MAHABIR KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Common questions of law and facts arise in both these petitions. Therefore they are disposed of this common judgment. For the facility of reference, the facts are taken from CWP No. 14830 of 1997.

(2.) This writ petition is filed for issuance of a writ of mandamus directing respondents 1 to 3 to issue appointment letters to the petitioners.

(3.) The Admission Bench by its order dated 27th April, 1998 dismissed the writ petition in so far as it relates to respondents 4 and 5 being not pressed, but regarding petitioner No. 2, it is stated that his claim for appointment is being considered. Therefore, it restricted the writ petition only in regard to petitioners 1 and 3 as the cause of action still survives in respect of them.