SITA DEVI GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application under Order 1 Rule 10, CPC has been filed on behalf of the applicant Smt. Kaushal Sharma who has been handed over the charge of Pradhan after suspension of the present petitioner. It has been submitted that she took charge of the office on 8/7/2024 and if any order is passed in the present petition in favour of the petitioner, she would definitely be affected and hence, deserves to be impleaded as a party-respondent.

(2.) In the specific opinion of this Court, the applicant Smt. Kaushal Sharma cannot be termed to be a necessary or essential party to the present litigation. The applicant cannot be termed to have any vested right in her so as to continue as a Pradhan. Further, it is not the case where no effective order can be passed or that adjudication of the issue in question cannot be made in absence of the said applicant.

(3.) The application for impleadment, is hence rejected.