IN THE HIGH COURT OF PUNJAB AND HARYANA   

AT CHANDIGARH  

RA-LP-19-2024 (O&M)

with CM-8892-LPA-2025, CM-7318-LPA-2025

CM-4924-LPA-2025, CM-3718-LPA-2024 & CM-3951-LPA-2024

in LPA-1063-2025

Reserved on :16.01.2026

Date of decision : 27.03.2026

Date of Uploading: 27.03.2026

GURVIND KUMAR ANR ORS. …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS.

…….Respondent(s)

2. RA-LP-22-2024 WITH CM-3759-LPA-2024

in LPA-1037-2023

VIRENDER KUMAR AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

3. RA-LP-23-2024 in LPA-1037-2023

IRFAN SHEKHU AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION ANR ORS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [2]

4. RA-LP-24-2024 WITH CM-3727-LPA-2024

in LPA-1037-2023

ABHILASHA AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

5. RA-LP-25-2024 WITH CM-3757-LPA-2024 in LPA-1037-2023

RAJBALA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

6. RA-LP-26-2024 WITH CM-3724-LPA-2024 in LPA-1037-2023

SUSHIL KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

7. RA-LP-29-2024 in LPA-1037-2023

TARSEM KUMAR AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ANR

…….Respondent(s)

8. RA-LP-28-2024 in LPA-1037-2023

ROHIT AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [3]

9. CM-3707-LPA-2024 in/and RA-LP-30-2024

ABHIMANYU AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

10. CM-3716-LPA-2024 , CM-3949-LPA-2024, CM-5059-LPA-2024 in/and RA-LP-31-2024

in LPA-1037-2023

PINKI AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

11. CM-3719-LPA-2024 in/and RA-LP-32-2024 in LPA-1037-2023

AJAY KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

12. CM-3723-LPA-2024 in/and RA-LP-33-2024 in LPA-1037-2023

RAVI KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

13. CM-3728-LPA-2024 in/and RA-LP-34-2024 in LPA-1037-2023

BHUPENDER SINGH AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [4]

14. CM-3733-LPA-2024 in/and RA-LP-35-2024

in LPA-1037-2023

VIKRAM AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

15. CM-3752-LPA-2024 in/and RA-LP-36-2024 in LPA-1037-2023

AASTHA AND OTHER …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

16. CM-3773-LPA-2024 in/and RA-LP-37-2024 in LPA-1037-2023

PARDEEP KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

17. CM-3782-LPA-2024 in/and RA-LP-38-2024 in LPA-1037-2023

RAHUL AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

18. CM-3798-LPA-2024 in/and RA-LP-40-2024 in LPA-1037-2023

NISHA DEVI AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [5]

19. CM-4580-LPA-2024 in/and RA-LP-57-2024

in LPA-1037-2023

ANUPMA DEVI AND ORS …….Appellant(s)

V/S

HARYANA TAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

20. CM-6770-LPA-2025, CM-214-LPA-2025, CM-4913-LPA-2024, CM-4914-LPA-2024

& CM-4964-LPA-2024 in/and RA-LP-41-2024

in LPA-1037-2023

SONU VERMA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

21. RA-LP-42-2024 with CM-3820-LPA-2024 in LPA-1037-2023

ASHOK KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

22. CM-3821-LPA-2024 in/and RA-LP-43-2024 in LPA-1037-2023

SURENDER AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

23. CM-3918-LPA-2024 in/and RA-LP-44-2024 in LPA-1037-2023

AJAY KUMAR AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [6]

24. CM-3940-LPA-2024 in/and RA-LP-46-2024

in LPA-1037-2023

JAGJEET AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

25. CM-3923-LPA-2024 & CM-6769-LPA-2025 in/and RA-LP-45-2024 in LPA-1037-2023

BHAJAN LAL AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

26. CM-3794-LPA-2024 in/and RA-LP-39-2024 in LPA-1037-2023

MOHAMMAD KALIM AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

27. CM-3950-LPA-2024 & CM-5121-LPA-2024 in/and RA-LP-47-2024 in LPA-1037-2023

RAJNI AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

28. CM-3955-LPA-2024 in/and RA-LP-48-2024 in LPA-1037-2023

SUNITA RANI AND ORS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND ORS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [7]

29. CM-4456-LPA-2024 in/and RA-LP-54-2024

in LPA-1037-2023

RAJAT SHARMA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

30. CM-3990-LPA-2024 in/and RA-LP-49-2024 in LPA-1037-2023

ANSHU …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

31. CM-4054-LPA-2024 in/and RA-LP-51-2024 in LPA-1037-2023

MAUSAM KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

32. RA-LP-50-2024 in LPA-1037-2023

SUDAMA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

33. CM-4571-LPA-2024 IN/AND RA-LP-56-2024 in LPA-1037-2023

BHISHAM AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [8]

34. CM-4839-LPA-2024 IN/AND RA-LP-63-2024

in LPA-1037-2023

SONU AND ANOTHER …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

35. CM-4861-LPA-2024 IN/AND RA-LP-64-2024 in LPA-1037-2023

YOGESH KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

36. CM-4971-LPA-2024 IN/AND RA-LP-65-2024 in LPA-1037-2023

VIKAS AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

37. CM-6713-LPA-2024 IN/AND RA-LP-81-2024 in LPA-1037-2023

SAHDEV KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

38. CM-6584-LPA-2024 IN/AND RA-LP-80-2024

in LPA-1037-2023

RAJNI BALA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [9]

39. CM-1220-LPA-2025, CM-7548-LPA-2025

& CM-7342-LPA-2025 IN/AND RA-LP-11-2025

in LPA-1037-2023

SACHIN …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

40. CM-2126-LPA-2025 &CM-3758-LPA-2024

IN/AND RA-LP-27-2024 in LPA-1037-2023

RAMDAS SHARMA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

41. CM-2292-LPA-2025 IN/AND RA-LP-15-2025 in LPA-1037-2023

ABHISHEK AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

42. CM-3364-LPA-2025 IN/AND RA-LP-25-2025 in LPA-1037-2023

UDYAVIR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

43. CM-3487-LPA-2025 IN/AND RA-LP-27-2025 in LPA-1037-2023

NISHANT GILL AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [10]

44. CM-3498-LPA-2025 & CM-3499-LPA-2025

IN/AND RA-LP-28-2025 in LPA-1037-2023

NIKHIL AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

45. CM-5036-LPA-2024 IN/AND RA-LP-66-2024 in LPA-1037-2023

PARVEEN KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

46. CM-7505-LPA-2025 IN/AND RA-LP-73-2024 in LPA-1037-2023

ABHINAV AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

47. CM-4656-LPA-2024 IN/AND RA-LP-58-2024 in LPA-1037-2023

GAURAV KADIAN AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

48. CM-6759-LPA-2024 in/and RA-LP-82-2024 in LPA-1037-2023

AMAN DEEP AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [11]

49. CM-4158-LPA-2025 in/and RA-LP-45-2025

in LPA-1037-2023

SONIKA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

50. CM-4137-LPA-2025 in/and RA-LP-43-2025 in LPA-1037-2023

SATIRA AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

51. CM-4138-LPA-2025 in/and RA-LP-44-2025 in LPA-1037-2023

YOUNUS KHAN AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

52. CM-4134-LPA-2025 in/and RA-LP-42-2025 in LPA-1037-2023

DINESH KUMAR AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

53. CM-4001-LPA-2025 in/and RA-LP-38-2025 in LPA-1037-2023

NIRMALA RANI AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

RA-LP-19-2024 (O&M) & other connected review applications     [12]

54. CM-3957-LPA-2025 in/and RA-LP-37-2025

in LPA-1037-2023

VEENA RANI AND OTHERS …….Appellant(s)

V/S

HARYANA STAFF SELECTION COMMISSION AND OTHERS

…….Respondent(s)

55. CM-10871-CWP-2024 & CM-10872-CWP-2024 in/and RA-CW-290-2024 IN CWP-1563-2024

SUKRITI MALIK ……Petitioner(s)

V/S

HARYANA STAFF SELECTION COMMISSION ….Respondent(s)

56. CM-11394-CWP-2024 & CM-11393-CWP-2024

in/and RA-CW-296-2024 IN CWP-1563-2024

SUKRITI MALIK ……Petitioner(s)

V/S

STATE OF HARYANA AND OTHERS .. …Respondent(s)

57. RA-CW-323-2024 with CM-13106-CWP-2024

IN CWP-1563-2024

SUKRITI MALIK ……Petitioner(s)

V/S

STATE OF HARYANA AND OTHERS .. …Respondent(s)

CORAM:   HON’BLE MR. JUSTICE ASHWANI KUMAR MISHRA 

    HON’BLE MRS. JUSTICE SUDEEPTI SHARMA 

Present:   Mr. D.S. Patwalia, Senior Advocate 

    Mr. A.D.S. Chadha, Advocate  

Ms. Rishu Bajaj, Advocate for the review-applicants  

in RA-LP-48-2024, RA-LP-48-2025 and RA-LP-66-2024. 

Mr. Chetan Mittal, Senior Advocate assisted by 

Mr. Ravinder Singh Dhull, Advocate,  

Mr. Ritvik Garg, Advocate, 

for the applicant in RA-LP-44-2024. 

RA-LP-19-2024 (O&M) & other connected review applications     [13]

Mr. Rajiv Atma Ram, Senior Advocate, assisted by 

Mr. Brijesh Khosla, Advocate,  

Ms. Shreya Kaushik, Advocate,  

Ms. Ananya Kalia, Advocate  

Ms. Shifali Bahia, Advocate,  

for the review applicant in RA-LP-41-2024. 

Mr. Akshay Bhan, Senior Advocate, assisted by 

Mr. A.S. Talwar, Advocate,  

Mr. Abhijeet Singh Rawaley, Advocate,  

for the applicants in CMs No. 215, 7342 & 7348 all of 2025. 

