CWP-25672-2025 -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

  CWP-25672-2025

 RESERVED ON: 13.10.2025

 PRONOUNCED ON:17.10.2025

LAKHAN SINGH           

.....PETITIONER(S)

VERSUS

STATE OF HARYANA AND  OTHERS               

                   .....RESPONDENT(S)

CWP-23638-2025

NAVENDER           

.....PETITIONER(S)

VERSUS

HARYANA PUBLIC SERVICE COMMISSION               

                  .....RESPONDENT(S)

CWP-24103-2025

AMAN DALAL AND OTHERS           

.....PETITIONER(S)

VERSUS

HARYANA PUBLIC SERVICE COMMISSION AND ORS.

               .....RESPONDENT(S)

CWP-24106-2025

HARSHVARDHAN MALIK           

.....PETITIONER(S)

VERSUS

STATE OF HARYANA AND OTHERS               

                  .....RESPONDENT(S)

CWP-25672-2025 -2-

CWP-25241-2025

ANAND HOODA AND OTHERS           

.....PETITIONER(S)

VERSUS

HARYANA PUBLIC SERVICE COMMISSION                

    .....RESPONDENT(S)

CWP-28061-2025

MUSKAN        

.....PETITIONER(S)

VERSUS

STATE OF HARYANA AND OTHERS               

                  .....RESPONDENT(S)

CWP-29741-2025

BHUSHAN AND ANOTHER        

.....PETITIONER(S)

VERSUS

STATE OF HARYANA AND OTHERS               

                  .....RESPONDENT(S)

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:Mr. Ajit Singh Lamba, Advocate, 

Mr. Vivek Sheoran, Advocate and 

Ms. Annie, Advocate for the petitioner in CWP-25672-2025

Mr. Omkar Chauhan, Advocate 

for the petitioner in CWP-23638-2025

Mr. Prashant Manchanda, Advocate, 

Ms. Nancy Shah, Advocate and

Mr. Angad Singh, Advocate for 

the petitioners in CWP-25241-2025

.

Mr. Gurinder Pal Singh, Advocate and 

Ms. Sushma Singh, Advocate 

CWP-25672-2025 -3-

for the petitioner in CWP-24103-2025

Mr. Abhinay Sharma, Advocate and

Ms. Nevadita Malik Sharma, Advocate 

for the petitioner in CWP-24106-2025.

Mr. Rohit Kumar, Advocate and

Ms. Yashika Walia, Advocate

 for the petitioner in CWP-28061-2025

Mr. MS Kundu, Advocate 

for the petitioner in CWP-29741-2025

Mr. Sushil Bhardwaj, Addl. AG Haryana 

Mr. Kanwal Goyal, Advocate, 

Ms. Sheena Dahiya, Advocate and

Ms. Komal Klana, Advocate for the respondent-HPSC 

SANDEEP MOUDGIL, J

1. The bunch of writ petitions is being decided through a common order,

as they arise from the same set of facts, involve a common question of law, and

seek identical relief. To avoid repetition, the facts are being referred from CWP-

25672-2025.

Prayer

2. The present writ petition has been filed under Article 226 of the

Constitution of India, seeking issuance of an appropriate writ, order, or direction,

particularly in the nature of mandamus, directing Respondent No. 2 to withdraw

the scheme/pattern of the screening test as notified through the Announcement

dated 08.08.2025 (Annexure P-2), issued in connection with Advertisement No. 18

of   2025   (Annexure   P-1)   for   the   post   of  Assistant   District  Attorney  in   the

Prosecution Department, Haryana.

3. The petitioner further seeks a direction to Respondent No. 2 to

modify the said scheme/pattern of the screening test in accordance with the nature

of the post and the responsibilities associated with it. Additionally, the petitioner

CWP-25672-2025 -4-

prays for an interim relief restraining Respondent No. 2 from conducting the

screening/shortlisting test based on the impugned scheme/pattern as long as the

present writ petition remains pending adjudication.

Brief Facts

4. The  factual matrix leading to the filing of this civil writ petition

unfolds as under that the Haryana Public Service Commission (hereinafter referred

as “Commission”) vide Advertisement bearing No.18 of 2025 dated 08.08.2025

(Annexure P-1), invited applications for the post of Assistant District Attorney

Group-B (in short as ADA), in the Prosecution Department, Haryana. 

5. The   opening   date   for   submission   of   online   applications   was

13.08.2025 with the last date for submission of the form notified as 02.09.2025

and the date announced to conduct the screening test being 02.11.2025 and the

petitioners being candidates intended to appear for the same. 

6. The Commission, while announcing the number of vacant posts, also

provided a category-wise bifurcation of the advertised vacancies for eligible

candidates for the said post, as detailed below:

Gen/UR SC Backward

classes

OSC DSC BCA BCB

EWS Total ESM

(UR)

ESM

(SC)

ESM

(BC-A)

ESM

(BC-B)

PwBD

Locomotors

Disability

or Cerebral

Palsy 

134 26 26 28 15 26 255 7 2 3 2 14 (OH)

7. The essential qualifications for eligibility to compete for employment

for the advertised post as laid down in consonance with the relevant service rules

were :

(i) Degree of Bachelor of Laws (Professional) of a recognized University.

CWP-25672-2025 -5-

(ii) Hindi/Sanskrit upto Matric or Higher Standard.

