LAWS(P&H)-2017-12-195

SURINDER SINGH Vs. STATE OF HARYANA AND ANOTHER

Decided On December 14, 2017
SURINDER SINGH Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) The petitioner in this petition is seeking appointment as an Assistant Linesman pursuant to the selection process held for the said post in the year 1997.

(2.) He not having been called for an interview after he had secured 70 marks in the written examination, at that stage had filed CWP no.5182 of 2002 which was disposed of by a Division Bench on 02.04.2002, with a direction that the petitioner may file an application under Order 1 Rule 10 CPC in CWP no.17812 of 1997.

(3.) He having filed that application in the aforesaid writ petition, learned counsel for the petitioner submits that the said application remained undecided with CWP no.17812 of 1997 having been disposed of on 03.12.2008, with a direction that all those candidates of the reserved category who had secured higher marks than those of the general category, would be included in the select list of general category candidates and thereafter, the select list of candidates of the different reserved category would be prepared.