Punjab-Haryana High Court
Shri Des Raj Manchanda vs The Food Corporation Of India on 12 November, 2010
Author: Ritu Bahri
Bench: Ritu Bahri
C.W.P.No. 5622 of 1988 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.W.P.No. 5622 of 1988
Date of Decision:- 12.11.2010
Shri Des Raj Manchanda.
Petitioner
VERSUS
The Food Corporation of India
and others Respondents.
CORAM :HON'BLE Ms. JUSTICE RITU BAHRI.
Present: None.
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
RITU BAHRI,J Challenge in this petition is to the seniority list dated 31.12.1971 relating to Technical Assistant Grade- III. The petitioner is also claiming that he should be made senior to private respondent Nos. 5 to 31.
This case pertains to the year 1988 and on earlier two occasions, efforts were made to serve the petitioner as well as the respondents but notices issued to them have not been received back served or otherwise.
The petitioner claims to be appointed in the year 1971 and as such he has already served for almost C.W.P.No. 5622 of 1988 2 40 years. The petitioner and the respondents must have retired by now and as such the writ petition has now become infructuous since the controversy of claiming seniority over the respondents after a period of 40 years would not certainly survive.
The writ petition is dismissed as having become infructious.
(RITU BAHRI) JUDGE 12.11.2010 Anoop