(iii) should have enrolled as an Advocate with Bar Council.

8. Subsequent   to   advertisement,   the   Commission   issued   an

Announcement dated 08.08.2025 (Annexure P-2), wherein the scheme/pattern of

the Exam was published. The recruitment was to be conducted in three stages,

which is as under:-

(i) Screening test

(ii) Subject Knowledge Test and

(iii) Interview.

9. The syllabus for the first two stages was also intimated through the

announcement. The screening test  is to be conducted at first stage, which is

objective in nature with a total of 100 MCQs and Clause (i) of the announcement

stipulated that candidates will have to secure a minimum of 25% marks to get

through the screening test. However, Clause (j) further clarified that candidates

four times the number of advertised posts alongwith bracketed candidates, if any

will be called for the Subject Knowledge Test, provided they meet the above

provided  threshold. Further Clause (k) stated that the marks obtained by the

candidates in the screening test is merely for shortlisting and will not be counted

for the final selection. 

10. The syllabus for the screening test was majorly general in nature and

did not include subjects of the legal domain, which reads as under:-

“Topics / Syllabus of Screening Test:-

General Science

Current Events of National and International Importance

History of India

Indian and World Geography

CWP-25672-2025 -6-

Indian Culture, Indian Polity and Indian Economy

General Mental Ability (Reasoning and Analytical Abilities)

Basic numeracy (numbers and their relations, order of magnitude etc.

- Class X level),

Data interpretation (charts, graphs, tables, data sufficiency etc. -

Class X level)

Haryana GK - History, Geography, Polity, Economy, Culture etc.”

11. The   second  stage   of   the   examination   comprised   of  a   subject

knowledge test followed by an interview both holding a weightage of 87%.5 and

12.5% respectively. The syllabus for the Subject Knowledge Test is as under:-

“a) Civil Law

i) Code of Civil Procedure

ii) Bhartiya Sakshya Adhiniyam, 2023

iii) Indian Contract Act

iv) Indian Partnership Act

v) Sale of Goods Act

vi) Hindu Law

vii) Mohammadan Law and Customary Law.

b) Criminal Law

i) Bhartiya Nyaya Sanhita (BNS)

ii) Bhartiya Nagrik Suraksha Sanhita (BNSS)

iii) Bhartiya Sakshya Adhiniyam, 2023”

12.  The petitioners being aspirants for the post of ADA in the State of

Haryana have applied for the said post and now approached this Court challenging

the Advertisement No. 18 of 2025 dated 08.08.2025 issued by respondent no. 2. 

13.  The grievance of the petitioners is that unlike previous recruitment

processes where the Screening Test comprised of law subjects, the present syllabus

includes questions of general knowledge, reasoning, current affairs, language and

CWP-25672-2025 -7-

allied topics, which, according to them, is arbitrary and de hors the Haryana State

Prosecution Legal (Group-B) Service Rules, 2001 (Annexure P-5).

14. Hence, this petition.

Contentions:

On behalf of the Petitioners

15. Mr. Ajit Singh Lamba, learned Advocate vehemently argued that the

advertisement dated 08.08.2025 issued by the Commission, whereby the syllabus

of  the   Screening Test   for   the   post  of  ADA  has   been confined  to  General

Knowledge, Reasoning, Current Affairs and allied topics, is wholly arbitrary and

unsustainable in law as it has no nexus with the specialization attached to the

advertised post of the ADA.

16. He further flagged a concern relating to the procedure adopted by the

commission to altogether change the existing syllabus while submitting that under

Clause 41 of the Haryana Public Service Commission (Limitation of Functions)

Regulations, 1973 read with Article 320 of the Constitution, any alteration in the

principles governing recruitment ought to have been made only in consultation

with the Government, which requirement has been overlooked in the present case. 

17. Also, Mr. Gurinder Pal Singh, learned Advocate appearing for the

petitioners in CWP-24103-2025 submitted that the post in question is a specialized

legal post and the very essence of the recruitment lies in testing the legal acumen

possessed by the  candidates in subjects such as criminal law, evidence, and

procedure. By completely excluding law from the Screening Test, the Commission

has destroyed the rational nexus between the mode of selection and the object

sought to be achieved. 

CWP-25672-2025 -8-

18. Counsel has further contended that in the earlier recruitment cycle of

2017, the Screening Test carried 80% weight-age for law and only 20% for general

knowledge, and thus the petitioners had a legitimate expectation that the process

would remain law-centric. The departure of the commission from such established

practice without any cogent justification is per se arbitrary and violative of Article

14 of the Constitution. 

19. Learned counsel also submits that  Clause  10 of the advertisement

(Annexure P-1) though grants powers to the Commission, cannot be stretched to

confer  unfettered  authority to eliminate legal subjects    from the shortlisting

process altogether therefore, impugned action fails the test of reasonableness

under   the   Wednesbury   principle   and   the   doctrine   of  proportionality  as

administrative convenience cannot justify a method that is destructive of merit and

is totally flawed. 

20. Lastly, it is argued that  the new  announcement gravely prejudices

candidates who were guided by the earlier practice and have invested their time in

preparing for the exam on the basis of earlier practices. On these grounds, the

counsel prays for the announcement dated 08.08.2025 to be quashed.

