ANUJ MAHAJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that claim of petitioner is squarely covered by orders dtd. 25/9/2025 and 29/8/2025 passed by Division Bench of this Court LPA-1037-2024 and LPA-290-2025, respectively.

(2.) Learned State counsel as well as counsel for Haryana Public Service Commission submit that petitioner is supposed to show that his case is covered by afore-cited orders.

(3.) Faced with this, learned counsel for the petitioner submits that he would appear before the competent authority and point out documents to prove that his case is covered by aforesaid orders.