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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  11035-11038 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 11324-11327 OF 2017]

RAJBIR SINGH AND ORS ETC ETC.                 Appellant(s)

                               VERSUS

THE STATE OF HARYANA AND ORS ETC. ETC.        Respondent(s)

WITH

CIVIL APPEAL  NO(S).  11039 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12053 OF 2017]

CIVIL APPEAL  NO(S).  11040 OF 2018 [SPECIAL LEAVE PETITION (C) NO. 21020 OF 2017]

CIVIL APPEAL  NO(S).  11041 OF 2018 [SPECIAL LEAVE PETITION (C) NO. 18154 OF 2018]

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellants are aggrieved by the order dated

29.08.2016  passed by  the High  Court of  Punjab and

Haryana in EA-7 of 2015 in CWP – 22871 OF 2010 AND EA

-8 OF 2015 IN CWP – 23224 OF 2010, EA-9 OF 2015 IN

LPA 1579 OF 2010 AND EA – 10 OF 2015 IN LPA 854 OF

2012.   The  issue  pertains  to  the  appointment  of

Clerks  in  various  departments  under  the  first

respondent.  Before the High Court, the State took a

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stand that there was no vacancy available, but the

response  to  RTI  applications  has  shown  otherwise.

Therefore, we set aside the order dated 29.08.2016

passed by the High Court and remit the matters to the

High Court for consideration afresh in the light of

the reply given to the RTI applications.

3. The appellants will file the additional documents

before  the  High  Court.   The  parties  will  appear

before the High Court on 03.12.2018 and we request

the High Court to dispose of the matter expeditiously

and  preferably  before  the  Court  closes  for  winter

vacation.

4. The  application(s)  for  intervention/impleadment

is/are  permitted  to  be  withdrawn  with  liberty  to

approach the High Court for appropriate orders.

5. In view of the above, the appeals are disposed

of.   

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

.......................J.               [ HEMANT GUPTA ]  

New Delhi; November 16, 2018.