RACHNA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order we propose to dispose of the bunch of 31 Civil Writ Petition Nos. 6600, 6822, 8748, 9549, 3489, 3465, 4337, 5489, 5475, 6567, 6632, 3838, 3345, 4651, 5036, 4953, 4930, 5584, 4539, 1916, 11422, 11143, 10611, 19563, 17022, 7313, 16630 of 2005 and 10677, 14637 of 2006 which involve identical facts and law in all the petitions.

(2.) The facts of the case are taken from amended Civil Writ Petition No. 2896 of 2006, titled as Rachna and others v. State of Haryana and others.

(3.) In brief, the case of the petitioners is that on 31.8.2004, the Haryana Staff Selection Commission vide advertisement No. 6/2004 advertised 400 posts of Staff Nurse. The petitioners who fulfilled the eligible criteria applied for the said posts. The last date of submissions of the application was 14.9.2004. On the basis of the aforesaid advertisement, the candidates were called for interview on 8.11.2004 and the said process of interview was closed on 14.11.2004 and the result of the said posts was declared on 21.12.2004 when the Election Model Code of Conduct issued by the Election Commission had come into force on 17.12.2004.