1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  7501 OF 2011

PARAS RAM & ORS.                        Appellant(s)

                               VERSUS

THE STATE OF HARYANA & ORS.                 Respondent(s)

WITH

CIVIL APPEAL NO. 7510 OF 2011

J U D G M E N T

KURIAN, J.

1. The challenge in these appeals is to the Judgment

dated 02.08.2005 passed by the High Court of Punjab

and Haryana in Writ Petition No. 11526 of 1994.  The

issue pertains to the selection and appointment of

Patwaris,  initiated  in  the  year  1992.   The  High

Court,  as  per  the  impugned  order,  set  aside  the

selection  initiated  for  filling  up  1248  Patwaris.

However,  liberty  was  granted  to  all  the  parties

before  the High  Court to  participate in  the fresh

selection  with  a  relaxation  in  age.   Some  of  the

similarly situated appellants were before this Court

leading  to  the  Judgment  of  this  Court  dated

2

28.09.2007  passed in  Ram Avtar  Patwari &  Ors. Vs.

State of Haryana and Ors. reported in  (2007) 10 SCC

94, wherein the entire matters were remitted to the

High Court for fresh consideration.

2. We find that the High Court, subsequently, has

disposed  of  the  petitions  by  Judgment  dated

11.02.2009 passed in CWP No. 11526 of 1994 (O & M).

It is seen from the said Judgment dated 11.02.2009

that the High Court has taken a pragmatic view in

permitting the 1248 Patwaris originally selected to

continue.  However, relaxation was given for others

to  participate  in  the  fresh  selection.   We  are

informed  that  two  subsequent  selections  have  been

conducted.   It  is  not  clear  as  to  whether  the

appellants have participated in those selections.

3. Mr. Manoj Swarup, learned counsel appearing for

the  appellants, has  made a  vehement plea  that the

appellants  having  come  up  before  this  Court

challenging  the  Judgment  dated  02.08.2005,  their

cases  should  be  separately  considered.   We  are

afraid, the contention cannot be appreciated.  The

Judgment  dated  02.08.2005  has  been  upset  by  the

Judgment of this Court dated 28.09.2007 in Ram Avtar

Patwari (supra).  The High Court has, pursuant to the

remand,  disposed  of  the  cases  afresh  by  Judgment

3

dated  11.02.2009.   There  is  no  challenge  to  that

Judgment.

4. Be that as it may, having regard to the fact that

this  is  an  issue  pertaining  to  the  selection  of

Patwaris initiated in the year 1992, we are of the

view  that  the  whole  litigation  should  be  given  a

quietus, having regard to the pragmatic view taken by

the High Court in the Judgment dated 11.02.2009.  The

appeals are, accordingly, dismissed.         

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; September 19, 2018.