SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent treat him eligible for the post of Constable.

(2.) On 7/8/2006, the following order was passed:

(3.) On 8/9/2006, the respondent produced result of the petitioner in sealed cover which was opened and perused.