On behalf of Respondents-Commission

21. Per   contra,   learned   counsel   for   the   respondent-Commission  Mr.

Kanwal Goyal,  submits that the grievance raised by the petitioners is wholly

misconceived and devoid of merit. It is pointed out that  Clause  10 of the

advertisement itself empowers the Commission to adopt any of the prescribed

shortlisting methods, including a Screening Test, Subject Knowledge Test, or

Interview, in such combination and manner as deemed fit by the commission. The

advertisement   further   makes   it   abundantly   clear   that   the   decision   of   the

CWP-25672-2025 -9-

Commission regarding the pattern of examination would be final and binding upon

all candidates. 

22. It is submitted that nowhere has the Commission in the advertisement

stated that the Screening Test would necessarily comprise of law subjects only. On

the contrary, the announcement dated 08.08.2025 was issued well in advance,

almost three months before the date of examination, thereby affording sufficient

preparation time to all aspirants who have submitted online applications.

23. Learned counsel  for the Commission  while rebutting the argument

that legal acumen is ignored, emphasized that the Screening Test is merely a

qualifying stage, intended to shortlist candidates, and the candidates’ knowledge in

the legal domain is fully tested at the next stage of recruitment,i.e. the Subject

Knowledge Test, which carries a weightage of 87.5%, with the remaining 12.5%

earmarked for interview. 

24. Counsel further submits that the Commission, being entrusted under

Article 320 of the Constitution with the duty of selecting the most meritorious

candidates, must be given latitude to evolve its procedure to meet contemporary

requirements. The rationale behind including General Knowledge and Current

Affairs in the Screening Test is that an ADA, being a Group-B officer, is not

confined to court work alone but is also deputed to various departments, Boards,

and Corporations, where broader awareness and ability to advise on diverse

matters are indispensable.

25. It   is   further   contended   that   there   exists   no   vested   right   in   the

petitioners to demand continuance of the earlier syllabus or method of recruitment

adopted by the commission as in the previous advertisements  and legitimate

expectation cannot override the constitutional mandate of selecting the most

CWP-25672-2025 -10-

competent candidates. The counsel places reliance upon the judgment of this Court

in CWP-24605-2022 titled as “Ashish Kumar and another v. State of Haryana”

decided on 12.05.2025, wherein a similar challenge to a general screening test for

technical posts was rejected by the Division Bench, in view of the dictum of the

apex court Sanchit Bansal v. JAB (2012) 1 SCC 157 upholding the Commission’s

discretion to devise any reasonable and rational shortlisting methods. 

26. Furthermore, in response to a query raised by this Court, the counsel

stated that a substantial number of candidates have submitted online applications

for the advertised posts therefore conducting the examination on such a large scale

would be highly inconvenient  for the state, as it would significantly delay the

selection process and impose a considerable logistical burden in evaluating a

larger number of answer sheets.

27. Lastly the counsel submits that unless a policy is shown to be

manifestly arbitrary, malafide, or violative of statutory provisions, Courts ought

not to interfere in the selection process, especially in academic and recruitment

matters which lie within the expert domain of the Commission. On these premises,

it is prayed that the writ petition be dismissed. 

28. No other argument has been raised by counsel for either of the parties.

29. Heard counsel for both parties. 

Analysis

30. Having heard the learned counsel for the parties at length, and

traversed through factual matrix  of the case at hand with the utmost care, what

emerges is a concern raised by the petitioners that conduct of screening test at the

first stage itself to ousts large number of candidates on the basis thereof would

smell of arbitrariness and having no nexus with the objective to the achieved since

CWP-25672-2025 -11-

in the said screening test there is not even an iota in the syllabus prescribed  vide

announcement dated 08.08.2025 (Annexure P-2) attached to the advertisement 18

of 2025 (Annexure P-1) qua any legal subject even for a paper, which will be

objective in nature. An attempt has been made to derive support from this

assertion while referring to the syllabus as published to say that it would be totally

unfair and total deviation from the earlier syllabus, which was being followed for

quite long years for selecting the ADA. It is also the positive case of the

petitioners that for such deviation of syllabus from the earlier set pattern ought to

have been after a discussion and recording of reasons as is the mandate in Clause

41 & 42 of Haryana  Public Service Commission (Limitation of  Functions)

Regulations, 1973. 

31.  This omission is urged to be so severe in arbitrariness that there is no

rational nexus between the assessment mechanism and the functional requirements

of the post, thereby raising serious doubts in the procedure, which may be also

suffering from  malice  and against the spirit of Constitution of India, which

guarantees equal  opportunity to all in the public employment. Notably,  the

Commission does not dispute this factual assertion as it is fairly conceded that

questions pertaining to the legal domain   are entirely absent from the screening

test stage, but Mr. Kanwal Goyal, learned Advocate appearing on its behalf tried to

justify conduct of such screening test at the first stage with a cut-off mark of 25%

in order to short-list the candidates upto four times to the number of advertised

posts, since more than 27,500 candidates have applied for the said post, which

would be a huge task to manage such number of aspirants at the second stage and

the final stage to test their ability. 