Mr. Ayush Gupta, Advocate, 

Mr. R.S. Dhull, Advocate and 

Mr. Navnit Sharma, Advocate,  

Mr. Rajat Mor, Advocate for the review-applicant in 

RA-LP-82-2024, RA-LP-41-2024, RA-LP-15-2024, 

RA-LP-28-2025, RA-LP-45-2025, RA-LP-38-2025, 

RA-LP-37-2025 and RA-LP-81-2025. 

Mr. Mandeep Singh Lamba, Advocate, 

for the applicant in CM-5059-LPA-2024 in RA-LP-31-2024. 

Mr. K.D.S. Hooda, Advocate for the respondent/applicant. 

Mr. Sube S. Kaushik, Advocate for the review-applicant 

in CM-5121-2024 in RA-LP-47-2024. 

Mr. Madhav Gupta, Advocate, and  

Mr. Amandeep Singh, Advocate,  

for respondent No.41-in RA-LP-19-2024. 

Mr. R.K. Malik, Senior Advocate with 

Mr. Varun Veer Chauhan, Advocate and 

Mr. Samrat Malik, Advocate, 

for the petitioner in RA-LP-296-2023. 

Mr. Anurag Goyal, Advocate, and 

Mr. Nikhil Lather, Advocate,  

for the review-applicants in RA-LP-31-2024. 

Mr. Sandeep Kumar, Advocate, 

for the review-applicants/respondents No.5 and 6  

in CM-13106-CWP-2024 and RA-CW-323-2024  

in CWP-1563-2024. 

Mr. Rajat Khanna, Advocate with 

Mr. Vijay Pratap Singh, Advocate and 

Mr. Balwan Singh, Advocate 

for the applicant in RA-LP-63-2024. 

Mr. Pardeep Sharma, Advocate 

for the review-applicant  

in RA-LP-50-2024 in LPA-1037-2023. 

RA-LP-19-2024 (O&M) & other connected review applications     [14]

Mr. Ankur Sidhar, Advocate 

for the review applicant  

in RA-LP-19, 22 to 27 of 2024 in RA-LP-25-2025. 

Mr. Deepak Jaglan, Advocate, 

for the review applicant in RA-LP-27-2025. 

Mr. Pankaj Mohan Kansal, Advocate, for 

Mr. V.K. Kaushal, Advocate  

for the review applicant in RA-LP-51-2024. 

Mr. Rajesh Nain, Advocate, and 

Mr. Baljeet Nain, Advocate, for the review-applicant  

in RA-LP-43-2024 in LPA-1037-2023. 

Mr. Rupinder Khosla, Senior Advocate, assisted by 

Mr. Yogender Verma, Advocate,  

Mr. Chanderhas Yadav, Advocate 

for the review applicant/respondent No.41in RA-LP-19-2024. 

Mr. Rajesh Sehgal, Advocate 

for the review applicant in RA-LP-58-2024. 

Mr. Nikhil Lather, Advocate for 

Mr. Anurag Goyal, Advocate 

for the review applicant in RA-LP-31-2024. 

Mr. Ravinder Bangar, Advocate and 

Ms. Anjali Bangar, Advocate 

for the review-applicants(s) in RA-290-LP-2024. 

Ms. Monika Sangwan, Advocate and  

Mr. Vikas Sangwan, Advocate  

for the applicant-petitioner in CM-1220-LPA-2025. 

Mr. Pravindra Singh Chauhan, Advocate General, Haryana, 

assisted by Mr. Sanjeev Kaushik, Addl. A.G., Haryana and  

Ms. Manreet Kaur, Advocate,  

Ms. Amisha Rana, Advocate, and 

Mr. Divyanshu Kaushik, Advocate. 

    ***** 

ASHWANI KUMAR MISHRA, J.  (Oral) 

Miscellaneous Applications filed on behalf of the parties in the following 

review applications:- 

S.No Review(s)

Impleadment Delay in filing/re-

filing Review(s)

Placing on record

II III IV V

1. RA-LP-19 -2024 CM-3718-LPA- 2024

CMs 8892, 4924, 7318-

LPA-2025 (by

intervenors) &

RA-LP-19-2024 (O&M) & other connected review applications     [15]

3951-LPA-2025 & 215-

LPA-2025

2. RA-LP-22-2024 CM-3759-LPA-2024

3. RA-LP-24-2024 CM-3727-LPA-2024

4. RA-LP-25-2024 CM-3757-LPA-2024

5. RA-LP-26-2024 CM-3724-LPA-2024

6. RA-LP-29-2024

7. RA-LP-27-2024 CM-2126-LPA- 2025

&

CM-3758-LPA-2024

8. RA-LP-30-2024 CM-3707-LPA-2024

9. RA-LP-31-2024 CM-3716-LPA-2024

10. RA-LP-32-2024 CM-3719-LPA-2024

11. RA-LP-33-2024 CM-3723-LPA-2024

12. RA-LP-34-2024 CM-3728-LPA-2024

13. RA-LP-35-2024 CM-3733-LPA-2024

14. RA-LP-36-2024 CM-3752-LPA-2024

15. RA-LP-37-2024 CM-3773-LPA-2024

16. RA-LP-38-2024 CM-3782-LPA-2024

17. RA-LP-57-2024 CM-4580-LPA-2024

18. RA-LP-40-2024 CM-3798-LPA-2024

19. RA-LP-41-2024 CM-3815-LPA-2024 CMs 4913-LPA-2024,

214 & 6770-LPA of 2025

20. RA-LP-42-2024 CM-4914-LPA-2024 CM-3820-LPA-2024

21. RA-LP-43-2024 CM-3821-LPA-2024

22. RA-LP-44-2024 CM-3918-LPA-2024

23. RA-LP-45-2024 CM-3923-LPA-2024 CM-6769-LPA-2025

24. RA-LP-46-2024 CM-3940-LPA-2024

25. RA-LP-39-2024 CM-3794-LPA-2024

26. RA-LP-47-2024 CM-3950-LPA-2024

27. RA-LP-48-2024 CM-3955-LPA-2024

28. RA-LP-54-2024 CM-4456-LPA-2024

29. RA-LP-49-2024 CM-3990-LPA-2024

30. RA-LP-51-2024 CM-4054-LPA-2024

31. RA-LP-50-2024

32. RA-LP-56-2024 CM-4571-LPA-2024

33. RA-LP-58-2024 CM-4656-LPA-2024

34. RA-LP-66-2024 CM-5036-LPA-2024

35. RA-LP-63-2024 CM-4339-LPA-2024

36. RA-LP-73-2024 CM-5586-LPA of 2024 CMs 7505, 7319 a nd

7169-LPA of 2025

37. RA-LP-64-2024 CM-4861-LPA-2024

38. RA-LP-65-2024 CM-4971-LPA-2024

39. RA-CW-290-2024

in CWP 1563 of

2024

CM-10871-CWP-2024

40. RA-323-2024 in

CWP No. 1563 of

2024

CM-13106-CWP-2024

41. RA-LP-80-2024 CM-6584-LPA-2024

42. RA-LP-82-2024 CM-6759-LPA-2024

43. RA-LP-11-2025 CM-1220-LPA-2025

44. RA-LP-15-2025 CM-2292-LPA-2025

45. RA-LP-25-2025 CM-3364-LPA-2025

46. RA-LP-27-2025 CM-3487-LPA-2025

47. RA-LP-28-2025 CM-3499-LPA-2025

(filing)

CM-3498-LPA-2025

(re-filing)

48. RA-LP-45-2025 CM-4158-LPA-2025

49. RA-LP-43-2025 CM-4137-LPA-2025

50. RA-LP-44-2025 CM-4138-LPA-2025

51. RA-LP-42-2025 CM-4134-LPA-2025

52. RA-LP-38-2025 CM-4001-LPA-2025

53. RA-LP-37-2025 CM-3957-LPA-2025

54. RA-LP-81-2024 CM-6713-LPA-2025

RA-LP-19-2024 (O&M) & other connected review applications     [16]

Delay Applications (mentioned at Column No.IV)      These  applications  filed  on  behalf  of  the  applicants  seeking 

condonation of delay in filing/re-filing of the review applications (mentioned 

at Column No.II).  

     For  the  reasons  mentioned  in  the  applications,  the  same  are 

allowed and delay in filing/re-filing of the review applications is condoned.  

Applications for impleadment (mentioned at column No.III) 

    For  the  reasons  mentioned  in  the  applications,  the  same  are 

allowed and the applicants, who have filed review applications in appeal, are 

impleaded  as  appellants  in  the  main  appeal  being  LPA-1037-2023.  The 

applicants, who have filed review applications in writ petition, are impleaded 

as petitioners in the writ petition being CWP No.1563 of 2024. Registry is 

directed to do the needful.  

Applications for placing on record (mentioned at Column No.V) 

    For  the  reasons  enumerated  in  the  applications,  the  same  are 

allowed  and  the  documents  annexed  with  the  applications  are  taken  on 

record.  

Applications for impleadment as intervenors 

CM-7342-LPA-2025 & CM-7548-LPA-2025 in RA-LP-19-2024 

CM-5059-LPA-2024 & CM-3949-LPA-2024 in RA-LP-31-2024 

CM-5121-LPA-2024 in RA-LP-47-2024 

CM-4964-LPA-2025 in RA-LP-11-2025 

    Applicants,  in  these  applications,  have  already  been  heard  in 

detail as intervenors.  

    Accordingly, the CMs stand disposed of.  

Review applications 

1.    By  this  common  order,  57  review  applications  are being 

disposed of, out of which 54 review applications arise out of LPA No.1037 of 

RA-LP-19-2024 (O&M) & other connected review applications     [17]

2023 and 3 review applications arise out of CWP No.1563 of 2024. LPA No. 

1037  of  2023  and  CWP  No.1563  of  2024,  along  with  other  connected 

matters,  were  earlier  decided  by  the  Division  Bench  of  this  Court  by  a 

common judgment dated 31.05.2024. 

