BHANU PRATAP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal we are called upon to decide an issue pertaining to an appointment to the Post of Subordinate Judge under the Haryana Civil Services (Judicial Branch) Examination which was advertised in 2003 and for which the selection process was completed in 2004. Thereafter two candidates who alone were selected have been appointed and joined their services on 18.03.2005 and 07.07.2005, respectively.

(3.) Even subsequent thereto advertisements have been issued for filling up similar vacancies in 2008 and 2010 which process was also long completed and persons selected have also been appointed pursuant to the said selection process. We are also informed that in 2011, further 111 posts have been advertised for which selection process has been initiated.