ASHOK KUMAR; SURINDER PAL SINGH; RAJINDER SINGH; BAKSHISH SINGH; SANJEEV KUMAR; PRABHU DAYAL Vs. STATE OF HARYANA; STATE OF HARYANA WITH

JUDGEMENT

(1.) These petitions have been filed for quashing the recommendations made by the Subordinate Services Selection Board, Haryana for recruitment of Canal Patwaris and termination of the services of petitioners.

(2.) The petitioners were appointed as Canal Patwaris in February, 1995 on the recommendations made by the selection committee. Their appointments were quashed by the High Court while deciding C.W.P. No. 2323 of 1995 'Bhagat Singh and others v. State of Haryana and others'. That decision has been substantially upheld by the Supreme Court in Raj Kumar and others v. Shakti Raj and others, 1997 2 JT 688. In compliance of the directions given by the Supreme Court, the respondent-Board issued public notices and called upon the candidates who had passed the Patwar examinations held between 25th and 28th April, 1992 to appear for the interviews. After evaluating the performance of the candidates at the written test and the viva voce test, the respondent-Board has notified the select list on 9.7.1997. As the roll numbers of the petitioners do not figure in the select list notified by the respondents, they have filed this petition to quash the select list and also to quash the circular Annexure P-4 along with the orders Annexures P-5 to P-7 terminating their services.

(3.) The petitioners have challenged the impugned selection on the following grounds :