S. B. Sinha, J. - (1.) Learned counsel for both the parties accept that the Union of India is not a necessary party in this case. It is hence directed to be expunged accordingly.
(2.) Leave granted.
(3.) Respondent No. 1 herein joined the services of the appellant as a Statistical Officer on 14-5-1971. He completed his period of probation. However, on or about 10-4-1974 his services were terminated. He questioned the order of his termination by filing a writ petition before the High Court of Delhi which was marked as CWP No. 545/1974. Indisputably, he joined Bombay Cancer Ragistry on or about 25-1-1975.;