MOHINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) In this original application the applicant has prayed for setting aside and quashing Annexures P -1/, P/2, P/3 i.e. communications dated October 7, 1995 and August 12, 1996 intimating the fate of representations of the applicant against the final seniority list and final seniority list respectively.

(2.) In the reply the respondents inter alia raised the ground of defence that this original application is time barred, therefore, is liable to be dismissed.

(3.) We have heard the learned Counsel for the parties on the preliminary objection regarding limitation and have also gone through the record.