Section 4(5) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(5)Notwithstanding anything contained in sub-rules (1) to (3), the Tribunal may permit,(a)more than one person to join together and file a single application if it is satisfied, having regard to the cause and the nature of relief prayed for that they have a common interest in the matter, or(b)an association representing the persons desirous of joining in a single application:Provided, that the application shall disclose the class or grade or categories or persons on whose behalf it has been filed:Provided further that at least one affected person joins the application.