2.   The present review applications have been filed seeking review 

of  the  final  judgment  dated  31.05.2024  passed  in  CWP  No.1563  of  2024 

(leading case) and other connected cases and LPA No.1037 of 2023, insofar 

as it has set aside the selection of the review applicants who were appointed 

to different posts across various Groups. The principal contention raised in 

these review applications is that directing a fresh selection by re-examination 

of  the  same  set  of  candidates  would  be  a  futile  exercise,  inasmuch  as  all 

Common  Eligibility  Test  (for  short,  ‘CET’)  qualified  candidates  who  had 

applied for the posts have already appeared in the CET-II and no candidate 

was excluded from consideration. 

3.   Before adverting to the merits of the controversy, it is necessary 

to recapitulate the relevant factual background. 

4.   The  State  of  Haryana  issued  a  notification  dated  05.05.2022,  

whereby  a  policy  governing  recruitment  to  Group-C  and  Group-D  posts 

through the Common Eligibility Test (CET), 2022 was notified. As per the 

said policy, the CET was to be conducted for Group-C and Group-D posts by 

the Haryana Staff Selection Commission (for short, ‘the Commission’) or any 

other agency as may be decided by the Government of Haryana. The marks 

obtained by a candidate in the CET were described as “CET Marks”. 

5.   Candidates  qualifying  the  CET  were  further  entitled  to  claim 

weightage  under  the  socio-economic  criteria,  if  claimed  and  found 

admissible. Such admissible weightage was to be added to the CET marks, 

RA-LP-19-2024 (O&M) & other connected review applications     [18]

and the aggregate so obtained was described as the “CET Score”. The inter se 

merit of the candidates was to be determined on the basis of the CET Score. 

6.   Pursuant to it, the Commission issued Advertisement No. CET-

1/2022  dated  17.06.2022  for  conducting  the  CET-I,  which  was  held  on 

05/06.11.2022. It included ‘401’ different posts included in ‘63’ groups. The 

result thereof was declared on 10.01.2023, announcing the CET Score of the 

candidates. Thereafter, on 01.02.2023, the Commission issued a public notice 

stipulating that candidates who had wrongly claimed marks under the socio-

economic  criteria  and  whose  claims  had  been  erroneously  allowed  must 

withdraw such claims, failing which their candidature would be rejected. 

7.   Subsequently, Advertisement No. 3/2023 dated 07.03.2023 was 

issued for the CET-Mains Examination (for short, ‘CET-II’).  

8.   The  merit  list  prepared  on  the  basis  of  the  CET  Score  was 

challenged before this Court by filing CWP No.13370 of 2023, titled Rahul 

v. State of Haryana, inter alia contending that the respondent-Commission 

was proceeding with the selection in the written stage examination pursuant 

to  Advertisement  dated  07.03.2023  without  redressing  the  grievance  that 

weightage under the socio-economic criteria had been granted to ineligible 

candidates, thereby causing prejudice to the petitioners. The said writ petition 

was disposed of on 24.07.2023 on the basis of an undertaking given by the 

State that a revised final CET result would be declared within a period of 2–3 

weeks  and  only  thereafter  would  the  selection  process  pursuant  to 

Advertisement dated 07.03.2023 be initiated. On 25.07.2023, the respondents 

published  a  revised  CET  Score  and  fixed  the  dates  of  the  CET-II  under 

Advertisement dated 07.03.2023 as 05/06.08.2023 for Groups 56 and 57. 

RA-LP-19-2024 (O&M) & other connected review applications     [19]

9.   Aggrieved thereby, the petitioner Rahul once again approached 

this Court by filing CWP No. 16536 of 2023 contending that the CET Score 

had been re-finalized without proper verification of claims under the socio-

economic criteria and that marks under the said head continued to be awarded 

even to candidates who had withdrawn their claims. The said writ petition, 

along  with  other  connected  petitions,  was  allowed  by  this  Court vide 

judgment dated 04.08.2023, wherein, inter alia, it was directed that a fresh 

revised CET Score be published after due verification of all socio-economic 

claims  and  that  the  written  examination  scheduled  for  05/06.08.2023  for 

Groups  56-57  should  not  be  held  on  the  basis  of  the  set-aside  merit  list. 

Relevant portion of judgment dated 4.8.2023 is reproduced as under:- 

“Keeping in view the above, the present petitions are allowed 

to the extent that the respondents will published a fresh revised 

Common  Eligibility  Test  score  of  the  candidates,  who  have 

appeared in the Common Eligibility Test and that too after due 

verification of the claims of the candidates, who have sought 

weightage under  the  Socio  Economic  Criteria  as  to  whether, 

any candidate, who is claiming the said benefit, is entitled for 

the  same  or  not.  After  verifying  all  the  claims,  the  revised 

Common Eligible Test Score will be published and thereafter, 

the  process  of  selection  in  pursuance  to  the  Advertisement 

dated  07.03.2023  will be undertaken by the Commission and 

while  undertaking  the  said  process,  the  directions given 

hereinbefore, will be followed with regard to the publishing the 

roll numbers of the candidates, who are being called for written 

examination against a particular cadre post as well as in the 

different reserved categories of the said cadre along with the 

marks obtained by the last candidate to be called for written 

test in a particular category so as to eliminate any allegation 

and to project the transparency and fairness in the selection. 

RA-LP-19-2024 (O&M) & other connected review applications     [20]

It  may  be  noted  that  a  written  test  is  scheduled  for 

05/06.08.2023,  which  written  test  is  based  upon  the  revised 

merit list dated 25.07.2023, which has already been set aside 

hereinbefore,  the  respondent-Commission  is  directed  not  to 

hold the written test scheduled for 05/06.08.2023 as the same is 

going to cause prejudice to the candidates/petitioners and the 

said written test should only be held after the revised merit list 

of  the  Common  Eligibility  Test  is  published  in  terms  of  this 

order.” 

10.   The  aforesaid judgment dated  04.08.2023  was  assailed by the 

Commission by filing LPA No.1037 of 2023. The appeal was listed for the 

first time on 05.08.2023, on which date the Division Bench, while issuing 

notice of motion, permitted the examination to be conducted but directed that 

the result thereof shall not be declared and shall remain subject to the final 

outcome of the appeal. 

11.   During the pendency of the aforesaid appeal, one Sukriti Malik 

filed CWP No.1563 of 2024 tilted as Sukriti Malik Versus State of Haryana 

challenging the grant of bonus marks on the basis of socio-economic criteria, 

both  at  the  CET  stage  and  in  the  subsequent  selection  examinations  for 

Group-C and Group-D posts. Since common questions of law were involved, 

this petition along with LPA No.1037 of 2023 and other writ petitions were 

clubbed and heard together. The entire batch of cases was finally decided by 

a common judgment dated 31.05.2024, wherein the Division Bench issued, 

inter alia, the following directions: 

79. Keeping in view our aforementioned findings, we 

conclude as under:- 

A)  The  socio  economic  criteria  introduced  vide 

amendment notification dated 05.05.2022 is quashed 

and set aside. The bonus marks granted on the basis 

RA-LP-19-2024 (O&M) & other connected review applications     [21]

of  socio  economic  criteria  held  to  be  violative  of 

Articles 14, 15 and 16 of the Constitution of India. 

B)  CET  result  declared  on  10.01.2023  as  well  as 

subsequent result dated 25.07.2023 are quashed. It is 

directed  that  the  fresh  merit  shall  be  now  prepared 

solely on the basis of the CET marks of the candidates 

who have appeared in the same. Making it as a basis, 

the  State/Commission  shall  now  issue  a  fresh 

advertisement  for  filling  up  various  posts  and  each 

candidate  shall  be  allowed  to  apply  strictly  in 

accordance with the Rules for the posts and if more 

than four times applicants are available for the posts, 

the respondents may lay down a cut-off of the CET for 

the  purpose  of  participation.  The  Rules  for 

examination shall accordingly follow. The result shall 

be declared accordingly. 

C)  Those  candidates,  who  have  been  appointed  on 

various posts on the basis of the earlier result, shall 

be allowed to participate in the fresh selection process 

if they fall in the new merit list of the CET. Till fresh 

selection is prepared they shall be allowed to continue 

to perform their duties on the posts to which they have 

appointed. However, if they are not selected ultimately 

in the fresh process, they shall have to leave the posts 

and  their  appointments  shall  stand  terminated 

forthwith. No right shall be created in their favour on 

account  of  continuing  on  the  posts  nor  will  they  be 

entitled to claim any benefit on account of the same 

except  the  salary  for  the  period  during  which  they 

perform their duties. 

D)  Keeping  in  view  our  findings  relating  to 

conducting  of  examination  without  declaring  the 

result of CET finally by the Commission, we direct the 

Chief Secretary, Haryana to take steps to appoint a 

suitable  candidate  having  experience  of  conducting 

RA-LP-19-2024 (O&M) & other connected review applications     [22]

examinations  as  Secretary  of  the  Haryana  Staff 

Selection like the Controller of Examinations of any 

State Universities. 

E) In order to maintain transparency and consistency, 

the Commission is henceforth directed to frame Rules 

of the Commission for conducting of its examinations 

without  leaving  any  discretion  for  its  officials  or 

Members to take decisions on their whims and fancies 

which has resulted in the present litigation. 

F) The exercise shall be completed afresh positively 

within a period of six months. 

80. All the Writ Petitions are accordingly allowed and 

all the LPAS are dismissed. 

12.   The  judgment  dated  31.05.2024  was  carried  in  appeal  by  the 

Commission before the Hon’ble Supreme Court of India. The Special Leave 

Petitions (SLPs) were dismissed on 24.06.2024.  

13.   After  the  dismissal  of  SLP  present  review  applications  have 

been  filed, wherein notices  have  been  issued. During the  pendency of the 

review  applications,  various  affidavits  have  been  filed  by  the  State  of 

Haryana, pursuant to the orders passed by this Court from time to time. 

