STATE OF J&K Vs. RAJINDER KUMAR

JUDGEMENT

(1.) LPA No. 27/2018 appears to have been wrongly clubbed with LPA Nos. 176/2018, 169/2018, 171/2018 and 161/2018. List LPA No. 27/2018 on 17th of May, 2019. LPA No. 176/2018, IA No. 12018 cw LPA No. 169/2018, IA No. 12018 LPA No. 171/2018, IA No. 1/2018 LPA No. 161/2018, IA Nos. 1/2018, 2/2018 Primary ground for challenge to the judgment dated 18 th of August, 2018 passed by the learned Single Judge, allowing SWP No. 3602017 is that these appellants had not been impleaded as party respondents in the writ petition, yet by in the impugned order dated 18th of August, 2018 their appointments and so called seniority stands impacted.

(2.) It is submitted by Mr. M.K.Bhardwaj, learned senior counsel for the appellant in LPA No. 161/2018 and on instructions that if these appellants are permitted to challenge the judgment dated 18 th August, 2019 on all grounds which have been available to them on which they could have contested the challenge laid in the writ petition, they would not press the challenge to the judgment dated 18 th of August, 2018, on the ground that they were not heard by the writ court.

(3.) Mr. Abhinav Sharma, learned counsel for the appellants in LPA No. 169/2018 and Mr. Faiz-Ul-Arif, learned counsel for the appellants in LPA No. 171/2018 make identical requests before us.