LAWS(P&H)-2006-5-107

SATYA VAN Vs. STATE OF HARYANA

Decided On May 15, 2006
SATYA VAN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) (Oral)

(2.) LEARNED counsel for the petitioner states that the petition was filed when no averment could be made pleading that the petitioner has been appointed by an advertisement inviting applications from all the candidates eligible for the post and then selecting them in accordance with the procedure prescribed by rules consistent with Articles 14 and 16(1) of the Constitution. The aforementioned procedure has been held to be basic structure of the Constitution by Constitution Bench in the case of Secretary, State of Karnataka & others v. Umadevi & others, (2006) 4 SCC 1.