DIRECTOR SSB Vs. BIR SINGH

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 11.7.2002, passed by Writ Court in SWP No. 1792/2002.

(3.) The sole respondent herein has initiated the instant writ proceedings only on the ground that since one R.M. Atul, writ petitioner in SWP No. 870/2000, got the relief by way of decision rendered in Judgment and order dated 8.4.2002 passed by learned Single Judge while disposing of the said writ petition, whereby his seniority was restored back to position at Serial number. 12, primarily relying on a communication dated 9.3.1998/1.4.1998, he, being the respondent herein (writ petitioner in the instant petition, SWP No. 1792/2002), claims that he being senior to R.M. Atul, also should get the same benefit of the judgment referred to above.