KRISHAN KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) On 29.08.2017, this Court had passed the following order:-

(2.) Pursuant to the aforesaid order dated 29.08.2017, an affidavit of the Deputy Secretary to the Government of Haryana, Department of General Administration, has been filed in Court today by learned State counsel, which is taken on record. A copy thereof has been given to learned counsel for the petitioner.

(3.) As per the said affidavit, the selection process as regards the vacancies of the year 2012, has been completed by appointment of the three persons whose names are given in paragraph no. 5 of the affidavit.