Mahesh Grover, J. - (1.) THIS order will dispose of two writ petitions bearing Nos. 728 of 2009 and 3772 of 2009 since they involve commonality of facts and issues that have been raised therein. For the sake of convenience, the facts are taken from CWP No. 728 of 2009.
(2.) THE Petitioners prayed for issuance of writ in the nature of Certiorari quashing the selection of the private Respondents who have been arrayed differently in these writ petitions and also pray that an alternate prayer be granted to them conferring selection upon the Petitioners instead of those who have been selected by the State of Haryana (Respondents Nos. 1 and 2) The facts of the case are that the office of the Respondent No. 2 issued an advertisement on 22.7.2007 to fill up 910 posts of Drivers in the Transport Department.
(3.) SINCE the selection process pertain to the entire State of Haryana, 10 Selection Committees were constituted by the official Respondents which were to conduct the selection process at 10 different depots of Haryana Roadways. For the sake of convenience, at some places two depots were clubbed together. The Petitioners, however, in these writ petitions questioned the selection which was made in one of such selection centres i.e Sonepat depot.;