SOMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition is directed against the appointment of respondent nos. 5 and 6 on the ground that they were relatives of respondent no.4. The afore-mentioned appointment is admittedly being made in pursuance to the policy of respondents dated 29.11.2005, which cannot be traced to any statutory provisions. The afore-mentioned policy can also not be construed to be instructions issued under Article 162 of the Constitution.

(2.) THEREFORE, we are of the view that no legal right has been conferred upon the petitioner. Moreover, there is nothing on the record to show that the qualifications possessed by respondent nos. 5 and 6 are inconsistent with the advertisement or the policy. For the reasons afore mentioned this petition fails and the same is dismissed.