NARINDER KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same were taken up together for hearing and are being disposed of by this common judgment. However, in order to maintain clarity, the facts of C.W.P. No. 12 of 2008 are being extensively taken into consideration:

(2.) It is not in dispute that all the petitioners have approached this Court for the redressal of their grievances. The Division Bench of this Court has passed a detailed judgment in

(3.) MR . Rajnish Maniktala, learned counsel for the petitioner has drawn the attention of the Court to office memorandum dated 12.11.2003 (Annexure P -10), whereby composition of Screening Committee has been provided in Sub para (ii) of paragraph No. 3 thereof. He has also drawn the attention of the Court to page No. 20 of the paper -book, whereby the constitution of the committee, which was constituted on 24.11.2007, has been given in tabular form. A bare perusal of the same makes it abundantly clear that on 24.11.2007, the Committee has not been constituted as per office memorandum dated 12.11.2003.