NIRANJAN SINGH Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) Petitioners in all these petitions are Law Graduates. Reliefs claimedCWP No.3584 OF 2008 etc. 4 being identical, these petitions are being disposed of by this common judgment. Facts relevant for the purpose of these petitions are being noticed here-in-after:-

(2.) High Court of Punjab and Haryana issued brochure in the year 2007 inviting applications for recruitment to Haryana Civil Service (Judicial Branch). This brochure contained all necessary and relevant details relating to qualifications, eligibility criteria, date for making applications, mode and method of selection, syllabus and other necessary conditions. These details are not being referred to, the same being not germane to the adjudication of the issues involved in these petitions. Apart from details referred to above, number of category-wise vacancies to be filled in through the process of selection are contained in the brochure. Since the number of vacancies is a relevant factor for the purpose of deciding these petitions, the same are being reproduced here under:- Available number of vacant posts : 34 Category-wise details are as under:- Sr. No. Category No. of Posts Remarks 1. General 16 2. Scheduled Castes of Haryana 9 Out of these, 2 vacancies are being advertised for the third time. 3. Backward Classes of Haryana 5 Inclusive of 2 carried forward vacancies, which are being advertised for the second time. 4. Ex-Servicemen of Haryana 1 etc. 5 5.

(3.) It is also provided in the brochure that in addition to 34 vacant posts, 20 anticipated vacancies are being advertised, as per the judgment of the Hon'ble Supreme Court in Malik Mazhar Sultan vs. U.P. Public Service Commission and others, 2006 9 SCC 507and MALIK MAZHAR SULTAN AND ANR V/S U P PUBLIC SERVICE COMMISSION AND ORS, 2008 17 SCC 703. Category-wise details of these vacancies are as under:- Sr. No. Category No. of posts 1. General 12 2. Scheduled Castes of Haryana 4 3. Backward Classes of Haryana 1 4. Ex-Servicemen of Haryana 2 5.