- (1.) This order shall dispose of a bunch of appeals filed by the State of Haryana under Clause X of the Letters Patent, which have been directed against the common judgment rendered by the learned Single Judge on 17.9.2010.
(2.) The dispute before the learned Single Judge was confined to the findings of fact whether the writ petitioner- respondents, who were appointed to the Haryana Civil Services (Executive Branch) from various sources, as per the Rules known as 'the Punjab Civil Services (Executive Branch) Rules, 1930 as applicable to Haryana) (for brevity, 'the Rules'), were, in fact, surplus in view of reduction of the cadre strength after the review by the appellant- State of Haryana.
(3.) The learned Single Judge after noticing the relevant rules and the cadre strength, has recorded a categorical finding that on all the crucial dates the officers including the writ petitioner-respondents were occupying the vacancies not only within the total sanctioned strength but also within Register-wise ratio. It has further been concluded that reduction in vacancies, vide order dated 13.5.2005, had no impact on their appointment because they continued to be within the cadre strength of 230 notwithstanding reduction in the cadre strength. It would be appropriate to extract both the tables showing the cadre strength from various Registers and the officers in position on two relevant dates i.e. before 13.5.2005 and after that date: WITH CADRE STRENGTH OF 300 JUDGEMENT_415_LAWS(P&H)5_20111.html;