KULDEEP SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) BY this judgment, we would dispose of two writ petitions being Civil Writ Petition Nos. 1640 of 2002 and 6070 of 2002, as common question of law founded on somewhat similar facts arise for the consideration before the Court.

(2.) IN these petitions under Articles 226/227 of the Constitution of India, the Petitioners pray for summoning of the entire record concerning selection process of the Haryana Public Service Commission and then directing the Haryana State Government to send their name to the High Court for inclusion in the roll of register maintained under Rule 8 Part -D of the Haryana Civil Services (Judicial Branch) Rules (hereinafter referred to as the Rules) and further for direction to the Respondents to recommend their name for the appointment to the said service in accordance with law.

(3.) FOR the purpose of convenience, we are referring the facts of Civil Writ Petition No. 1640 of 2002.