REGENT COMPUTRONICS PVT. LTD.

GIRISH ARORA Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

UNITED STATES V. WUNDERLICK [REFERRED]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERY AND FOOD [REFERRED]
BREEN V. AMALGAMATED ENGINEERING UNION [REFERRED]
LAKER AIRWAYS LTD. V. DEPARTMENT OF TRADE [REFERRED]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED]
S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI VS. UNION OF INDIA [REFERRED]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED]
A S SANGWAN VS. UNION OF INDIA [REFERRED]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED]
ASHA KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED]
H MUKHERJEE UNION OF INDIA VS. UNION OF INDIA [REFERRED]
S R BOMMAI VS. UNION OF INDIA [REFERRED]
BIHAR PUBLIC SERVICE COMMISSION DR SHIV JATAN THAKUR VS. SHIV JATAN THAKUR:STATE OF BIHAR [REFERRED]
A K KAUL VS. UNION OF INDIA [REFERRED]
OMPRAKASH VS. STATE OF MADHYA PRADESH [REFERRED]
SATISH AND ORS. VS. HARYANA PUBLIC SERVICE COMMISSION AND ORS. [REFERRED]

JUDGEMENT

(1.) Whether the State Government can refuse to appoint the candidates recommended by the Public Service Commission, even after the Court has upheld the procedure adopted by the Commission for selecting the candidates, is the main issue which arises for adjudication in these petitions.

(2.) Before examining the points raised in the writ petitions, it is necessary to notice the relevant facts.

(3.) All the petitioners applied for selection to the Haryana Civil Service (Executive Branch and Allied Services) (Hereinafter referred to as "HCS (EB & Allied Service''). The commission held written test from 2.10.1993 to 15.10.1993. Thereafter the answer sheets of the candidates were checked and marked and the final result was complied by the commission. However, before the publication of the result a controversy arose between the members and the then Chairman of the Commission Shri L.D. Kataria. They levelled allegations against each other regarding the correctness and fairness of evaluation of the answer sheets. This controversy culminated in the passing of order dated 24.6.1994 by the Chairman whereby he scrapped the examination held in October 1993 and ordered that fresh examination be conducted.

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GIRISH ARORA Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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