STATE OF HIMACHAL PRADESH Vs. BALJEET SINGH RAJPAL

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been filed by the State of Himachal Pradesh to challenge the following interim order passed by Himachal Pradesh Administrative Tribunal while allowing Review Petition No. 49/97 and setting aside its order dated 27.3.1998 passed in Original Application No. 323/89:

(2.) In Original Application No. 323/89, Respondents 1 to.3 were the applicants, whereas, the State of Himachal Pradesh and Respondents 4 to 18 were party Respondents. The said Original Application was finally disposed of on 3.11.1997 with the following directions:

(3.) Respondents 4 to 18 challenged this order by filing Review Petition No. 50 of 1997, which was allowed on the ground that none of them was ever served or had the occasion to appear on any of the actual dates fixed for hearing of the case. Besides setting aside the impugned order, the original application was also restored to its original number and interim direction, which is under challenge in this writ petition was passed. The State of Himachal Pradesh is aggrieved by the interim direction, as during its operation, it cannot make further promotions to the vacant posts of Superintending Engineers, which is adversely affecting the work of its Public Works Department.