BABITA RANI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) All the petitioners in these 39 writ petitions bearing civil writ petition Nos. 627, 744, 892, 897, 917, 942, 944, 955, 972, 973, 1017, 1018, 1040, 1053, 1085, 1087, 1097, 1101, 1111, 1123, 1132, 1135, 1138, 1141, 1143, 1155, 1167, 1170, 924, 1720, 1177, 1178, 1179, 1188, 1200, 1260, 1309, 1424 and 2080 all of 2002, have a common grievance against the respondent -Haryana Staff Selection Commission, hereinafter referred to as the Commission. The fact that they are fully qualified for appointment to the post of S.S. Masters, they have not been permitted to take examination held by the Commission. Thus, they prayed that the Commission be directed to permit the petitioner to take the written test and thereafter they be selected and appointed if found suitable in accordance with Rules.

(2.) As there were large number of petitions raising the same controversy on 17.1.2002 we had passed an interim order requiring the respondents to let the petitioners take the examination without prejudice to their rights. The order dated 17.1.2002 reads as under: -

(3.) Thereafter matters were heard for final disposal and judgments were reserved by us on 19.2.2002.