CWP-25672-2025 -12-

SCOPE OF JUCIDIAL INTERFERENCE

32. This court finds itself duty bound and called upon to firstly examine

its own ambit as embarked upon it under Article 226 of the Constitution of India

and the legitimacy and scope of judicial review in the sphere of administrative

discretion   involving   academics.  The  scope   of   judicial   review   in   public

appointment  cases represents one of the most cautious and nuanced areas of

administrative law in India. Courts should balance between ensuring legality and

upholding autonomy of recruiting agencies/institutions such like Commission in

the instant cases. Judicial review arises under Articles 32, 226, and 14 16 of the

Constitution,   allowing   courts   to   test   administrative   decisions   for   illegality,

irrationality,   mala   fides,   or   procedural   impropriety.   However,

appointment/employment   being   for   a   specialized   field,   the   judiciary   largely

refrains from interference and leaves it with the expert bodies i.e. the statutory

selection committees and the appointing authorities while ensuring to maintain

fairness and transparency in the process of recruitment In public appointments, the

judicial review is available to examine:

•Legality of process,

•Fairness and equal opportunity, and

•Compliance with statutory norms and regulations governing

such appointments.

33. But   courts  do   not   adjudicate   on   academic   merit,  expertise,   or

subjective   suitability  of   candidates.  The  doctrine  of   judicial   deference  thus

coexists with constitutional oversight, ensuring lawful autonomy within public

appointment. 

34. Thus, on the subject matter of public appointment, one would find

that   judicial   non-interference   is   the   rule   and   interference   is   the   exception.

CWP-25672-2025 -13-

Generally courts refuse to scan through the recruitment process and to probe into

their legitimacy, particularly when the decision is taken by the experts. But court

does interfere when the impugned decision is prima facie illegal and irregular

being violative of the provisions of the Statute or Regulations or is shockingly

arbitrary and manifestly unreasonable or unjust or is visibly mala fide. Even

though being public bodies, they have their own autonomy but they have not been

left totally free by the courts from the constitutional accountability of judicial

review. 

35. Before I proceed further it would be appetite to have a glance of

certain enunciations dealing with the scope of judicial review in the administrative

decision. 

36. The Hon'ble Apex Court  in the case of  Dr. J.P. Kulshrestha and

others vs. Chancellor, Allahabad University and other, 1980(3) SCC, 418,  has

held as under:-

“17. Rulings of this court were cited before us to hammer home the

point that the court should not substitute its judgment for that of

academicians when the dispute relates to educational affairs. While

there is no absolute ban, it is a rule of prudence that courts should

hesitate to dislodge decision of academic bodies. But university

organs, for that matter any authority in our system, is bound by the

rule of law and cannot be a law unto itself. If the Chancellor or any

other authority lesser in level decides an academic matter or an

educational question, the court keeps its hands off; but where a

provision of law has to be read understood, it is not fair to keep the

court out. In Govinda Roa's case, Gajendragadkar, J. (as he then

was) struck the right note :

"What the High Court should have considered is whether the

appointment made by the Chancellor had contravened any

CWP-25672-2025 -14-

statutory or binding rule or ordinance and in doing so; the

High Court should have shown due regard to the opinions

expressed by the Board and its recommendations on which the

Chancellor has acted."

(Emphasis added)

The later decisions cited before us proudly conform to the rule to

caution sounded in Govinda Rao. But to respect an authority is not to

worship it unquestioningly since the bhakti cult is inept in the critical

field of law. In short, while dealing with legal affairs which have an

impact on academic bodies, the views of educational experts are

entitled to great consideration but not to exclusive wisdom. Moreover,

the present case is so simple that profound doctrines about academic

autonomy have no place here.”

37. Further while reiterating the above view, it was observed in the case

of All India Council for Teacher Education vs. Surinder Kumar Dhawan, 2009

AIR (SCW), 3124, which reads as under:-

The role of statutory expert bodies on education and role of courts

are well defined by a simple rule. If it is a question of educational

policy or an issue involving academic matter, the courts keep their

hands off. If any provision of law or principle of law has to be

interpreted, applied or enforced, with reference to or connected with

education, courts will step in. 

38. Lately the Apex Court in  Mandeep Singh and ors. vs. State of

Punjab & Ors, 2025 INSC, 834, while quashing the recruitment to the post of

Assistant Professors and Librarian in Punjab has held that sudden deviation from

established recruitment norms and adoption of arbitrary procedures without valid

reasons is violative of principle of fairness under Article 14 of the Constitution of

India.  The relevant extract of Mandeep Singh (supra) reads as under:-

“52. The State and its instrumentalities have a duty and responsibility

to act fairly and reasonably in terms of the mandate of Article 14 of

the Constitution. Any decision taken by the State must be reasoned,

CWP-25672-2025 -15-

and not arbitrary. This Court has consistently held that when a thing

is done in a posthaste manner, mala fides would be presumed, and

further that anything done in undue haste can also be termed as

arbitrary and cannot be condoned in law. We may refer here to a few

judgments of this Court which lay down this proposition.”

54. True, the State is entitled to change its policy, yet a sudden change

without valid reasons will always be seen with suspicion. Even in

cases where there is no statutory prescription of any particular way of

doing a thing, the executive must observe the long-standing practice,

and a deviation from such a practice would require passing the muster

of reasonableness, which is a facet of Article 14 of the Constitution.

