- (1.) By this order, I propose to decide three writ petitions i.e. CWP No. 16400 of 2012 titled as Raj Bala and another vs. State of Haryana and others, CWP No. 17343 of 2012 titled as Meena Kumari vs. State of Haryana and others and CWP No. 17262 of 2012 titled as Kumundani Srivastava vs. State of Haryana and others as common questions of facts and law are involved therein.
(2.) For convenience sake, facts are being taken from CWP No. 16400 of 2012. Petitioners, in this writ petition, have applied for appointment as Members of the District Consumer Disputes Redressal Forum in pursuance to a notice dated 22.12.2011 issued by the State Consumer Disputes Redressal Commission, Haryana.
(3.) Applications were invited for filling up 23 posts of Members in District Consumer Disputes Redressal Forum in the State of Haryana, out of which, 14 posts of Members were for women and 9 posts for men.;