- (1.) This judgment shall dispose of CWP No. 3612 of 1991 (Satbir Singh) another vs. Haryana State Agriculture Marketing Board) and CWP No. 8927 of 1991 (Ram Gopal and others vs. Haryana State Agriculture Marketing Board) as common questions of law and facts are involved in both the cases.
(2.) For facility of reference, the facts are being taken from CWP No. 8612 of 1991.
(3.) The petitioners have prayed for issuance of an appropriate writ, order or directions directing the respondent-Haryana State Agriculture Marketing Board (hereinafter referred to as the Board) to appoint them as Mandi Supervisors out of the waiting list prepared in the year 1990 against the advertisement published on 4.11.1989 with further directions to the Board not to fill up the posts of Mandi Supervisors by fresh selection.;