(1.) This order will dispose of the five above captioned connected writ petitions filed under Art. 226 of the Constitution of India (for short 'COI') as the cause they espouse and the factual and legal issues involved in them is common and, therefore, they can be conveniently decided by a single order to which the counsel have no objection.
(2.) Before starting any discussion on the merits of the case and the legal issues arising for adjudication, it may be noticed that the submissions in these set of petitions, wherein challenge is to the selection and appointment of the private respondents 9 to 11 in CWP No.17861 of 2014 to the 'Haryana Civil Services (Executive Branch) from Register A-II of members of Group-C services, are centered on the following questions framed by this Court in the interim order dated 15.02.2018 after hearing the senior and other counsel appearing for the parties and satisfied that these issues alone arise for determination:
(3.) For considering and deciding the aforesaid questions framed, as well as for the facility of reference, the paper-book in CWP No.17861 of 2014 is treated as the main case to draw the facts and documents from which are not disputed in any of the cases as only purely legal issues are involved for resolution as to the nature and character of the selection procedure of inductions of three candidates to the HCS (EB) from Register A-II and whether it is within the law or is the entire process vitiated by legal infirmities or play of extraneous considerations. The background:
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