14.   At  the  outset,  we  may  note  a  basic  distinction,  on  facts, 

regarding groups, wherein, selections were made. The earlier judgment of the 

writ Court dated 04.08.2023 in Rahul (supra), arose out of an advertisement 

dated 07.03.2023 for Group 56-57. The basic ground to set aside merit list in 

the  judgment  dated  04.08.2023,  was  that  without  determining  the  correct 

CET  score,  pursuant  to  earlier  directions,  issued  in  CWP-13370-2023,  the 

Commission had proceeded to conduct the CET-II. So far as the recruitment 

against group 56-57 is concerned, the judgment of the Division Bench has 

been  acted  upon  and  selection  made  in  teeth  of  the judgment  dated 

RA-LP-19-2024 (O&M) & other connected review applications     [23]

04.08.2023, is not assailed. To these aspects, the judgment dated 31.05.2024, 

has  attained  finality.  Fresh  recruitment  in  respect  of  Group  56-57  is 

conducted,  thereafter  and  selections  are  made  and  given  effect  to.  These 

subsequent recruitment against Group 56-57 is not under challenge.  

15.   The review applicants consist of selected candidates who have 

passed CET without availing the benefit of socio economic marks in the posts 

included in 24 groups pursuant to CET-II. The review applicants state that 

they have not availed the benefit of scoio-economic criteria and no illegality 

has been pointed in their selection process. These applicants also state that 

they were neither impleaded as party in the writ proceedings; appeal(s), nor 

were heard before passing the orders. It is in the context of applications filed 

by  such  persons  that  some  of  the  candidates  opposing  their  claim  had 

approached the Supreme Court, wherein a direction has been issued to hear 

and decide the review applications on the date fixed. The bunch of review 

applications had, however, been heard on 05.09.2025 but had to be adjourned 

in  order  to  invite  further  affidavits  from  the  State/parties  for  better 

appreciation of the factual issues.   

16.   The  Review  Applicants  are  aggrieved  by  the  impugned  final 

order  dated  31.05.2024  passed  by  this  Hon’ble  Court  in  bunch  of  cases 

(leading case being CWP No.1563 of 2024) insofar as their appointments are 

set  aside  without  hearing  them.  Learned  Senior  counsel  for  the  review-

applicants  submit  that  the  recruitment  process  qua the  present  groups 

(excluding Group 56-57) has been set aside on a manifestly erroneous factual 

premise,  constituting  an  error  apparent  on  the  face  of  the  record,  and  the 

impugned judgment is liable to be reviewed insofar as it affects the review 

applicants.  

RA-LP-19-2024 (O&M) & other connected review applications     [24]

17.   Learned Senior Counsel for the review applicants submits that 

the impugned judgment has been passed without affording any opportunity of 

hearing  to  the  Review  Applicants.  None  of  the  selected  candidates  were 

impleaded at any stage of the proceedings. It is submitted that for the groups 

under review, the Commission issued due shortlisting notices mentioning the 

roll  numbers  of  shortlisted  candidates  and  all  eligible  candidates  were 

permitted  to  participate  in  the  written  examination.  No  candidate  was 

deprived of participation. The shortlisting was interfered with only in respect 

of  certain  non-technical  groups  (Group  56-57)  and  not qua  the  present 

groups. 

18.   Learned Senior Counsel further submit that the recruitment has 

been  set  aside  on  the  erroneous  premise  that  the  review  applicants  had 

availed  benefit  of  socio-economic  criteria  marks.  The  said  premise  is 

factually incorrect inasmuch as the socio-economic criteria under the CET 

Policy dated 05.05.2022 already stood stayed by this Court on 16.11.2023 in 

CWP  No.  25781  of  2023  (Varun  Bhardwaj  v.  State  of  Haryana  &  Ors.). 

Consequently, no benefit of socio-economic criteria could have been granted 

in the results declared on 05.02.2024 and 11.03.2024 respectively. 

19.   Learned Senior Counsel therefore submit that the observations 

of  the  Division  Bench  from  paragraph  52  onwards  in the  judgment  under 

review  pertain  exclusively  to  Group  Nos.  56  and  57,  which  had  an 

exceptionally high candidate-to-post ratio and where socio-economic criteria 

had  a  material  bearing  on  short-listing.  These  groups  have  already  been       

re-advertised and after completion of selection, the result was declared on 

17.10.2024,  whereafter,  candidates  have  joined,  and  the  judgment  stands 

complied with to that extent. Whereas, the same does not hold true for the 

RA-LP-19-2024 (O&M) & other connected review applications     [25]

present groups wherein all eligible candidates participated in the examination 

and no one was deprived to sit in the written examination. The present groups 

are clearly distinguishable. 

20.   It  is  further  submitted  that  in  the  present  groups  all  eligible 

candidates participated in the examination and no one was deprived of an 

opportunity to compete. Moreover, since the socio-economic criteria stood 

stayed prior to the relevant shortlisting, the question of any advantage being 

conferred upon the review applicants does not arise. 

21.   Learned  counsel  submits  that  the  Commission  has  filed  a 

categorical  affidavit clarifying  that  no  socio-economic  criteria  marks  were 

awarded to the Review Applicants and that they were selected purely on the 

basis of their written examination marks. The Review Applicants fall within 

the select zone even without the grant of any bonus marks and form part of 

the common list of 10,233 candidates provisionally appointed pursuant to the 

result  dated  05.02.2024.  It  is  further  contended  that  in  terms  of  Note-1 

appended to the result dated 05.02.2024, only inter se change of posts has 

been proposed  in  respect  of  some  review  applicants and no  candidate  has 

been pushed out of the select zone, as is evident from the select list and the 

affidavit filed by the Commission. 

22.   Learned counsel further submits that paragraphs 67 and 68 of 

the  impugned  judgment  proceed  on  an  incorrect  factual  assumption  that 

socio-economic criteria marks up to 2.5 were included in the CET-II for the 

present  groups.  The  said  assumption  stands  conclusively  rebutted  by  the 

Commission’s affidavit and the complete select list placed on record.  

23.   Learned Advocate General, Haryana submits that as per the CET 

Policy  dated  05.05.2022,  recruitment  for  the  advertised  posts  was  to  be 

RA-LP-19-2024 (O&M) & other connected review applications     [26]

conducted in two stages: CET-I, which was qualifying in nature, and CET-II, 

consisting of skill and/or written examination. Candidates qualifying CET-I 

were eligible to appear in CET-II, and final selection was to be made strictly 

on merit in CET-II. Clause 7(v) of the Policy prescribes minimum eligibility 

marks of 50% for general category candidates and 40% for reserved category 

candidates, excluding socio-economic criteria. 

24.   CET-I  was  conducted  on  05/06.11.2022  for  approximately 

7,73,000 candidates, out of which 3,59,146 candidates qualified for CET-II. 

CET-II, advertised vide Advt. 03/2023, included 401 posts across 63 groups, 

with similar educational qualifications clubbed together. In the posts included 

in 24 groups, the number of eligible candidates were less than four-fifths of 

the posts; consequently, all eligible candidates were allowed to appear for 

CET-II, without any socio-economic marks being granted, as per affidavit 

dated  10.9.2025.  Selection  in  these  groups  was  distinct  from  group  56-57 

where the candidates were far more (much more than 5 times the post than 

socio-economic criteria marks played a role).  

25.   Learned Advocate General, Haryana further submits that results 

of CET-II were generated through a computerized algorithm based on marks, 

reservation  category,  post  eligibility,  and  preference,  with  no  manual 

intervention. Two lists were prepared, one with socio economic marks and 

one without socio economic marks; 10,233 candidates were common to both 

lists. The Commission declared results for these candidates on 05.02.2024, 

without  granting  any  socio-economic  benefit,  pending  judicial 

determination  on  the  validity  of  the  socio-economic  criteria.  He  further 

submits  that  at  the  time  of  declaration  of  result  on  5.2.2024,  the  socio 

economic marks/criteria was intact, though suspended by the Hon’ble court 

RA-LP-19-2024 (O&M) & other connected review applications     [27]

vide order dated 16.11.2023 passed in CWP No. 25781 of 2023, but was not 

declared or set aside in any Court case by then. 

26.   Ld.  State  Counsel  further  submits  that  pursuant  to  the  order 

dated 14.11.2025, complete details of candidates were annexed in affidavit 

dated 26.11.2025 wherein it is specifically stated that candidates were not 

given marks for socio-economic criteria. Affidavit dated 26.11.2025 clarified 

that  minor  changes  in  post  allocation  affected  554 candidates,  category 

allocation  affected  207  candidates,  and  232  additional  candidates  were 

included whose results had earlier been withheld. 

27.   It is further submitted that regarding Groups 56-57, in CWP No. 

16536/2023, the Single Bench set aside the short-listing dated 25.07.2023, 

directing  verification  of  socio-economic  claims.  On  appeal  (LPA  No. 

1037/2023), the Division Bench permitted the Commission to conduct the 

examination subject to final adjudication. The results of these groups were 

declared on 17.10.2024 without any socio-economic marks, and there is no 

pending litigation concerning these selections. As regards the remaining 20 

groups,  the  written  examination  process  was  completed,  and  appointment 

letters  were  issued  to  meritorious  candidates without  considering  socio-

economic criteria. The original writ petition only challenged the short-listing 

based on CET scores, and there is no challenge to the conduct of CET-I or 

CET-II,  the  CET  Policy,  or  the  method  of  awarding  marks.  The 

Commission has consistently and transparently selected candidates solely on 

the basis of merit in CET-I and CET-II, without granting any socio-economic 

benefit,  and  there  is  no  ground  for  interference  in  the  present  review 

application. Affidavits dated 10.09.2025 & 12.11.2025  came to be filed on 

RA-LP-19-2024 (O&M) & other connected review applications     [28]

behalf  of  the  respondent-State,  the  relevant  extracts  of  the  same  are 

reproduced hereinafter:- 

FIRST AFFIDAVIT (dated 10.09.2025):

“That it is relevant to mention here that in another writ petition 

bearing CWP No. 25781 of 2023 titled as Varun Bhardwaj us 

State  of  Haryana,  which  pertains  to  challenge  of  CET  policy 

dated  05.05.2022,  in  as  much  as  regarding  grant  of socio-

economic  marks  and  the  said  criteria  was  stayed  vide  order 

dated 16.11.2023. Though the said writ petition was pertaining 

to  Group  D  posts,  the  respondent  commission  could  not 

implement the socio-economic criteria and therefore, could not 

grant the said marks in Group C posts too in any of the groups, 

which  are  part  of  present  bunch  of  review  petitions.  It  is 

submitted that similar other writ petitions were also filed and 

the same was subsequently ordered to be heard together with 

LPA No. 1037 of 2023.

