- (1.) This revision petition is directed against the order of the learned Sub-Judge Ist Class, Ambala, declining the prayer of the petitioner to implead it as a party to the suit.
(2.) Respondent No. 1 was served in this petition through his counsel in the lower Court but he has not chosen to put in appearance or engaged any counsel to respondent him. Ex parte proceedings are consequently taken against him.
(3.) Respondent No. 1 has sought a declaration in the suit that the order of his dismissal is void and ineffective. No doubt the order has been issued in the name of the Governor and as such the State of Haryana would be the only necessary party to the suit but it cannot be denied that the High Court would be a proper party as all the disciplinary proceedings were taken by it and the dismissal order passed on its recommendation. The trial Court, was, therefore, not justified in declining the prayer of the High Court to be impleaded as a party to the suit. The impugned order is consequently quashed and the petitioner is ordered to be impleaded as a defendant to the suit. No costs.;