RAVI KANT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the respondent-State submits that in terms of the directions given by this Court vide its order dated 03.08.2017, the Haryana Staff Selection Commission has recommended the case of the petitioner for appointment as a Constable, to the Director General of Police, Haryana, vide its letter dated 09.11.2017, a copy of which has been produced in Court by the learned State counsel.

(2.) He further submits that vide a communication from the office of the Director General of Police, Haryana, to the office of the Inspector General, Haryana Armed Police, Madhuban, dated 13.11.2017, a copy of which has also been produced in Court, a direction has been issued that the petitioner be allotted a constabulary number, subject to the final outcome of the present writ petition, i.e. CWP no. 15098 of 2017, subject further, naturally, to his medical examination, verification of character and antecedents etc., in terms of the statutory rules.

(3.) Mr. Doon, learned State counsel, further submits that as a matter of fact, the aforesaid communication has been issued not because the State is conceding the petition but only in terms of the aforesaid order of this Court dated 03.08.2017.