BHOOP SINGH BISHNOI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Civil Writ Petitions 14911, 14917, 16919 and 16920 of 2001 as all the four petitions involve a common question of law. Facts have, however, been taken from Civil Writ Petition 14911 of 2001.

(2.) These petitions challenge order dated 8.9.2000 cancelling the result of the petitioners declaring them to have passed Revenue Law Paper (Group-B) for promotion to the Haryana Civil Services as a result of re-evaluation.

(3.) The respondent sought to justify the order of cancellation on the ground that the re-evaluation has been ordered erroneously without there being a provision for the said purpose.