$~27 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 16933/2025, CM APPL. 69598/2025 & 69599/2025 
 VENKATESWARAN V      .....Petitioner 
    Through: Mr. Harssh Bhatia, Advocate.  
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Ms. M. Theepa, SPC with Mr. Yogesh Kr. Dubey, Advocate with Deputy Commander Devendra Singh Jag, ITBP. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%        07.11.2025 
C.HARI SHANKAR, J. 
 
1. We find that the prayer in this writ petition is for antedating of seniority without impleading the affected parties. We have been inundated with writ petitions in which similar prayers are made and parties are not impleaded. The position in law is well settled in this regard. If a prayer in the petition results in the disruption of seniority of someone else, that person has to be made a party.  


 
2. Accordingly, we dismiss this writ petition for non-impleadment of necessary parties with liberty to the petitioner to re-institute the writ petition after impleading the necessary parties.  


 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 NOVEMBER 7, 2025/pa