KULDIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) These two writ petitions (CWP No. 10787 and CWP 12036, both of 1995) were disposed of by us on August 28, 1995 vide following order : "CWP No. 10787 of 1995

(2.) Those in-service candidates who might have applied in response to the earlier advertisement dated 14.1.1995 and are within the age limit as mentioned above, need not apply again but their applications would be considered as per the corrigendum that would be issued in accordance with these directions.

(3.) The result of the candidates who might have been interviewed in response to the advertisement dated 14.1.1995 would be finalised along with the rest of the candidates who are yet to be interviewed in response to the advertisement dated 14.1.1995 and those who would be interviewed after the issuance of the corrigendum as per these directions. It is clarified that the candidates who have already been interviewed are not required to be interviewed afresh.