SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED Single Judge has decided two CWP Nos.893 and 9865 of 2009 by one and common order and hence, we propose to dispose of both the appeals together.

(2.) IN these two appeals, order impugned is dated 8.7.2009 passed by learned Single Judge, dismissing the writ petitions.

(3.) BOTH the petitioners alongwith other candidates being qualified applied for the said post. Interview was held on 12.1.2009. BOTH the petitioners were not selected while respondent No.7 was selected. Selection of respondent No.7 was put under challenge in writ petitions.