DIRECTOR SSB Vs. R.M. ATUL

JUDGEMENT

(1.) Heard Mr. Tashi Rabstan, learned Counsel for the appellants and Mr. Anil Khajuria, learned Counsel for the respondent.

(2.) This letters patent appeal preferred at the behest of the official appellants, witnesses a challenge to the Judgment and order dated 8.4.2002 passed by Writ Court in SWP No. 870/2000.

(3.) The basic grievance of the official appellants herein is that the Writ Court did not consider the contentions and submissions made in the objections filed by them as the official respondents in the instant writ proceedings, wherein it was categorically mentioned that the request of the writ petitioner, sole respondent herein, for fixation of seniority in the seniority list of Sub Inspectors (GD), was thoroughly considered and rejected vide memorandum dated 14.7.1998.