PRABHASH CHAND JAIN Vs. STATE OF HARYANAS

JUDGEMENT

(1.) Special leave granted in all the special leave petitions. Heard counsel for the parties in all the appeals.

(2.) Our experience shows that disputes of this nature arise mainly on account of either the ignorance of the authorities who issue instructions in the matter of reservation from time to time, or on account of a deliberate distortion of the law of reservation and of the implementation of the rules and instructions relating to it. The present cases are a good example of the same.

(3.) We are concerned here with the Scheduled Caste and Backward Class candidates and their appointment to the reserved posts which were at the relevant time designated as Head Assistants, and are presently redesignated as Deputy superintendents, in the various Departments of the State government.