ANIL KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE instant order will dispose of CWP No. 15755 of 1999 and CWP No. 485S of 2000 wherein a common question of law and fact arises for consideration.

(2.) IN the disposal of these petition facts have been taken from CWP No. 15755 of 1999.

(3.) IN the instant writ petition, the petitioner has impugned the validity of the action of the respondents in insisting upon the production of a no objection certificate from candidates who had already been admitted after the first counselling. The aforesaid issue is no longer res integra. This Court in CWP No. 13346 of 1999 Dinesh Kumar v. State of Haryana and other, decided on 31.7.2000 has held that non -consideration of the claim of the petitioner for reason of non -production of a no -objection certificate or original certificates, could not have been the cause for not considering the claim of the petitioner during the second counsel ling. The action of the respondents in not considering the claim of the petitioner is, therefore, not in consonance with law.