15. That as far as 24 groups were concerned in which the total 

applicants were less than 4/5 times of the number of posts, the 

respondent-commission issued various public notices alongwith 

list of eligible shortlisted candidates for the written examination 

in the month of December 2023 and January 2024. The relevant 

pages  of  of  public  notices  dated  22.12.2023,  30.12.2023, 

07.01.2024, 20.01.2024 and 10.02.2024 are attached herewith 

as Annexure R-1/10 to R-1/14, respectively. Therefore, it is quite 

clear that for each group amongst the above 24 groups, the list 

of shortlisted candidates to appear for written examination was 

duly  published  before  conducting  of  the  examination.  It  is 

relevant  to  mention  here  that  from  the  record  it  is  clear  that 

none of the candidates who were issued roll numbers for CET 

Phase-II  Examination,  were  accorded  any  benefit  of socio-

economic criteria which is evident from the records as well as in 

any case the availability of candidates against each group was 

less  than  4/5  times  as  is  evident  from  the  table  stated 

hereinunder:-

RA-LP-19-2024 (O&M) & other connected review applications     [29]

Where applicants are less than 4/5 times.

Group 

No.

Name  of 

Group

No.  of 

posts

Applicants Shortlisted Ratio  

16 Staff Nurse 1554 2328 2328 1.50 Result 

out

17 Junior 

Coach

192 436 436 2.27 Result 

out

22 SA/ALM/Ele

ctrician

6576 15919 15919 2.42 Result 

out

23 VLD 747 1506 1506 2.02 Result 

out

30 Fire 

Operator-

cum-Driver

2018 3853 3853 1.83 Result 

out

32 MPHW 494 1168 1168 2.36 Result 

out

43 Dispenser 

Ayurveda

158 158 488 3.09 Result 

out

47 Ophthalmic 

Assistant

49 86 86 2.15 Result 

out

48 Operation 

Theater 

Assistant

121 272 272 2.25 Result 

out

    Where eligible candidates are less than 4/5 times.

Group 

No.

Name  of  the 

Group

No. 

of 

posts

Applicants Eligible 

candidates  vis 

a  vis  the 

qualification 

of the post

Shortlisted 

candidates

Ratio  

11 Dietician 26 365 65 65 2.50 Result out

12 Fire  Station 

Officer

8 755 34 34 4.25 Result out

13 Feature 

Writer 

AI&PRO 

Posts

14 563 38 38 2.71 Result out

19 Boiler 

Attendant

3 215 2 2 0.67 Result out

24 Sub  Fire 

Officer

33 671 60 60 1.82 Result out

28 Modeler 4 141 1 1 0.25 Result out

35 Labortatory 

Technician 

Veterinary

15 247 68 68 4.53 Result out

46 Dental 

Hygienist

35 181 20 20 0.57 Result out

51 Motor 

Winder

200 1125 127 127 0.64 Result out

52 Dispenser 

(Unani)

4 123 10 10 2.50 Result out

55 Work 

Supervisor

200 1125 127 127 0.64 Result out

20 Assistant 

Manager 

Dairying

168 1820 846 846 5.04 Result out

44 Radiographe

r

68 416 79 79 1.16 Result out

49B (10+2) 

Science 

Group

304 1757 630 630 2.07 Result out

50 Indian Cook 10 419 56 56 5.60 Result out

16.   That pursuant to the holding of examinations for various 

groups, the results of 20 groups were declared on 05.02.2024 

and the result of remaining 04 groups alongwith revised result 

RA-LP-19-2024 (O&M) & other connected review applications     [30]

for 20 groups was published on 11.03.2024. The relevant pages 

of  the  result  declared  on  05.02.2024  and  11.03.2024  are 

annexed herewith as Annexure R-1/15 and R-1/16, respectively.

17.  That  as  far  as  the  contention  w.r.t.  awarding  2.5  marks 

towards  Socio-Economic  Criteria  to  the  review  applicants  is 

concerned, in this regard, the Hon'ble Court has already sought 

the  information  from  the  respondent-Commission  vide  order 

dated 25.04.2025 to intimate about the marks obtained by the 

review  applicants  with or  without  socio economic  marks.  The 

operative  part  of  order  dated  25.04.2025  is  reproduced  as 

under:-

"Before we proceed further on these review petitions, we 

direct  the  State  to  file  an  affidavit  with  respect to  the 

review  petitioners,  who  are  before  us,  and  inform  their 

marks which they obtained in CET without the benefit of 

socio-economic criteria and the marks which were given 

with benefits of socio-economic criteria at level one, and 

similarly their marks in level two with and without socio-

economic criteria shall also be placed before us on the 

next date of hearing."

In compliance of the above order, respondent-Commission has 

filed the affidavit on 08 07 2025 and same may be read as part 

and  parcel  of  the  present  affidavit  However,  it  is again 

reiterated  that  no  candidate  who  were  found  meritorious  was 

awarded 2.5 marks relating to socio-economic criteria. This fact 

has  also  been  clarified  while  issuing  the  results  dated 

05.02.2024  and  11.03.2024Annexure  R-1/15  and  R-1/16, 

respectively,  wherein,  it  is  clarified  that  the  selection  of  the 

candidates is independent of their socio-economic marks.

18.   That, thereafter, vide judgment dated 31.05.2024 passed 

in the bunch of cases with main case, CWP No. 1563 of 2023 

titled  as  Sukriti  Malık  Vs  State  of  Haryana  &  Ors, (which 

included the challenge to Socio-economic Criteria as per policy 

dated 05.05.2022 and so also decided in the LPA No 1037 of 

2023  filed  against  the  judgment  dated  04  08  2023  passed  in 

RA-LP-19-2024 (O&M) & other connected review applications     [31]

CWP  No.  16536  of  2023).  the  Hon'ble  Division  Bench had 

quashed  the  result  dated  10.01.2023  and  25.07.2023.  The 

Hon'ble Court further ordered to prepare fresh merit list solely 

on the basis of CET marks i.e. without socio economic criteria.

19.  That  as  far  as  the  24  groups  were  concerned  as stated 

earlier,  the  process  of  written  examination  and  declaration 

thereof was already completed and the appointment letters had 

already been given to the meritorious candidates without taking 

the  socio-economic  criteria  marks  into  consideration  The 

respondent  commission,  however,  in  compliance  of  judgment 

dated 31.05.2024, has issued notice dated 25.06.2024, wherein, 

CET  phase  1  score  was  declared  after  deleting  the  column 

related to the socio-economic criteria marks. The copy of notice 

dated 25.06 2024 is annexed herewith as Annexure R-1/17.

20. That for the group No. 56 & 57, the process of holding the 

fresh  examination  was  conducted  through  an  advertisement 

issued on 04/2024 dated 28 06 2024 and after conducting the 

examination. the result was also declared on 17.10.2024

21. That it is again reiterated that the contents of affidavits filed 

earlier by the answering respondent commission may kindly be 

read as part and parcel of the present affidavit and the contents 

of the same are not reproduced here for the sake of brevity and 

this  Hon'ble  Court  is  requested  to  dispose  of  the  petitions  in 

favour  of  the  answering  respondent  Commission  and  in  the 

interest of justice, equity and good conscience. 

SECOND AFFIDAVIT (dated 12.11.2025):

4. That the result is prepared through an algorithm based upon 

the  factors  like  marks  of  the  candidate,  reservation  category, 

eligibility for the post, preference order for the post etc. There is 

no manual intervention in the process of result preparation

5. That in the present case, the Commission prepared two lists: 

(i)  One  on  the  basis  of  giving  the  benefit  of  socio-economic 

criteria marks, in which total 10493 candidates found place in 

the selection zone against 12341 posts and

RA-LP-19-2024 (O&M) & other connected review applications     [32]

(ii) Second, on the basis of without giving any benefit of socio-

economic criteria marks, in which total 10458candidates found 

place in the selection zone against 12341 posts.

Then, the Commission compared both the lists and found that 

total  10233  candidates  were  common  to  both  the  lists.  It  is 

relevant to state here that at the relevant time of declaration of 

result  on  05.02.2024,  the  socio  economic  marks/criteria  as 

mentioned in Government Policy dated 05.05.2022 was intact, 

though  suspended  by  the  Hon'ble  Court  vide  order  dated 

16.11.2023 passed in CWP No. 25781 of 2023 titled as Varun 

Bhardwaj  Vs  State  of  Haryana  and  another,  but  was  not 

declared  unconstitutional  or  set  aside  in  any  Court  case  The 

said  orders  were  passed  in  terms  of  order  dated  19.01.2023 

passed  in  CWP  No.  605  of  2023  titled  as  Arpit  Gahlawat  Vs 

State  of  Haryana  and  others.  The  copies  of  order  dated 

16.11.2023 & 19.01.2023 are annexed herewith as Annexure R-

1/2 (colly). Since, the Socio Economic Criteria socio economic 

criteria had not been set aside by the Hon'ble High Court at that 

time,  therefore,  the  Commission  as  a  matter  of  abundant 

caution, declared the result of only these 10233 candidates who 

were common to both the lists For rest of the candidates, the 

result along with the posts was withheld till the final decision 

regarding  the  validity  of  socio-economic  criteria  is  taken  by 

Hon'ble  High  Court.  Therefore,  it  is  quite  clear  that  the 

candidates selected in the result dated 05.02.2024 were selected 

without getting the benefit of socio economic marks The same 

was  also  duly  mentioned  in  the  result  dated  05.02. 2024 

(Annexure R-1/1) as "This is further clarified that the selection 

of the below mentioned candidates is independent their socio-

economic marks."

