Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are aggrieved by the order dated 29.08.2016 passed by the High Court of Punjab and Haryana in EA-7 of 2015 in CWP 22871 OF 2010 AND EA -8 OF 2015 IN CWP 23224 OF 2010, EA-9 OF 2015 IN LPA 1579 OF 2010 AND EA 10 OF 2015 IN LPA 854 OF 2012. The issue pertains to the appointment of Clerks in various departments under the first respondent. Before the High Court, the State took a stand that there was no vacancy available, but the response to RTI applications has shown otherwise. Therefore, we set aside the order dated 29.08.2016 passed by the High Court and remit the matters to the High Court for consideration afresh in the light of the reply given to the RTI applications.
(3.) The appellants will file the additional documents before the High Court. The parties will appear before the High Court on 03.12.2018 and we request the High Court to dispose of the matter expeditiously and preferably before the Court closes for winter vacation.;