ROHTASH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of CWP Nos.15865 and 20097 of 2018 as common questions of law and facts are involved in both the writ petitions. For the sake of brevity, the facts are taken from CWP No.15865 of 2018.

(2.) I have heard learned senior counsel and Mr. Beniwal for the respective parties and have also perused the paper-book with their assistance.

(3.) The short question which falls for consideration in these two writ petitions is whether Conductors serving in Government, Semi-Government and Public Undertakings are eligible to apply for the post of Station Supervisor notified by Public Advertisement No.7 of 2015 published in Newspaper on 10th July, 2015 (Annex. P-1) by the Haryana Staff Selection Commission, Panchkula. It is not necessary to dwell on facts or milestones in the selection process for direct recruitment against the advertised vacancies of General and Reserved Categories for appointment in the Transport Department, Haryana.