LAJVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By invoking the extra-ordinary writ jurisdiction of this Court, the petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to allocate the year of 1980 instead of 1985 for appointment in Haryana Civil Services (Executive Branch).

(2.) The Haryana Public Services Commission (hereinafter referred to as 'the Commission') issued an advertisement for the recruitment of Haryana Civil Services (Executive Branch) and other allied Services. The last date for submission of applications was 10.11.1980. The division of vacancies of different categories and services was as under :- <FRM>JUDGEMENT_199_LAWS(P&H)10_2001_1.html</FRM>

(3.) In the original panel, the total posts for Ex-servicemen were 1, Excise and Taxation Officer 1, A Class Tehsildar 1 and Assistant Employment officer was 1.