GOPI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicants in this original application have claimed that the final seniority list dated June 29, 1990 (Annexure -PA) be quashed and set aside with seniority list assigning the position therein to the applicants with reference to the date of their initial appointments and place then senior to such direct recruits who were appointed after them.

(2.) The respondents 3 to 12, 14 to 25, 27 to 49, 51 to 57, 80 and 81 in their reply raised the preliminary objection that the present original application was barred by limitation. The respondents 1 and 2 though did not raise a specific objection regarding limitation in their reply, however, at the time of hearing such objection was raised as a preliminary objection.

(3.) We have heard the learned counsel for the applicant, learned Addl. Advocate General and learned counsel for private respondents and have also perused the material placed on record.