- (1.) Leave granted.
(2.) This appeal by special leave arises from the common order passed by the High Court of Punjab and Haryana on 30th May, 1994 in CWO No. 4635/ 95 and batch.
(3.) In view of the allegations made in the appeal that selection of constable was not fair and was vitiated by ministerial interference, we had summoned the original record and we have carefully perused the select list. There officers had participated in selecting the candidates and all of them had signed at the bottom of each page of the select list.;