DEVENDER BHASKAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order of the Division Bench of the High Court of Punjab and Haryana at Chandigarh challenging the order dated 22.02.2007 passed in CWP No. 20630 of 2006 in Suman Lata and Ors. vs. State of Haryana and Ors.

(3.) The appellants herein were impleaded as respondents before the High Court as the outcome of the result of the said writ petition was likely to affect their service career. Respondent nos. 1 to 3 herein, namely, The State of Haryana, Director, School Education, Haryana and Haryana Staff Selection Commission were arrayed as respondent nos. 1 to 3 in the writ petition. Most of the private respondents in this appeal were writ petitioners before the High Court and some of the respondents herein are interveners. For the sake of convenience, the parties are referred to in their respective ranking before the High Court.