APURV Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment twelve cases bearing CWP Nos.108, 11233, 11640, 12360, 12373, 16008 of 2012, 6213, 27415 of 2013, 7579, 17990 of 2014 and 3421 and 3378 of 2015 shall stand disposed of as the facts and the question of law involved in all the cases are the same. For facility of reference, the facts are being extracted from CWP No.108 of 2012.

(2.) As per case of the petitioners, they were selected to the post of HCS (Executive Branch) and their names were recommended by the Haryana Public Service Commission in the year 2004 but appointment letters were not issued as the code of conduct was imposed due to Assembly elections in the State. The appointment was kept in abeyance due to change of Government. Some of the irregularities and illegalities were found in the selection process and, therefore, the vigilance inquiry was conducted. When there was no progress in the inquiry conducted by the Vigilance Bureau, the selected candidates approached this Court for direction to respondents. In the inquiry, total 64 candidates were identified against whom some sort of discrepancies were noticed. The petitioners are stated to be those candidates against whom, no discrepancy or irregularity was found in the selection process.

(3.) The case of the petitioners is that no incriminating material was found against them and they are entitled to be appointed in view of the law laid down in various judgments specially the law laid down in Inderpreet Singh Kahlon vs. State of Punjab and others, 2006 11 SCC 356.