In this regard, this Court in Bannari Amman Sugars Ltd. v. CTO

(2005) 1 SCC 625 observed that:

"9. While the discretion to change the policy in exercise of the

executive power, when not trammelled by any statute or rule is

wide enough, what is imperative and implicit in terms of Article

14 is that a change in policy must be made fairly and should

not give the impression that it was so done arbitrarily or by any

ulterior   criteria.   The   wide   sweep   of   Article   14   and  the

requirement of every State action qualifying for its validity on

this touchstone irrespective of the field of activity of the State is

an accepted tenet. The basic requirement of Article 14 is

fairness in action by the State, and non-arbitrariness in essence

and   substance   is   the   heartbeat   of   fair   play.   Actions   are

amenable, in the panorama of judicial review only to the extent

that the State must act validly for discernible reasons, not

whimsically for any ulterior purpose...."

39. The scope of judicial review in matters involving administrative or

academic decisions is well-established. Courts generally refrain from interfering in

administrative decisions, respecting the domain and expertise of statutory bodies.

However, this judicial restraint is not absolute. When decisions of  administrative

CWP-25672-2025 -16-

authorities violate legal provisions, established norms, or principles of fairness

under Article 14 of the Constitution, courts are duty-bound to intervene. No

authority  or  Institution  is   above   the   law,   and   any deviation   from   legal   or

procedural norms especially if done arbitrarily or without justification is subject to

judicial scrutiny and this Court on this touchstone would adjudicate the cases in

hand.

Examination of Legality in the Recruitment Process: A Judicial

Review Perspective

40. Now testing the advertisement in question on the first principle of

judicial review that is legality in the process, this Court would first dwell into this

issue. Being conscious of the fact that the post of ADA is an inherently specialized

post and calls for a high degree of legal acumen. The very nature of the duties

associated   with   the   position   demands   that   candidates   possess   sound   legal

reasoning and command over relevant statutes and jurisprudence. However, as per

the syllabus published by the Commission/respondent No.2 in response to the

Advertisement No. 18 of 2025 vide Announcement dated 08.08.2025 attached

herein as Annexure P-2, the topics/syllabus as specifically provided for the

Screening Test suffers from a complete exclusion of subjects relating to the legal

domain and is completely based on aspects of general knowledge which is not

centric to the advertised post but a mere additional requirement. A screening test

that bypasses the assessment of such core competencies as per the finding of this

Court  ceases to be a measure of merit and instead operates as an arbitrary

mechanism of elimination having no logical and legal  backing. 

41.  In a country where thousands of students enroll each year in 3-year

and 5-year LL.B. programmes with the hope that their legal education will open

CWP-25672-2025 -17-

doors to public employment in certain posts where law is not merely relevant but

essential, ADA being one of them. Conducting a shortlisting process that excludes

legal subjects altogether defeats the very premise of their qualification. When

candidates possessing the prescribed essential qualification are filtered out at the

threshold  by tests  assessing areas  unrelated  to  their  academic  training,  this

nullifies the purpose of professional legal education. This unreasonable  procedure

adopted by the commission renders the legal degree possessed by the candidates

inconsequential and takes away a fair and equal opportunity of public employment

from a large number of candidates.

42. Also, discussing the underlying rationale for conducting a Screening

test as discussed in The Kothari Committee on Recruitment Policy and Selection

Methods report, which was constituted with the primary objective of reforming

and rationalizing the recruitment processes to public services in our country.

Recognizing the increasing complexity of governance and the growing demand for

efficiency, equity, and meritocracy in public employment, the Committee was

tasked with evolving selection methods that would ensure fairness, objectivity, and

accessibility across the socio-economic spectrum. One must remember that the

purpose of the screening test was to aid opportunity to all. In a country as vast and

varied as ours, marked by economic disparity and unequal access to resources,

public employment is not just a job, it is a gateway to empowerment. Therefore,

screening is not merely a sieve to identify the best but also a bridge that connects

potential with possibility. It is a mechanism through which the State, as a model

employer, opens its doors to talent from all corners. It must be designed not only

to assess competence but to make access to public employment meaningful. It

becomes   a   way   of   ensuring   that   brilliant   minds   have  an   equal   chance   to

CWP-25672-2025 -18-

demonstrate their capability. Thus, the screening stage is the first invitation in the

journey towards public employment. It must be fair and reasonable to embrace the

full spectrum of country’s human potential.

43. The above observations reveal that the screening process adopted by

entirely excluding legal subjects for a legally specialized post like ADA fails to

meet the standard of legality in recruitment. It lacks rational nexus with the nature

of the post, operates arbitrarily, and undermines the very qualifications it seeks to

assess, thereby rendering the process legally unsustainable. 

Violation of Fairness and Equal Opportunity in the Recruitment Process 

44. Moreover, to shortlist candidates for the Subject Knowledge Test in

law by conducting a Screening Test that comprises only General Knowledge,

Reasoning, Current Affairs, and allied topics without any component of law,

breaks the rational nexus between the method of selection and the object sought to

be achieved by the selection procedure. While it is asserted by the learned counsel

for the Commission/respondent no. 2 that the impugned announcement clarifies

through clause (k)   that this stage is merely qualifying in nature and will not

contribute to the final merit which is provided vide clause (k) as below:

“(k) The marks obtained by the candidates in the screening test will

not be counted for final selection because it is meant only for short-

listing of category-wise candidates.”

