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Supreme Court: Fence-Sitters Cannot Raise Seniority Disputes Once Third-Party Rights are Settled - (05 May 2026)

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Supreme Court held that “fence-sitters,” who do not intervene during litigation, cannot later challenge seniority or claim consequential promotions once the matter has concluded and third-party rights have been settled.

Tags : FENCE-SITTERS; SENIORITY; THIRD-PARTY RIGHTS  

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