RAJENDER KUMAR Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) Perused the minutes of the meeting and the resolution of the Hon'ble Departmental Promotion and Recruitment Committee dated 29.10.2019. The Committee on due consideration of the matter following the observations made by this Court in the order dated 14.02.2018 is prepared to offer appointment to the petitioner by creating a supernumerary post or by diverting a vacant post from direct recruitment quota in his reserve category. This indication is acceptable to the Court to translate into the desired relief.

(2.) The text of the resolution of the Hon'ble Committee passed on 29.10.2019 against Item No.1 is reproduced below:

(3.) The interim order dated 14.02.2018 is reproduced in running paragraph 7 in the sequential order of narration of relevant facts at the appropriate stage of reasoning. That order set this case in forward motion leaning on the side of the petitioner for good measure to culminate in this order.