Delhi High Court - Orders
Jagmohan Vishwakarma vs Union Of India And Ors on 12 February, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1746/2025
JAGMOHAN VISHWAKARMA .....Petitioner
Through: Mr.Ashish Deep Verma,
Mr.Akhil Kukreja, Ms.Pragati
Dhawan, Ms.Srishti
Ramchandani, Advs.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Ms.Garima Sachdeva, Sr.Panel
counsel, UOI.
Ms.Mahamaya Chaterjee, GP,
UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 12.02.2025 CM APPL. 8393/2025 (exemption)
1. Allowed, subject to all just exceptions. W.P.(C) 1746/2025
2. The petitioner, by way of the present petition is, inter alia, seeking to challenge the Seniority list of 2019.
3. In view of the relief sought, the petitioner would have to make all necessary personnel, who may be affected by the outcome of the same, parties to the present petition.
4. The learned counsel for the petitioner prays for leave to file an Amended Memo of Parties, impleading such personnel as party respondents, in the present petition.
This is a digitally signed order.
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5. Let the same be filed within a week.
6. List on 20th February, 2025 along with W.P. (C) No.3552/2019, titled Tarun Kumar Banjaree & Ors v. Union of India & Ors.
NAVIN CHAWLA, J SHALINDER KAUR, J FEBRUARY 12, 2025 RN/DG Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/03/2025 at 01:12:55