JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order, I propose to decide Civil Writ Petition Nos.8500 of 2011, 19343, 21772 of 2010, 24319 of 2011, 3379, 9436, 16868 and 21412 of 2012.

(2.) IN Civil Writ Petition No.19343 of 2010, the prayer made by the petitioner is for considering his claim for appointment as Taxation Inspector and also for direction that reservation shall not be made more than 50% of the total posts advertised. In the other writ petitions, petitioners are seeking appointment on the unfilled JBT posts.

(3.) SINCE the issue involved and the ultimate prayer made in these writ petitions are identical i.e. the claim is based upon the fact that reservation could not be more than 50% of the total posts advertised and the petitioners being in the waiting list are required to be appointed against the unfilled ex -servicemen (general) posts. These petitions are taken up together and being decided by this common judgement. For the sake of convenience, facts are being taken from Civil Writ Petition No.8500 of 2011, on the request made by counsel for the parties.