That  since  the process of result preparation  also involves  the 

allocation of posts based on factors like marks of the candidate 

number  of  vacancies,  reservation  category,  preference  for  the 

post etc. therefore, the Commission faced a dilemma as to how 

and which post is allocated to these 10233 candidates either on 

RA-LP-19-2024 (O&M) & other connected review applications     [33]

basis of the list prepared with socio-economic marks or the list 

prepared without the benefit of socio-economic marks.

28.    Learned Senior Counsel appearing for the applicants/interveners 

submits  that  the  review  applications  are  founded  on  a  patently  false  and     

misleading  premise,  namely,  that  the  result  dated  05.02.2024  was                

independent of the socio-economic criterias and that inclusion or exclusion of 

the  said  criteria  would  have  no  bearing  on  the  final  outcome.  The  said         

assertion is demonstrably incorrect. The affidavit dated 26.11.2025 filed by 

the  Commission  itself  discloses  that  the  result  has  been  amended  and           

revised  and  that  several  candidates,  who  were  never  earlier  selected,  now 

stand included, thereby completely demolishing the said premise. 

29.   It is further submitted that the review applications also proceed 

on an erroneous assumption that the recruitment process was set aside solely 

on  the  ground  that  the  socio-

economic  criteria  were  declared                       

unconstitutional.  This  assumption  stands  conclusively  negated  by  the        

findings  recorded  by  the  Division  Bench  in  paragraphs  61  to  71  of  the            

judgment rendered in LPA No. 1037 of 2023. 

30.   Learned Senior Counsel further submits that the Supreme Court 

has already dismissed the SLP preferred by the State of Haryana, wherein the 

very  same  contention  was  raised,  i.e.  that  certain candidates,  including      

persons similarly situated as the present review applicants, had been selected 

without availing the benefit of socio-economic criteria. The said contention 

having  been  rejected,  the  present  review  petitions,  founded  on  identical 

grounds, are not maintainable. 

31.   It  is  also  submitted  that  the  results  sought  to  be  protected 

through the present review petitions were declared and appointments were 

RA-LP-19-2024 (O&M) & other connected review applications     [34]

made only under the cover of interim orders passed by this Hon’ble Court. It 

is  settled law that no equity can be claimed on the basis of acts performed 

under  interim  orders  and  that  all  such  actions  remain  subject  to  the  final               

adjudication of the lis. 

32.   Since the writ petitions challenging the selection process were 

instituted  prior  to  the  issuance  of  any  appointment  orders,  there  was  no       

requirement to implead the present applicants, whose appointments came to 

be  made subsequently  and were,  in  any event,  always subject  to the  final    

outcome of the CWPs and LPAs. The present review applicants consciously 

chose to remain fence-sitters and, having awaited the outcome of the Letters 

Patent  Appeals,  have  now  filed  the  present  review  petitions  as  a  clear          

afterthought. 

33.   It  is  further  submitted  that  the  State  of  Haryana has  failed  to 

comply with the interim order dated 14.11.2025, inasmuch as the selection 

list on the basis of which appointments were made has not been placed on 

record. The affidavit dated 26.11.2025 incorrectly describes the examination 

as being merely qualifying in nature. The policy as well as the advertisement        

mandated shortlisting and categorically provided that candidates beyond four 

times the number of advertised posts were ineligible to appear in CET-II. By 

dispensing with the mandatory shortlisting exercise, the Commission illegally 

permitted ineligible candidates to appear in CET-II and secure appointments. 

34.   The interim orders only permitted the State to proceed with the 

selection process, expressly subject to the final outcome of the LPAs. Till 

date, the original and final selection list has neither been published in the 

public domain nor produced before this Court. On the contrary, the lists an-

nexed with the affidavit dated 26.11.2025 reveal that the post allocation of as 

RA-LP-19-2024 (O&M) & other connected review applications     [35]

many as 554 candidates has been altered and the category of selection of 207      

candidates has been changed. 

35.   At the outset, we may deal with an objection raised on behalf of 

the intervenors regarding the maintainability of the review applications(s). It 

is  contended  that  the  judgment  under  review,  dated 31.05.2024,  was            

unsuccessfully challenged by the State by filing a SLP, which came to be   

dismissed vide the following orders:-

“After  having  heard  the  learned  Attorney  General  for  India     

appearing for the petitioners and after perusing the impugned 

judgment,  we  find  no  error  in  the  impugned  judgment.  The    

Special Leave Petitions are accordingly dismissed.”

36.

  It is, therefore, contended that the Division Bench judgment of 

this  Court  has  merged  with  the  order  of  the  Supreme  Court  and  that,       

therefore,  a subsequent  review application  before this  Court would not  be 

maintainable. The objection raised with regard to the maintainability of the 

review  application  proceeds  on  a  misconstruction  of  the  legal  position        

operating in the field. It is only where the judgment of the High Court has 

been challenged in a SLP before the Supreme Court, which was decided after 

the grant of leave, that the principle of merger would essentially get attracted. 

In Kunhayammed vs. State of Kerala, 2000 (6) SCC 359, this issue came up 

before the Supreme Court. After elaborately examining the matter in issue, 

the Court proceeded to lay down the following principles in paragraph No. 

44, which are reproduced below:- 

“44. To sum up, our conclusions are: 

(i)  Where  an  appeal  or  revision  is  provided  against  an  order 

passed by a court, tribunal or any other authority before  supe-

RA-LP-19-2024 (O&M) & other connected review applications     [36]

rior forum and such superior forum modifies, reverses or affirms 

the decision put in issue before it, the decision by the subordi-

nate forum merges in the decision by the superior forum and it is 

the latter  which  subsists,  remains  operative and  is  capable of  

enforcement in the eye of law. 

(ii) The jurisdiction conferred by Article 136 of the Constitution 

is divisible into two stages. The first stage is upto the disposal of 

prayer  for  special  leave  to  file  an  appeal.  The  second  stage  

commences if and when the leave to appeal is granted and the 

special leave petition is converted into an appeal. 

(iii)  The  doctrine  of  merger  is  not  a  doctrine  of  universal  or    

unlimited application. It will depend on the nature of jurisdiction 

exercised  by  the  superior  forum  and  the  content  or                 

subject-matter of challenge laid or capable of being laid shall be               

determinative  of  the  applicability  of  merger.  The  superior        

jurisdiction  should  be  capable  of  reversing,  modifying  or         

affirming the order put in issue before it. Under Article 136 of 

the  Constitution  the  Supreme  Court  may  reverse,  modify  or      

affirm  the  judgment-decree  or  order  appealed  against  while     

exercising its appellate jurisdiction and not while exercising the 

discretionary jurisdiction disposing of petition for special leave 

to appeal. The doctrine of merger can therefore be applied to the 

former and not to the latter. 

(iv)  An  order  refusing  special  leave  to  appeal  may be  a         

non-speaking order or a speaking one. In either case it does not 

attract the doctrine of merger. An order refusing special leave to 

appeal does  not stand substituted  in place  of  the order  under 

challenge. All that it means is that the Court was not inclined to 

exercise its discretion so as to allow the appeal being filed. 

(v) If the order refusing leave to appeal is a speaking order, i.e., 

gives reasons for refusing the grant of leave, then the order has 

two implications. Firstly, the statement of law contained in the 

RA-LP-19-2024 (O&M) & other connected review applications     [37]

order is a declaration of law by the Supreme Court within the 

meaning of Article 141 of the Constitution. Secondly, other than 

the declaration of law, whatever is stated in the order are the 

findings recorded by the Supreme Court which would bind the 

parties thereto and also the court, tribunal or authority in any 

proceedings subsequent thereto by way of judicial discipline, the 

Supreme Court being the Apex Court of the country. But, this 

does not amount to saying that the order of the court, tribunal or 

authority below has stood merged in the order of the Supreme 

Court rejecting the special leave petition or that the order of the 

Supreme Court is the only order binding as res judicata in sub-

sequent proceedings between the parties. 

(vi)  Once  leave  to  appeal  has  been  granted  and  appellate         

jurisdiction of Supreme Court has been invoked the order passed 

in appeal would attract the doctrine of merger; the order may be 

of reversal, modification or merely affirmation. 

(vii) On an appeal having been preferred or a petition seeking 

leave to appeal having been converted into an appeal before the 

Supreme Court the jurisdiction of High Court to entertain a re-

view  petition  is  lost  thereafter  as  provided  by  sub-rule  (1)  of 

Rule 1 of Order 47 CPC. ” 

37.   The judgment in Kunhayammed (supra) has been followed by 

subsequent three-Judge Bench of Supreme Court in Khoday Distilleries Ltd 

(now  known  as  Kooday  India  Ltd)  and  others  vs.  Sri Mahadeshwara       

Sahakara Sakkare Karkhane Ltd., 2019 (4) SCC 376 and the Court held as  

under:-

“103. A  subsequent  three-Judge  Bench  in Khoday  Distilleries 

Limited  v.  Sri  Mahadeshwara  Sahakara  Sakkare  Karkhane 

Limited,  Kollegal  (2019)  4  SCC  376  succinctly  summarized 

what was held in Kunhayammed (supra) in the following words:

RA-LP-19-2024 (O&M) & other connected review applications     [38]

20. The Court thereafter analysed number of cases where orders 

of different nature were passed and dealt with these judgments 

by classifying them in the following categories: 

(i)  Dismissal  at  the  stage  of  special  leave  petition—without 

reasons—no res judicata, no merger. 

(ii)  Dismissal  of  the  special  leave  petition  by  speaking  or 

reasoned order—no merger, but rule of discipline and Article 

141 attracted. 

(iii)  Leave  granted—dismissal  without  reasons—merger 

results.” 

