MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 28/1/2026, the following order was passed:-

(2.) Learned counsel for the petitioners submits that respondent has issued clarification dtd. 8/2/2026 and case of petitioners falls under Serial No.2 of Para 3 of said clarification. Petitioners would be considered under Notional vacancy/category, thus, their petition at this stage has rendered infructuous. They may be granted liberty to file fresh petition(s), if cause survives.

(3.) The petitioners have pointed out Para 3 of the clarification which reads as:-