T R SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) We have heard learned counsel for the parties at length on the question of constitutionality of R. 20, Punjab Civil Service (Executive Branch) Rules, 1930) as applicable to the members of the Haryana Civil Service (Executive Branch). We have gone through the judgment of the Division Bench of the Punjab and Haryana High Court upholding the constitutionality of the said Rule against which this appeal is filed. We do not find any error in the judgment of the High Court. This appeal, therefore, fails and is dismissed.

(2.) Shri K. R. Nagaraja. learned counsel for the petitioners does not press these Special, Leave Petitions in view of the decision in Civil Appeal No. 1537 of 1985. These Special Leave Petitions are dismissed. W.P. No. 684 of 1986

(3.) This writ petition is dismissed in view of the judgment delivered by us in Civil Appeal No. 1537 of 1985. W.P. Nos. 675 and 710 of 1986