Om Parkash and others vs State of Haryana and others

Mr.Amar Vivek, learned Additional Advocate General, Haryana appearing on behalf of the official respondents states that this case is similar to the case of Krishan Chand and others v. State of Haryana and others, CWP No.22091 of 2016, which was disposed of by order dated 8.11.2016. The Division Bench of this Court to which one of us (S.J.Vazifdar, C.J.) was a member, recorded the statements on behalf of the official respondents and accepted the same.

Mr.Amar Vivek has made similar statements in this petition as well.

In view thereof, it is not necessary for us to consider the petitioners' contentions in this writ petition. The time to file the objection(s), however, is granted upto 5th of April, 2017.

The petition is, therefore, disposed of by recording Mr.Amar Vivek's statements, which are the same as those made and recorded in the order dated 8.11.2016 in CWP No.22091 of 2016.

It is made clear that we express no opinion on the merits of the petitioners' case and have only recorded Mr.Amar Vivek's statements. It is not necessary, therefore, to issue notice to the private respondents.

Needless to add that before taking any decision, the official respondents shall also give an opportunity to the private respondent to meet the petitioners' case/objection(s).

A copy of this order shall be forwarded to the private respondents by the office and by the petitioners' Advocate forthwith. Liberty to the private respondents to apply, if necessary or in case of difficulty.