DHIRINDER CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CWP No.21348 of 2011 as well as COCP Nos.180 & 520 of 2011 which vide the order dated 14th May, 2012 were ordered to be heard together. The controversy pertains to appointments to Haryana Superior Judicial Service in the rank of Additional District & Sessions Judges. The petitioner in CWP No.21348 of 2011 while seeks quashing of the orders dated 22nd December, 2010 and 18th July, 2011 Annexures P12 & P21, respectively) passed by Government of Haryana declining to de-reserve the unfilled reserved posts of Scheduled Castes and Backward Classes and consequential appointment of the petitioners, who belong to the General Category, against such de-reserved posts, the petitioners in the contempt petitions allege willful and deliberate disobedience of the directions issued by this Court in relation to the afore-stated appointments. For true appreciation of the controversy, the facts are briefly extracted from CWP No.21348 of 2011.

(2.) Respondent No.2 - Punjab & Haryana High Court in short, 'the High Court'. vide advertisement dated 18th May, 2007 invited applications for selecting 22 candidates Gen-14, SC-5, BC-3. to be appointed to the Haryana Superior Judicial Service by direct recruitment to be made through a competitive examination in accordance with the provisions of Haryana Superior Judicial Service Rules, 2007 in short, 'the 2007 Rules'.. The petitioners in the Writ Petition as well as the Contempt Petitions. applied and competed against the Open Category posts. They qualified the written examination and were interviewed by the Selection Committee on 8th and 9th April, 2008. The final result was declared on 25th April, 2008 recommending names of 16 candidates in all, out of which 13 were from General Category, 2 from Scheduled Castes category and 1 was from the Backward Class category.

(3.) The High Court vide its memo dated 28/29th April, 2008 Annexure P4. recommended names of the above-stated 16 candidates who were other than the petitioners. in order of merit for appointment as Additional District & Sessions Judges against direct recruitment posts.