45. However, the approach adopted by the commission has  serious and

far-reaching implications causing prejudice to many brilliant legal minds. When

the marks obtained in a screening test are not carried forward or counted towards

the final merit, then what compelled the commission to change the syllabus  and

make the test the sole determinant of who proceeds to the next stage. Candidates

CWP-25672-2025 -19-

invest significant time, energy, and resources to prepare for recruitment processes

that hold the promise of public employment and to subject them to an elimination

round that is wholly detached from   the final selection not only dilutes the

legitimacy of the process but also renders their efforts futile.  

The apex court in “Tej Prakash Pathak v. Rajasthan High Court

2024 INSC 847” observed that:

“(4)   Recruiting   bodies,   subject   to   the   extant   Rules,  may   devise

appropriate procedure for bringing the recruitment process to its

logical end provided the procedure so adopted is transparent, non-

discriminatory/ non-arbitrary and has a rational nexus to the object

sought to be achieved.

”

46. It is true that the court does not normally interfere with the selections

made by duly constituted Body. However, it is equally settled that the court in the

exercise of its extra-ordinary jurisdiction, is bound to "reach injustice wherever it

occurs". While courts must exercise restraint in interfering with the discretion

granted   to   expert   bodies   in   matters   concerning   selection   procedures,   such

discretion must nevertheless maintain a clear and rational connection to the

objective intended to be achieved. This principle was affirmed by the Supreme

Court in  “Chandigarh Administration through Director Public Instructions v.

Usha Kheterpal Waie 2011(9) SCC 645” :

“It is now well settled that it is for the rule-making authority or the

appointing authority to prescribe the mode of selection and minimum

qualification for any recruitment. Courts and tribunals can neither

prescribe the qualifications nor entrench upon the power of the

concerned authority so long as the qualifications prescribed by the

employer is reasonably relevant and has a rational nexus with the

functions and duties attached to the post and are not violative of any

provision of Constitution, statute and Rules.”

CWP-25672-2025 -20-

47. Furthermore, the announcement also specifies, through clause (j) that

only four times the number of vacancies for the posts advertised will be shortlisted

after the first stage i.e., the screening test in question, the same is reproduced

hereinbelow:

“(j) Candidates four times the number of advertised posts alongwith

bracketed candidates, if any, will be called for the Subject Knowledge

Test, provided that they have secured the minimum cutoff marks of

25%.”

48. This raises a concern thereby that out of approximately 27,500

applicants, only four times the advertised posts will be shortlisted. Out of an

applicant pool only a small fraction equivalent to four times the number of

advertised posts will be allowed to proceed to the next stage only which involves

legal subjects in the written test, which is called as the second stage of selection

process according to the submissions on behalf of the Commission  . In effect, this

means that over 85% of the aspirants will be eliminated at the initial stage of

screening.                 

Category  Advertised Posts Proposed 4 % as

Shortlisted candidates

Gen/UR 134 536

SC

OSC 26 104

DSC 26 104

Backward

Classes

BCA 28 112

BCB 15 60

EWS 26 104

ESM(UR) 7 28

ESM (SC) 2 8

ESM(BC-A) 3 12

CWP-25672-2025 -21-

ESM(BC-B) 2 8

PwBD 14(OH) 56

Total 255 1020

49. It is pertinent to note that these aren’t just statistical facts but a

constitutional injury as these candidates are not being rejected after a full and fair

evaluation of their suitability, they are being denied even the fair chance to be

considered. The selection is not at stake here, but the opportunity to be considered

for selection and by denying such a vast majority of eligible candidates access to

the next stage, the process effectively locks them out of the zone of consideration

altogether without even testing their ability on legal acumen of the essential

qualification i.e., LLB, BA, LLB degree course. And in doing so, it extinguishes

their fundamental right of equal opportunity of public employment. This right is

not abstract but it is the bedrock of our democratic promise that every individual

has an equal stake in public service.

50. In fact it is the spirit of the Constitution itself by its framers wherein

its has been mentioned that Article 16(1) of the Constitution is the facet of Article

14 of the Constitution of India guaranting equal opportunity in the matters of

public appointment as a fundamental right to every citizen of the country. It would

be in the fittest of things to have a glance of Article s 14 & 16 here itself, which

reads as under:-

14. Equality before law

The State shall not deny to any person equality before the law or the

equal protection of the laws within the territory of India. 

CWP-25672-2025 -22-

16. Equality of opportunity in matters of public

employment

(1)There shall be equality of opportunity for all citizens in matters

relating to employment or appointment to any office under the State,

(2)No citizen shall, on grounds only of religion, race, caste, sex,

descent, place of birth, residence or any of them, be ineligible for, or

discriminated against in respect of, any employment or office under

the State.

(3)Nothing in this article shall prevent Parliament from making any

law prescribing, in regard to a class or classes of employment or

appointment to an officeunder the Government of, or any local or

other authority within, a State or Union territory, any requirement as

to residence within that State or Union territory prior to such

employment or appointment.

(4)Nothing in this article shall prevent the State from making any

provision for the reservation of appointments or posts in favour of

any backward class of citizens which, in the opinion of the State, is

not adequately represented in the services under the State.

(4A)Nothing in this article shall prevent the State from making any

provision for reservation in matters of promotion, with consequential

seniority, to any class or classes of posts in the services under the

State in favour of Scheduled Castes and the Scheduled Tribes which

in the opinion of State are not adequately represented in the services

under the State.

