Permod Kohli, J. - (1.) NOTICE of motion.
(2.) ON the asking of the Court Mr. HN Mehtani, Advocate, accepts notice on behalf of Respondent No. 1, whereas Mr. Aman Chaudhary, Additional Advocate General, Haryana, accepts notice on behalf of Respondent No. 2. Mr. K.K. Kareer, Registrar (Recruitment) of Respondent No. 3 is also present to assist us in the matter. With the consent of the learned Counsel for the parties before us, this matter is being finally disposed of without insisting for the reply at the motion stage itself, keeping in view the nature of the relief claimed and the issue involved.
(3.) WE have heard the learned Counsel for the parties at length.;