PRANAV VERMA & OTHERS Vs. REGISTRAR GENERAL OF THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LAWS(SC)-2019-5-116
SUPREME COURT OF INDIA
Decided on May 03,2019

Pranav Verma And Others Appellant
VERSUS
Registrar General Of The High Court Of Punjab And Haryana At Chandigarh Respondents

JUDGEMENT

- (1.) Against 107 advertised vacancies of Civil Judge (Junior Division) in the State of Haryana, more than thirty-four thousand candidates applied and more than fourteen thousand appeared in the preliminary examination.
(2.) Twelve hundred eighty-two candidates qualified for the main examination in which eleven hundred ninety-five candidates appeared. The results were declared on 11th April, 2019, and only nine candidates were found fit for the viva-voce.
(3.) Aggrieved, this writ petition has been filed by some of the candidates who had appeared in the main written examination. On 29th April, 2019, we had passed the following order:- "Issue notice, returnable on 03.05.2019. Registrar General of the High Court of Punjab and Haryana will be present with the records of the selection, including the evaluation of the answer scripts of all the candidates appeared in the Main Written Examination. No appointments will be made without leave of the Court." ;


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