38.   The  principles  with  regard  to  merger  have  been  elaborately    

considered of late in Vishnu Vardhan @ Vishnu Pradhan vs. State of Uttar 

Pradesh, 2025 SCC OnLine SC 1501. Though this case was, to a certain   

extent, distinguishable, as the earlier judgment was found to be a result of 

fraud, the Court nonetheless went into the issue and observed that to merge 

means  to  sink  or  disappear  into  something  else;  to become  absorbed  or       

extinguished, or to be combined or swallowed up. In paragraphs Nos. 110, 

121, and 122, the three-Judge Bench in Vishnu Vardhan @ Vishnu Pradhan 

(supra) has held as under:- 

“110. The upshot of the aforesaid discussion is that when an   

appeal is limited to a specific part of the judgment and order of 

the first-instance court, the merger occurs only to that extent, 

leaving  the  rest  intact  and  available  for  future  consideration. 

The extent of merger is determined by the subject matter of the 

appeal. The merger can only operate on issues which were the 

subject-matter of the appellate court's judgment and order and 

cannot have any application to issues which are not being taken 

on appeal by either party or which had not been touched upon 

by the appellate court. 

RA-LP-19-2024 (O&M) & other connected review applications     [39]

  ***** 

121. There  is  one  other  exception  to  the  doctrine  of  merger. 

Nowadays,  it  is  not  a  rarity  to  find  that  petitions  involving     

similar, though not identical, issues are clubbed together and 

disposed  of  by  a  common  judgment  and  order.  If  such  a        

judgment  and  order  is  unsuccessfully  challenged  before  a       

superior court by one of the petitioners to the proceedings, and 

such  a  challenge  fails,  the  doctrine of  merger  may not  apply 

when another set of petitioners challenges the same (common) 

judgment and order; if the second set of petitioners are able to 

demonstrate that the case run by them is not identical (though 

bearing resemblance) with the proceedings already decided, it 

would  still  be  open  for  the  superior  court  to  entertain  the     

challenge  and  rule  in  a  manner  different  from  the  earlier      

proceedings. 

122.  Thus, the application of the doctrine of merger, in every 

case, should be accompanied by an awareness of its limitations 

and  should  not  be  wielded  to  close  avenues  for  addressing 

genuine  concerns.  Prioritizing  justice  and  fairness  should 

supersede an absolute insistence on finality. While the latter is 

commendable,  the  former  is  superior.  These  doctrines,  even 

though  are  grounded  in  sound  and  justifiable  public  policy 

arguments, yet, do not limit the powers of the courts in cases 

where larger public interest is at stake. They have been adapted 

to accommodate exceptions and qualifications, leaving room for 

acknowledging special circumstances, particularly in matters of 

public significance.”

39.   Viewed  in  the  light  of  the  aforesaid  authoritative                    

pronouncements on the doctrine of merger, we have no hesitation in rejecting 

the objection raised to the maintainability of the review applications on the 

ground  of  merger.  First  and  foremost,  we  have  noticed  that  the  judgment    

under review, though challenged before the Supreme Court, neither resulted 

RA-LP-19-2024 (O&M) & other connected review applications     [40]

in the grant of leave nor involved any expression of views on the merits by 

the Court, such that the principle of merger could be pressed into service. 

Mere summary dismissal of an SLP would not otherwise attract the principle 

of merger, in view of the law laid down in Kunhayammed (supra), which has 

consistently been followed ever since. 

40.

  This take us to the merits of the review applications.  

41.   The  submissions  advanced  on  merits  have  been  noticed       

threadbare. The judgment under review has examined the questions raised 

primarily in two parts. The first part relates to the award of additional marks 

under the socio economic criteria. On this aspect, no issue has been raised, 

and  therefore,  the  conclusions  drawn  by  the  Division  Bench  holding  the 

award of marks under the socio economic criteria to be bad do not require 

any  consideration.  The  conclusions  of  the  Division Bench,  on  this  aspect, 

have become final. The next part relates to the process by which the denial of 

socio economic criteria marks was excluded while effecting selection. It is 

this part of the judgment which is in issue.  

42.   The  review  applicants  have  primarily  urged  that  the  selection 

made in respect of the posts included in 24 groups merited no interference, as 

the selection was not based upon the award of any benefit under the socio 

economic criteria. The review applicants contend that the deficiencies point-

ed out by the Division Bench in its judgment related only to Groups    56-57, 

and such deficiencies could not have been presumed in respect of the posts 

included in 24 groups, nor did the appointments made in those 24 groups re-

quire any interference.  

43.   We  have  elaborately  examined  the  scheme  of  recruitment       

delineated  in  the  notification  dated  05.05.2022.  The  policy  document         

RA-LP-19-2024 (O&M) & other connected review applications     [41]

contemplated the holding of CET, 2022. As per the policy, the CET was to be 

conducted for Group C and D posts by the Commission or any other agency 

as may be decided by the Government. In terms of such policy document, the 

recruitment  herein  has  been  made  by  the  Commission.  The  first  phase  of     

recruitment  related  to  passing  the  CET.  The  candidates  had  to  score 50% 

marks in the CET in order to become eligible to appear in the CET-II. For   

reserved  category  candidates,  the  marks  required  to  be  scored  were  40%. 

Five additional marks were to be awarded under the socio-economic criteria. 

When  a  candidate  obtained  any  marks  under  the  socio-economic  criteria, 

such marks were to be added to the CET marks, and the aggregate, including 

the socio-economic marks, was called the CET score.  

44.   It  would  be worthwhile  to  reproduce the  scorecard for  CET-I   

result of one of the candidates, Sunil Kumar, which is on record. We deem it 

appropriate to extract it as it would clarify the manner in which marks were 

allocated to each candidate in CET-I:- 

RA-LP-19-2024 (O&M) & other connected review applications     [42]

45.   The scorecard for the CET clearly indicated that the candidates 

were  separately  shown  the  CET  marks  scored  by  them,  while  the                

socio-economic criteria marks were indicated separately in the scorecard. So 

far as the CET marks are concerned, the candidates had to score 50% marks 

in  the  General  Category  out  of  95  marks,  which  works  out  to  47.5.  For        

reserved category candidates, the marks required to qualify in the CET were 

40% of 95 marks, which would work out to 38. Similarly, for the CET-II al-

so, marks were shown separately, with or without socio-economic criteria. 

The Division Bench, while delivering the judgment under review, had taken 

note of the steps taken by the Commission requiring the candidates to specify 

whether they wanted to take the benefit of socio-economic criteria marks or 

not. Affidavits were required to be submitted by the candidates in this regard. 

The  Division  Bench  observed  that  affidavits/undertakings  by  candidates    

opting to give up the socio-economic criteria marks continued to be received 

until  much  later,  by  which  time  the  second  phase  of  recruitment  had         

commenced. The Court was accordingly of the view that the merit list of          

candidates clearing the CET-I was not correctly drawn by restricting the mer-

it only to the CET marks obtained out of a maximum of 95 marks        (ex-

cluding socio-economic criteria marks). The Court, therefore, opined that the 

recruitment process specified that candidates to the extent of 4-5 times (de-

pending upon the group) could be called to appear in the CET-II based upon 

the marks obtained in CET-I. In Groups 56-57, the number of             appli-

cants was far more than 4–5 times, and therefore, any lack of clarity in the 

preparation of merit at the first stage of recruitment had a bearing on the se-

lection itself. The observations and findings of the Division Bench that the 

merit  list  was  not  drawn  on  the  basis  of  CET  marks (excluding  marks          

RA-LP-19-2024 (O&M) & other connected review applications     [43]

towards socio-economic criteria) were in the context of Groups 56-57, and 

the  findings,  to  the  extent  of  Groups  56-57,  were  therefore  based  on  the      

material available on record. To the extent of Groups 56-57, the merit list 

having not been properly prepared, the result declared by the Commission in 

the  CET-II  was  rightly  interfered  with.  The  judgment  under  review,         

therefore, requires no interference insofar as it relates to the recruitment of 

Groups 56-57. 

46. The  Division  Bench  judgment,  however,  has  not  restricted  its 

findings to the extent of Groups 56-57 alone, and based on such findings; the 

recruitment made for other groups has also been set at naught. The basis for 

filing the review applications is the contention that, in respect of the posts    

included in 24 groups, the candidates who qualified for CET-II were fewer 

than 4-5 times, and therefore, the award of socio-economic criteria marks had 

no  bearing  on  the  merit  for  being  called  to  CET-II.  The  applicants  have      

categorically stated that, in respect of the posts included in 24 groups, under 

which the review applicants have been selected and appointed, the candidates 

available to take part in CET-II were fewer than 4-5 times, as specifically   

noticed in the chart mentioned in paragraph 62 of the judgment itself. The   

review applicants have further categorically stated that the selection to the 

posts included in 24 Groups was made without availing of marks under the 

socio-economic  criteria.  The  State,  as  well  as  the Commission,  has  also     

emphatically stated that none of the selected candidates in the posts included 

in 24 groups actually availed marks under the socio-economic criteria. The 

specific  assertions  made  in  the  respective  affidavits  filed  by  the  review       

applicants,  the  State,  and  the  Commission  have  not been  shown  to  be          

incorrect.

RA-LP-19-2024 (O&M) & other connected review applications     [44]

47.   Although the intervenors opposing the prayer for review have   

attempted  to  dispute  the  assertions  made  on  behalf of  the  review  appli-

cants/State of Haryana/Commission, their objections are primarily based up-

on their apprehensions and analysis of figures. We have carefully perused the 

records in light of the stand of the parties and are of the opinion that, in re-

spect of the posts included in 24 groups, wherein the review applicants have 

been          selected and appointed, the candidates available for appearing in 

CET-II were fewer by 4-5 times.  

48.   Since  the  candidates  available  for  appearing  in  CET-II  of         

recruitment  for  the  posts  included  in  24  groups  were  fewer  than  the           

permissible number, i.e., by 4-5 times, the question of excluding any candi-

date  on  account  of  the  award  of  marks  under  the  socio-economic  criteria 

would not arise. Even otherwise, we have no reason to doubt the specific 

stand of the Commission and the State that none of the persons selected in the 

posts  included  in  24  groups  availed  of  marks  under the  head  of  socio-

economic   criteria.  

