LAWS(P&H)-2006-5-70

DHARAMENDER SINGH Vs. STATE OF HARYANA

Decided On May 08, 2006
DHARAMENDER SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) (ORAL)

(2.) NOTICE of motion. Mr. Harish Rathee, Sr. DAG, Haryana, who is present in the Court accepts notice. With the consent of the learned counsel for the parties the writ petition has been heard. The prayer made in the petition is for issuance of a writ of Mandamus seeking a direction to respondents No.1 to 3 to allow the petitioner to join as Constable Driver w.e.f. the date his junior has been C.W.P. No. 6983 of 2006 [1] allowed to join with all consequential benefits, with a further prayer to quash the selection of the persons who are lower in merit For the relief claimed in the present petition, the petitioner has already got served a notice dated 29.11.2005 (P-10) upon the respondents.