JOGINDER SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of seven writ petitions namely CWP No.7676 of 2017, CWP No.8502 of 2017, CWP No.8640 of 2017, CWP No.16288 of 2019, CWP No.24738 of 2019, CWP No.24973 of 2019 and CWP No.25833 of 2019 as the issues raised therein are identical.

(2.) However, the facts are being referred from CWP No.8502 of 2017.

(3.) This petition has been filed praying for directions to quash the notification dated 16.02.2017 to the extent of amendments made in Rule 9 (1)(a)(i) of the Haryana Civil Service (Executive Branch) Rules, 2008 (herein for short 'the 2008 Rules'), whereby those with eight years continuous government service as District Revenue Officer/ Tehsildar including service rendered as Naib Tehsildar, have been made eligible for consideration for inclusion in Register A-1. The petitioners have also sought quashing of circular dated 12.04.2017 issued by the respondent No. 1 inviting lists of eligible District Revenue Officers/ Tehsildars for filling 09 vacancies of HCS (Executive Branch) from Register A-1 containing the stipulation that 08 years continuous government service includes the service rendered as Naib Tehsildar.