RAVI PAL Vs. KRISHNA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) We have heard counsel on both sides. This appeal is preferred against the judgment of the Punjab and Haryana High Court dated 31-3-1998 in Civil writ Petition No. 9071 of 1996 allowing the writ petition on the ground that the selection already made by the Selection Committee for recruitment of deputy Forest Rangers was vitiated by several irregularities, arbitrariness and even mala fides. Against the said judgment, the abovesaid appeal has been preferred.

(3.) At the time of the admission of this appeal an order was passed on 6-5-1998 for maintenance of status quo and the said order was continued. On 16-3-1999 an elaborate order was passed by this Court directing a fresh selection to be made as directed by the High Court in accordance with rules. In regard to the said selection this Court also gave certain guidelines as to what should be the reasonable marks that could be awarded in the interview. Pending the said selection, this Court however, allowed the appellants to continue in office, notwithstanding the fact that the High Court had set aside their selection. This was done with a view to see that work of the government did not suffer and that there was no vacuum before a fresh selection took place.