SANJAY KUMAR SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri L.P. Misra, learned counsel for the petitioners, Sri Alok Sharma, learned ACSC for respondent Nos.1 to 6, Sri Gaurav Mehrotra, learned counsel for respondent No.692 and Sri Sudeep Seth, learned Senior Counsel assisted by Sri Santosh Tripathi, learned counsel for respondent Nos.717 & 816.

(2.) Learned counsel for respondent No.692 raised preliminary objection in regard to maintainability of writ petition on the ground of laches. He submitted that while issuing the tentative seniority list, objections were invited from the Constables appointed in pursuance to the selection made. The final seniority list was issued on 11.12.2017. The petitioners were not vigilant to know the order passed on their seniority list and they kept sleeping on the matter till filing of writ petition before this court.

(3.) His next submission is that the petitioners have not challenged the order passed on their objection to the seniority list dated 11.12.2017 and same was not challenged in the writ petition, therefore, his submission is that without challenging the order of rejection of the objection filed in regard to seniority list, the writ petition cannot be maintained.