MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioners, who were candidates for recruitment as Constables in Haryana Police, have filed this petition for quashing the recommendations made by the Selection Board. They have also prayed for striking down Rule 12.16(16) of the Punjab Police Rules, as it stand after Haryana Amendment of 1998 (hereinafter referred to as 'the Rules'). Their further prayer is for issuance of a writ in the nature of mandamus directing the official respondents to appoint them as Constables.

(2.) In reply to the notice of motion issued by the Court, the learned Deputy Advocate General has filed written statement on behalf of the respondents.

(3.) We have heard learned counsel and perused the record.