SUMAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of CWP No. 24377 of 2016 titled Suman v. State of Haryana and others , CWP No. 9570 of 2017 titled Pawan Kumar v. State of Haryana and others , CWP No. 9963 of 2017 titled Poonam Rani v. State of Haryana and others and CWP No. 5198 of 2017 titled Vandana v. State of Haryana and others as common questions of law and fact are involved which can be conveniently decided by a common order. Facts are taken from CWP No. 24377 of 2016 in which Mr. Yadav appears.

(2.) When this matter came up for hearing on November 28, 2016 I heard Mr. Yadav and passed the following order while issuing notice of motion to the respondents:-

(3.) Today, parties appear through their respective counsel and the written statement of the Commission is on record. The Board of School Education, Haryana - respondent No. 3 represented by Mr. K.K. Gupta, has filed its reply in CWP Nos. 9963 and 9570 of 2017.