R K PORIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Applications for intervention/impleadment are dismissed.

(2.) We have heard learned counsel for the parties at great length.

(3.) The grievance of the petitioner was for appointment in Haryana Civil Service (Executive Branch) against vacancy which arose in the year 1992 and selection process whereof was completed in the year 1996 is highly belated.