51. The Apex Court  in the case of Union Public Service Commission Vs.

Girish Jayanti Lal Vaghela & Others [2006 (2) SCALE 115], while dealing with

the Article 16 of the Constitution of India observed as under:- 

"Article 16  which finds place in Part III of the Constitution

relating to fundamental rights provides that there shall be equality

of opportunity for all citizens in matters relating to employment or

appointment to any office under the State. The main object of

CWP-25672-2025 -23-

Article   16  is   to   create   a   constitutional   right   to   equality   of

opportunity   and   employment   in   public   offices.   The   words

"employment"   or   "appointment"   cover   not   merely   the  initial

appointment but also other attributes of service like promotion

and age of superannuation etc. The appointment to any post under

the State can only be made after a proper advertisement has been

made inviting applications from eligible candidates and holding of

selection by a body of experts or a specially constituted committee

whose   members   are   fair   and   impartial   through   a   written

examination or interview or some other rational criteria for

judging the inter se merit of candidates who have applied in

response to the advertisement made. A regular appointment to a

post under the State or Union cannot be made without issuing

advertisement in the prescribed manner which may in some cases

include   inviting   applications   from   the   employment   exchange

where eligible candidates get their names registered. Any regular

appointment made on a post under the State or Union without

issuing   advertisement   inviting   applications   from   eligible

candidates and without holding a proper selection where all

eligible candidates get a fair chance to compete would violate the

guarantee enshrined under Article 16 of the Constitution (See B.S.

Minhas Vs. Indian Statistical Institute and others AIR 1984 SC

363)."

52. The Hon'ble Supreme Court in  Kesavananda Bharati Vs. State of

Kerala (1973 Supp. S.C.R. 1), has held that Article 14, and Article 16, which was

described as a facet of Article 14, is part of the basic structure of the Constitution

of India. The position emerging from Kesavananada Bharati (supra) was summed

up by Jagannatha Rao, J., speaking for a Bench of three Judges in Indira Sawhney

Vs. Union of India (1999 Suppl. (5) S.C.R. 229). That decision also reiterated

how neither the Parliament nor the Legislature could transgress the basic feature

CWP-25672-2025 -24-

of the Constitution, namely, the principle of equality enshrined in Article 14 of

which Article 16 (1)  is a facet. The Apex Court stated, "

The preamble to the Constitution of India emphasises the principle of

equality as basic to our constitution. In Keshavananda Bharati v. State

of Kerala, it was ruled that even constitutional amendments which

offended the basic structure of the Constitution would be ultra vires the

basic structure. Sikri, CJ. laid stress on the basic features enumerated in

the preamble to the Constitution and said that there were other basic

features too which could be gathered from the Constitutional scheme

(para 506 A of SCC). Equality was one of the basic features referred to

in the Preamble to our Constitution. Shelat and Grover, JJ. also referred

to the basic rights referred to in the Preamble. They specifically referred

to equality (paras 520 and 535A of SCC). Hegde & Shelat, JJ. also

referred to the Preamble (paras 648,

652). Ray, J. (as he then was) also did so (para 886).

Jaganmohan Reddy, J. too referred to the Preamble and the

equality   doctrine   (para   1159).   Khanna,   J.   accepted  this

position (para 1471). Mathew, J. referred to equality as a basic

feature(para   1621).   Dwivedi,   J.   (paras   1882,   1883)  and

Chandrachud, J.(as he then was) (see para 2086) accepted this

position.

What we mean to say is that Parliament and the legislatures in

this   Country   cannot   transgress   the   basic   feature   of  the

Constitution, namely, the principle of equality enshrined in

Article 14 of which Article 16(1) is a facet."

53. Further the Apex Court in Indira Sawhney Vs. Union of India [1992

Supp. (2) S.C.R. 454), B.P. Jeevan Reddy, J. speaking for the majority, while

acknowledging that equality and equal opportunity is a basic feature of our

Constitution, has explained the exultant position of  Articles 14  and  16  of the

CWP-25672-2025 -25-

Constitution of India in the scheme of things.  The relevant extract of the same

reads as under:-

"6. The significance attached by the founding fathers to the right

to equality is evident not only from the fact that they employed

both   the   expressions   'equality   before   the   law'   and  'equal

protection of the laws' in Article 14 but proceeded further to state

the same rule in positive and affirmative terms in Articles 15 to 18

7. Inasmuch as public employment always gave a certain status

and power --- it has always been the repository of State power ---

besides the means of livelihood, special care was taken to declare

equality of opportunity in the matter of public employment by

Article 16.  Clause (1), expressly declares that in the matter of

public employment or appointment to any office under the state,

citizens of this country shall have equal opportunity while clause

(2) declares that no citizen shall be discriminated in the said

matter on the grounds only of religion, race, caste, sex, descent,

place of birth, residence or any of them. At the same time, care

was taken to, declare in clause (4) that nothing in the said Article

shall prevent the state from making any provision for reservation

of appointments or posts in favour of any backward class of

citizen  which   in   the  opinion   of  the  state,   is  not   adequately

represented in the services under the state.."

(See paragraphs 6 and 7 at pages 544 and 545) These binding

decisions are clear imperatives that adherence to Articles 14 and 16

of the Constitution is a must in the process of public employment.

