ANIL KUMAR YADAV Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the selection and appointments made vide order dtd. 2/4/1997 (Annexure P-8) of private respondents No.3 to 12 to the post of Agriculture Development Officers (ADOs) and to further issue a writ in the nature of mandamus seeking directions to the respondents to make appointments to the post of Agriculture Development Officers in accordance with the law laid down by the Division Bench of this Court in Jaskaran Singh's case and to prepare a common merit list of all the reserved and unreserved candidates and to select the backward classes category candidates as per their own merit, who are higher in merit than General Category candidates and to fill up the posts reserved for Backward Class Category from amongst the remaining Backward Class Category candidates as per their merit.

(2.) Facts:-

(3.) Contentions