- (1.) This order will dispose of the above cited cases as common questions of law and fact are involved in them which can conveniently be decided by a common order. Broad facts are taken from CWP No.19215 of 2015 for convenience.
(2.) This Court declared in CWP No.20978 of 2010 (Smt. Sonia Nagpal alias Sonia Saluja v. State of Haryana & ors.), on December 9, 2010 that shortage of Stenographers in Sessions Divisions is improper ground for declining request for forwarding an application through proper channel submitted by an employee who desires to seek employment elsewhere.
(3.) In the present case, the petitioner's request made through proper channel to the learned District & Sessions Judge, Ambala requesting forwarding of his application to quarters concerned was declined by the impugned order on the same ground declared bad in Sonia Nagpal case . Several of his applications in response to public advertisements calling applications from eligible candidates for direct recruitment have not been forwarded. The learned District & Sessions Judge, Ambala has declined the requests citing shortage of stenographers in his Sessions Division maintaining that services of the petitioner cannot be spared. The petitioner has approached this Court under Article 226 of the Constitution for directions to the respondents to forward his name to the destinations concerned where he wants to apply for consideration of his candidature for direct recruitment.;