KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) (oral)

(2.) NOTICE of motion. On the asking of Court, Mr.Harish Rathee, Sr. DAG Haryana, accepts notice on behalf of the respondents. The selection under reference took place in the year 2004 pursuant to an advertisement issued in the year 1999. It is the case of the petitioner that some candidates who were on merit had not accepted appointment with the result that about 136 vacancies were still available against which the petitioners could be adjusted. We accordingly dispose of this matter with a direction to the respondents to consider the claim of the petitioners for appointments in the light of Vinay Singh V. State of Haryana, 1993(1) SLR 166, Gopi Chand and another V. State of Haryana & others, 1996(1) AIJ 148, Raghbir Chand Sharma V. The State of Punjab and another, RSJ 1992(1) 195 and Sonika CWP NO.5002 OF 2006 2 V. The State of Haryana and others, 2005(4) SLR 338, within a period of three months from the date that a certified copy of this order is supplied to them. Dasti order.