SUBE SINGH BAHMANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted in special leave petitions.

(2.) These three appeals arise out of the dispute between general candidates and reserved candidates in Haryana in regard to their seniority. The appellants are the reserved candidates. In Haryana, it is important to note that the government had issued a Circular on 9.2.79 that on promotion at the roster point, the reserved candidates would not count their seniority. This was reiterated by an elaborate Circular dated 10. 1.97 recently issued after Ajit Singh [jt 1996 (2 SC 727] (hereinafter called Ajit Singh No. 1 was decided by this court on 1/3/1996. Before us, the learned senior counsel for the State of Haryana, Sri Rajeev Dhawan submitted that the said Circulars correctly reflect the legal position.

(3.) Today, we have delivered judgment in INDIAN administrative SERVICE 1 to 3 filed by the State of Punjab in C. As. 3792-94/89 (Ajit Singh's case). We shall describe it as Ajit Singh No. 2. [jt 1999 () SC. . . . . We agree that the above Circulars correctly reflect the legal position.