JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of ours would dispose of this and the connected C.W.P. No.554 of 1986 (Virender Singh v. State of Haryana and others) as common questions of law and fact arise in both these petitions.

(2.) In order to appreciate the controversy, certain salient features may be noticed from this petition.

(3.) Sometime in July 1982, Subordinate Service Selection Board (hereinafter referred to as 'Board') invited applications for recruitment to 29 posts of Taxation Inspectors. These posts of Taxation Inspectors are governed by the statutory rules called The Haryana Excise and Taxation Inspectorate (State Service, Class III) Rules, 1969 (hereinafter called 'the Rules'). Appendix 'D' to the Rules which makes provision relating to the subjects and standard of the competitive examination of candidates for the post of Inspectors, is in the following terms :-