$~73
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 18667/2025 & CM APPL. 77568/2025
	DAYA SHANKAR KARAMVIR			.....Petitioner
Through:	Mr. K.K Sharma and Mr. Harshit Agarwal, Advs. 

				versus

	UNION OF INDIA AND ORS			     .....Respondents
Through:	Mr Farman Ali, CGSC and Ms Usha Jamnal, Adv. 

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
			         JUDGMENT (ORAL)
%				   09.12.2025

C. HARI SHANKAR, J.

1. The petitioner in this writ petition seeks restoration of seniority and advancing of the petitioner in seniority from 134 to 324 in the seniority list without impleading the parties over whom the petitioner seeks seniority.

2. It is settled, in State of Rajasthan v. Ucchab Lal Chhanwal1, Vijay Kumar Kaul v. Union of India2, Indu Shekhar Singh v. State of U.P.3, J.S. Yadav v. State of U.P.4 and Padam Singh Jhina v. Union of India5, that in such cases, the necessary parties have to be impleaded.

3. We find ourselves inundated with writ petitions in which similar reliefs are sought without impleading necessary parties. 

4. To our mind, this is completely improper.  

5. Nonetheless, as a matter of indulgence, we permit the petitioner to withdraw this writ petition with liberty to reinstitute the writ petition after impleading necessary parties. 

6. The writ petition is disposed of as withdrawn. 


C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	DECEMBER 9, 2025
	dsn



1 (2014) 1 SCC 144
2 (2012) 7 SCC 610
3 (2006) 8 SCC 129
4 (2011) 6 SCC 570
5 (1974) 1 SLR 594 (SC)
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