NAMRATA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THIS order shall dispose of C.W.P. Nos. 596, 816, 975, 1314, 1408, 1355, 1418, 2627, 2980, 2940, 249 & 4488 all of 2000 and 18056 of 1999. A Division Bench of this Court vide orders dated 29.3.2000, 18.4.2000, 25.4.2000 and 27.4.2000 passed in the aforementioned writ petitions, had directed the respondents to interview the petitioners of the aforementioned writ petitions provisionally for the posts he/she/they had applied by assuming that all the candidates had the requisite qualifications for the post. It was further directed that if they make a grade on merit prepared by the respondents then appointment letters were to be issued to them subject to further orders that may be passed in these petitions. A stipulation to that effect was required to be inserted in the appointment letters. In pursuance to the directions issued by the Division Bench, the petitioners in both the petitions were interviewed but they could not able to make a grade and accordingly not selected. THIS statement has been made by the learned Advocate General on the basis of a chart prepared. In view of above, these petitions are without merit and accordingly the same are dismissed.