MAI CHAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The controversy in this writ petition has been already recorded by this Court in its order dated 13.11.2017, which is to the following effect:-

(2.) On what was implied by their Lordships as regards the existent vacancies, was further explained in the directions given in that case. Despite the aforesaid directions, a large number of people still not having been given appointments, various writ petitions came to be filed, and a co-ordinate Bench, vide its judgment in CWP No. 5972 of 2011 and connected matters, directed that 12 of the petitioners in that bunch of petitions, be given appointments, the stand of the State being that there were only that many vacancies available.

(3.) The said judgment having been challenged by way of 25 appeals, a judgment came to be passed by a Division Bench of this Court on 09.11.2012 (the lead case being LPA No. 1509 of 2010) titled as Baljit and others vs. State of Haryana and others, eventually giving the following directions:-