$~72
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 15302/2025, CM APPL. 62742/2025 & CM APPL. 62743/2025

	BRIJESH KUMAR AND OTHERS		         .....Petitioners
Through:	Mr. Alakh Alok Srivastava and Mr. Rishabh Bafna, Advs. 

				versus

	UNION OF INDIA AND OTHERS		     .....Respondents
Through:	Mr. Piyush Gupta, CGSC with Mr. Atishay Jain, Mr. Aashish Rajput and Mr. Jatin Sethi, Advs. 
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				O R D E R (ORAL)
%				      06.10.2025
C. HARI SHANKAR, J.

1. The prayer in this writ petition seeks ante-dated seniority without impleading the parties who would be affected. 

2. On this aspect being pointed out, learned Counsel for the petitioners seeks leave to withdraw the writ petition with liberty to reinstitute the petition after impleading the affected parties. 

3. Leave and liberty is granted as aforesaid. The writ petition is accordingly disposed of as withdrawn. 

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	OCTOBER 6, 2025/gunn