49.   We find substance in the contention of the review applicants that 

the distinction drawn on the facts between the recruitment made for Groups 

56-57  and  the  posts  included  in  24  groups  have  been  overlooked.  The         

observations  and  findings  recorded  in  the  judgment under  review in para-

graphs Nos. 61-71, therefore, could not have formed the basis to set aside the 

recruitment made in respect of the following two categories of cases:-  

(i)   Where  the  applicants  were  less  by  4-5  times  (chart  re 

  produced above) & 

(ii)   Where eligible candidates were less by 4-5 times (chart  

  reproduced above). 

RA-LP-19-2024 (O&M) & other connected review applications     [45]

50.   In respect of the posts included in 24 groups, the socio economic 

criteria  marks  could  not  have  made  any  difference  in  shortlisting  the           

candidates  to  be  called  for  the  CET-II.  We  also  find  that  the  observation    

contained in paragraph 63 of the judgment under review, stating that eligible 

shortlisted candidates were even fewer than the number of posts, or that other 

candidates  could  not  apply  on  account  of  their  lower  CET  score,  or  that    

candidates were merged over others on account of socio-economic criteria, is 

based on no evidence on record.  

51.   None of the intervenors opposing the review applications have 

shown that any candidate was denied the opportunity to appear in CET-II   

despite having scored 50% or more in CET-I marks. The basis to quash the   

recruitment  made  to  the  posts  included  in  24  groups,  therefore,  requires      

review.  

52.   During the course of hearing, we directed the Commission to file 

a specific affidavit placing on record the selection list of CET-I and CET-II      

exams, specifying the roll numbers/names of candidates, the CET marks, as 

well as the cut-off in each group/category on the basis of which appointments 

have been made. Paragraph 11 of the order dated 14.11.2025 passed by us is 

again reproduced:-  

“11.  Though the respondents state that they have prepared the 

select  list  and  made  appointments  without  ‘socio  economic     

criteria’ marks yet as the statement is disputed, we direct the   

respondents/Commission  to  file  a  further  affidavit placing  on 

record the select list in CET-I and CET-II exam, specifying the 

roll number/name of candidates/CET marks as also the cut-off 

in each group/category on the basis of which appointments have 

been made.”

RA-LP-19-2024 (O&M) & other connected review applications     [46]

53.   The Secretary of the Commission has filed his affidavit dated 

26.11.2025 stating as under:- 

“That  the  requisite  details  of  the  candidates  along  with  their 

CET marks obtained by them in CET-I and CET-II exam are as 

under:-

a)  CET-I  Applications  were  invited  by  the  Haryana  Staff 

Selection Commission for CET-I exam vide Advt. No. 01/2022. 

CET-1  exam  was  qualifying  in  nature  i.e.  the  candidate  who 

belongs to general category was required to obtain 50% marks 

and the reserve category candidate was required to obtain 40% 

marks  in  the  written  examination  without  any  weightage  of 

socio-economic marks, to further qualify to appear in the CET-II 

exam.  The  candidate  of  general  category  had  to  obtain  47.5 

marks and the candidate of reserved category had to obtain 38 

marks out of 95 marks. 

The  written  examination  was  held  on  on  05.11.2022  & 

06.11.2022 in total four shifts and the result was declared on 

10.01.2023, which the candidate can access on his/her login ID 

by visiting the official portal of the Commission. Total 3,59,147 

candidates provisionally qualified the written exam. Therefore, 

the CET-I is only a qualifying exam, after which the qualified 

candidates  become  eligible  to  apply  for  the  posts  which  are 

published  and  for  which  written  examination  i.e.  CET-II  is 

conducted. 

b) Thereafter, the Commission invited applications for CET-II 

exam vide Advt. No. 3/2023 on 07.03.2023 for Group-C posts in 

various  Departments/Boards/Corporations,  which  were 

bifurcated  into  401  categories  in  63  groups.  Total 3,20,132 

candidates out of 3,59,147 qualified candidates of CET-I, had 

applied for these 401 categories in 63 groups, with each group 

having posts of similar qualification.  

However,  so  far  as 24 groups  in  question  are  concerned,  the 

number of candidates applied in 09 groups viz. group No. 16, 

17, 22, 23, 30, 32, 43, 47 & 48 were less than four times of the 

number of advertised posts in these groups. In rest of 15 groups 

viz. 11, 12, 13, 19, 24, 28, 35, 46, 51, 52, 55, 20, 44, 49B & 50, 

although  the  number  of  candidates  applied  for  the  post  were 

more than 4/5 times of the advertised posts but the number of 

candidates who fulfilled the eligibility criteria were less than 4/5 

times of the advertised posts, in accordance to Proviso 9(i) of 

CET Policy dated 05.05.2022. The name, roll number, category, 

CET  marks  etc.  of  these  candidates  are  annexed  herewith  as 

RA-LP-19-2024 (O&M) & other connected review applications     [47]

Annexure R-1/1. From the perusal of select list/shortlisted of the 

candidates, it is clearly revealed that all these candidates had 

qualified the eligibility criteria by scoring 50% & 40% or more 

marks in the written examination without getting any benefit of 

socio-economic  marks  i.e.  the  candidates  of  general  category 

had obtained 47.5 marks or more and the candidates of reserved 

category had obtained 38 marks or more out of 95 marks. 

c) CET-II- As in the case of CET-1 exam, in the CET-II exam al-

so the candidates were required to obtain minimum 50% marks 

for general category and 40% marks for reserved category out 

of 97.5 marks to qualify the exam. After, obtaining the requisite 

qualifying marks, the candidate was further eligible for socio-

economic marks i.e. 2.5 marks. The written examinations for 24 

groups in question were held on different dates in the months of 

December,  2023  &  January,  2024.  The  result  of  total  10,233 

candidates common in both the lists, prepared with or without 

socio-economic marks, was declared on 05.02.2024, as at that 

time socio-economic criteria was not declared unconstitutional 

by the Hon'ble Division Bench. However, after quashing of the 

socio-economic criteria the select list has been prepared only on 

the basis of CET marks scored by the candidates in CET II exam 

without  getting  any  benefit  of  socio-economic  marks.  Total 

10,458 candidates against 12,341 posts have found place in the 

select  list,  including  10,233  common  candidates  mentioned 

above, meaning thereby 1883 posts remaining vacant out of total 

12,341 posts. The result of 07 candidates has been withheld/kept 

in  sealed  cover  in  compliance  of  the  directions  issued  by  the 

Hon'ble Court. The select list of 10,458 candidates is annexed 

herewith as Annexure R-1/2. As such, from the above given facts 

it can be safely and unequivocally said that the candidates men-

tioned in Annexure R-1/1 & 1/2, have found place in the select 

list  without  getting  benefit  of  socio-economic  marks  and  they 

have been selected on the basis of their CET marks only in both 

the exam i.e. CET-I and CET-II.” 

54.   It appears that, in the judgment under review, this Court was pri-

marily guided by the facts brought on record in respect of Groups 56-57 and, 

relying upon such facts, the recruitment made in respect of the posts included 

in 24 groups was also quashed without appreciating the distinguishing facts 

between the recruitment for Groups 56-57 and Group 24. This oversight led 

RA-LP-19-2024 (O&M) & other connected review applications     [48]

the Court to quash the recruitment made in respect of posts falling in the 

posts included in 24 groups.  

55.   Moreover, pursuant to the liberty granted in the pending LPA, 

the recruitment to the posts included in 24 groups had not only proceeded but 

was also finalized and given effect to. Such selected candidates have been 

working  for  some  time  now.  None  of  these  selected  candidates  were  im-

pleaded as parties, nor were they given any opportunity to clarify facts relat-

ing to their appointment. We, therefore, find that prejudice has been caused 

to the review applicants on account of their non-impleadment, notwithstand-

ing the fact that the recruitment was otherwise subject to pending proceed-

ings before this Court.  

56.   Despite repeated opportunities granted to the intervenors oppos-

ing the prayer for review, not a single instance has been brought to our notice 

where  a  candidate  qualifying  in  the  CET-I  was  denied  the  opportunity  to     

appear in the CET-II on account of low marks, in the posts included in 24 

Groups. Marks under socio economic criteria head had thus, otherwise no    

impact on the merit list based on CET-I exam, for being called to appear in 

CET-II. The Division Bench, therefore, erred in quashing the CET results   

declared on 10.01.2023 and 25.07.2023 and in directing the Commission to 

prepare a fresh merit list solely on the basis of CET marks of the candidates 

who appeared in the recruitment. The consequential direction to issue a fresh 

advertisement  for  CET-II  or  to  declare  the  cut-off for  participation  also       

requires review. The observations made in the judgment dated 31.05.2024 to 

frame rules for the conduct of recruitment by the Commission, restricting the 

discretion of its officers or members, shall, at best, be directory in nature and 

shall  apply  to  future  recruitment.  The  candidates  selected  and  appointed 

RA-LP-19-2024 (O&M) & other connected review applications     [49]

against the posts included in 24 groups shall be allowed to continue in service 

in accordance with law.  

57.   No  other illegality/shortcoming in  the recruitment process has 

been highlighted in the judgment under review for quashing the selections 

and appointments made in respect of the posts included in 24 groups.

58.

   These review applications are accordingly disposed of. 

59.

  All pending miscellaneous applications, if any, shall also stand 

disposed of.  

60.    A photocopy of this order be placed on the files of other con-

nected cases.  

[ASHWANI KUMAR MISHRA] 

JUDGE  

                    [SUDEEPTI SHARMA] 

JUDGE 

MARCH 27, 2026 

Ess Kay/rajesh/Rahul Joshi 

1. Whether speaking/reasoned?    :  Yes/No 

2. Whether reportable?      :  Yes/No