MOHINDER KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THE Excise Commissioner had ordered appointments against the available vacancies in respective departments which included Orderlies, Process Servers and Guards etc. in the year 1998 -99 by taking benefit of order which empowered him to make appointments to the said posts. The appointments in pursuance to the direction of the Excise Commissioner were made to the said posts.

(2.) The challenge was thrown to the said appointments in this Court in a batch of writ petitions and all the appointments came to be quashed by this Court vide judgment dated 05.07.2000.

(3.) State being aggrieved filed Letters Patent Appeal before this Court and ultimately the matter went upto the Apex Court who after hearing the parties dismissed the appeal on 16.09.2004 by passing the following directions: