RAJESH KUMAR Vs. SAIL AND OTHERS

JUDGEMENT

(1.) In this interlocutory application, the petitioner has prayed for a direction on the respondents to pay the arrears of salary of the period before his removal and not to take any coercive step against the petitioner.

(2.) The petitioner has filed the writ petitions against the order of removal and no claim was made regarding arrears of salary in the writ petitions.

(3.) Learned counsel appearing on behalf of the respondents submitted that the petitioner has raised an issue, which is based on different cause of action and the same cannot be adjudicated upon and dealt with in the instant writ petition. It has been submitted that inclusion of the prayer would amount to misjoinder of the cause of action. Moreover, such prayer has not been incorporated by way of any amendment in the writ petition. Prayer has been made without any factual foundation in the writ petition, which cannot be granted by this Interlocutory Application.