RATTAN LAL Vs. PREM VAID AND ORS.

JUDGEMENT

(1.) THE appellant is aggrieved by the judgment passed by the learned writ Court on 20.9.2010 in CWP(T) No. 13201 of 2008 whereby the writ petition preferred by respondents No. 1 and 2 herein came to be allowed and the orders dated 20.1.2007 and 29.10.2007 respectively assigning seniority to the appellant over and above the respondents No. 1 and 2, were quashed and set -aside.

(2.) SOME of the undisputed facts may be noticed at this stage, which are as follows :

(3.) WE have heard learned counsel for the parties and have gone through the records of the case carefully.