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    Shiv Dayal Sharma v. N.C.T. Of Delhi

    Justice B. Panigrahi, Chairman In this case, only challenge that has been made by the applicant is with regard to seniority of the applicant vis-`-vis private respondents. On perusal of the reply, it is found that the final seniority list dated 28.7.95 is also required to be reviewed since there were certain discrepancies while preparation of the same. In that view of the matter, we direct the official respondents to recast the final seniority list after hearing the objections of the applicant as well as other persons who are likely to be affected by such seniority within six months from the date of communication of this order. Till such seniority list is finalized, we hope that the official respondents shall not act upon the so-called final seniority list enclosed with this application. O.A. is disposed of.

    ( M.P. Singh ) ( B. Panigrahi ) Vice Chairman(A) Chairman /dkm/

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    Shiv Dayal Sharma v. N.C.T. Of Delhi
    (Nov 8, 2005)