JITENDER Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C.M. No. 16590-2018

(2.) Accordingly, replication along with Annexures P-9 to P-11 are -2- taken on record.

(3.) The above said four petitions, as noted above, are being disposed of by this common judgment, having arisen out of the impugned order dated 28.07.2017, as common questions of law and facts are involved therein. However, for the facility of reference, the facts are being taken from CWP No. 20007-2017.