PRATAP KUMAR RAY,J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) In this application seeking leave to appeal it is the case of the applicant that he is affected by the judgment under appeal as his seniority issue was not considered by the Learned Trial Judge and that he was not made a party in the Writ Court.
(3.) Having regard to such and considering the submissions of the learned Advocates appearing for the respondents, we are of the view that application should be allowed as the applicant is in a party affected by the judgment under appeal. Leave to appeal accordingly is allowed.;