whereby the writ petition filed by the petitioners therein has been allowed.

(2.) At the outset, it is noticed that the appellant has filed appeal against the judgment dtd. 28/3/2024 to the extent it dealt with CWP No. 660 of 2018, whereas a number of writ petitions have been decided by a common judgment. Though, the memorandum of parties in CWP No. 660 of 2018 contains the names of 91 petitioners but for the reasons best known to the appellant, he has chosen only to implead four persons as respondents in the instant appeal, besides impleadment of official respondents. The appeal on this ground alone is not maintainable; nonetheless we deem it appropriate to deal with the merits of the instant appeal in the interest of justice.

(3.) Brief factual background necessary to be noticed for the disposal of this appeal is as under:-