KESHAV KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) This review application has been filed invoking review jurisdiction of this Court for modification/clarification of the judgement dated 18.5.2010 passed by this Court in a bunch of writ petitions being C.W.P No.9157 of 2008 titled as Keshav Kaushik Vs. State of Haryana and others and connected petitions.

(2.) Respondent-writ petitioner has resisted the review application. Precise facts and circumstances leading to the filing of this review application are that the applicant, who was arrayed as respondent no.9 in almost every petition was declared ineligible amongst four others for the post of Additional District & Sessions Judge in the State of Haryana for which selection/appointment was made and set aside vide the impugned judgement.

(3.) In one of the writ petition CWP No.17137 of 2008 titled as Baldev Singh Vs. State of Haryana & others specific allegations were made against him that he was working as Assistant Advocate General in the office of Advocate General, Punjab and being a whole time employee and in Govt. service was ineligible for appointment as Additional District & Sessions Judge. Despite being a party- respondent and duly served in all the petitions the applicant chose not to file any reply. To the contrary a specific statement was made on 24.9.2008 adopting the reply filed by the High Court.