STATE OF HARYANA Vs. DINESH SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The broad issue at hand relates to recruitment and appointment to the posts in the Haryana Civil Service (Executive Branch). The process of recruitment to the posts in the Service are governed by Haryana Civil Service (Executive Branch) Rules, 2008 [for short, 'the Rules'].

(3.) Part II of the Rules is titled 'Recruitment to Service'. For a person to be appointed in the Service, Rule 7 requires that such person's name must be found in 'one or other of the registers of Accepted Candidates to be maintained under these rules. Rule 8 requires the Chief Secretary to maintain 'Registers of Accepted Candidates'. From among the various Registers to be maintained, what is of relevance to us for adjudicating this dispute is the one found in Rule 8 (a): 'Register A-I of District Revenue Officer/Tehsildars accepted as candidates;'