AJIT SINGH Vs. STATE

JUDGEMENT

(1.) THE selection took place in the year 2004 pursuant to an advertisement of the year 1999. It is the case of the petitioner that some candidates who were on merit had not accepted appointment with the result about 136 vacancies were available against which the petitioner could be adjusted.

(2.) WE accordingly dispose of this matter with a direction that the respondents shall consider the claim of the petitioner for appointment in the light of Vinay Singh Versus State of Haryana 1993(1) SLR 166, Gopi Chand and another Versus State of Haryana and others 1996(1) AIJ 148, Raghbir Chand Sharma Versus The State of Punjab and another RSJ 1992 (1) 195 and Sonika D/O Raj Kumar Gupta Versus 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.