Ray, C. J. - (1.) These appeals are by special leave against the judgment dated 25 March, 1975 of the Punjab and Haryana High Court dismissing the writ petitions.
(2.) The appellants in the writ petitions asked for a mandamus directing Respondents Nos. 1 and 2 to appoint the appellants to the posts of Additional District and Sessions Judge. The appellants also asked for a mandamus or an appropriate writ quashing the orders of Respondents Nos. 1 and 2 whereby the High Court was informed that the Government was not prepared to appoint the appellants to the posts of Additional District and Sessions Judge.
(3.) Respondent No. 1 is the State of Haryana. Respondent No. 2 is the Chief Minister of Haryana. Respondent No. 3 is the High Court of Punjab and Haryana.;