54. It is now well-settled that adherence to the principle of equality in

public employment is not merely a statutory requirement, but a basic feature of the

Constitution of India, rooted in the ethos of  Articles 14 and 16.  Article 14

guarantees equality before the law and equal protection of laws to all persons,

CWP-25672-2025 -26-

while Article 16 specifically ensures equality of opportunity in matters relating to

public employment. Together, these provisions form the bedrock of constitutional

governance in matters of recruitment and appointments to public offices. 

55. The rule of law, being the core of the Constitution, prohibits arbitrary

or whimsical exercise of power. A Court of law, therefore, cannot and must not

sustain or uphold an appointment that is made in contravention of the rules or

without due process, including proper competition amongst all eligible candidates.

Any such act would amount to an impermissible bypassing of Articles 14 and 16,

and would offend the constitutional vision of a fair and merit-based public service.

56. Ousting   such   a   large   number   may   include   capable  and   bright

candidates with legal knowledge solely on the basis of Screening Test that bears

no nexus with the essential qualifications for the post of ADA as expressly

provided in the statutory rules concerned would be totally capricious and against

the spirit of Articles 14 and 16 of the Constitution of India. Such a process

effectively eliminates the possibility of meritorious candidates who hold the

essential qualifications and have spent years equipping themselves for precisely

this opportunity from even entering the zone of consideration not because they

lack merit, but because the process chooses to shut the door too soon and that too

on an arbitrary and unreasonable ground for the meant post of ADA.

57. The consequence is deeply troubling as candidates who may have

demonstrated exceptional potential in their core area of training are excluded, not

on account of any deficiency in competence, but due to an elimination filter that

operates mechanically and without regard to the full measure of their ability. 

58. In a country where public employment is a primary gateway to

economic stability, social dignity, and personal advancement, the State cannot

CWP-25672-2025 -27-

adopt exclusionary mechanisms that, at the threshold itself, slam the door on

thousands of hopeful applicants. Such a process may appear procedural sound, but

substantively, it is unjust. Opportunity cannot be a mirage, it must be real,

accessible,   and   meaningful.   Guidance   may   be   drawn   from   the   landmark

judgement of the Supreme Court in “Lila Dhar vs State of Rajasthan 1981 (4)

SCC 159”, wherein it was held that:

“4.  The object of any process of selection for-entry into a public

service is to secure the best and the most suitable person for the job.

avoiding patronage and favouritism. Selection based on merit. tested

impartially and objectively. is the essential foundation of any useful

and efficient public service. So, open competitive examination has

come to be accepted almost universally as the gateway to public

services. The ideal in recruitment is to do away with unfairness”

59. However, it is not in dispute that  Clause 10  of the Advertisement

which is reproduced below, empowers the Commission to determine the mode of

shortlisting and deciding the pattern of examination, such discretion cannot be

construed as unbridled. 

“10. 

MODE OF EXAMINATION:-

1. Generally, the Commission has a three stage recruitment process i.e.

Screening   Test   followed   by   Subject   Knowledge   Test   and   interview.

In the event of number of applications being large, Commission may adopt

any one of the following modes for shortlisting the candidates for the next

stage of the recruitment process:-

a)On the basis of percentage of marks of the candidates in the minimum

educational qualification prescribed in the advertisement.

b)On the basis of percentage of marks of the candidates in different

educational qualifications, with weightage as decided by the Commission.

c)On the basis of desirable qualifications or any one or all of the desirable

qualifications, if more than one desirable qualification is prescribed.

d)  On   the   basis   of   higher   educational   qualifications   than   the

minimum/essential qualification prescribed in the advertisement.

e) On the basis of higher experience in the relevant field than the minimum

prescribed in the advertisement.

f) By   counting   experience   before   or   after   the   acquisition   of

minimum/essential qualifications

CWP-25672-2025 -28-

g) By holding a Screening test and/or Subject Knowledge Test.” 

60. The court is mindful of the trite law that where the administration is

bestowed upon with a duty so heavy and with far reaching repercussions, the

administrative   discretion   must   always   be   exercised  in   conformity   with

constitutional   principles   of   fairness,   reasonableness   and   proportionality.  The

Commission   cannot,   under   the   guise   of   shortlisting,  design   a   test   wholly

unconnected with the essential qualifications or nature of duties of the posts

advertised. A general test which does not examine the candidates understanding of

law, even though merely screening, renders the exercise arbitrary. This procedure

adopted by the Commission violates the equality of opportunity guaranteed under

Article   16(1)   of   the   Constitution  of   India   and   results   not   only  in   indirect

discrimination but sounds unfair against legally proficient candidates in my firm

judicious view.

61.  Reliance may be drawn upon the Supreme Court judgement in “Dr.

Sudha Suri vs. Union of India and Ors., 2002(2) SCT 63”  where the court

observed that:

“The object sought to be achieved is fairness, proper application of

mind and appropriate selection. Fairness in administrative action

must not only be done but must also appears to have done in

consonance with the basic provisions of law as well as rules.”

62. Moreover,   the   Commission   has   failed   to   provide   any   cogent

justification for this sudden and radical departure from the earlier syllabus,

wherein law formed a substantial component of the Screening Test. In the previous

recruitment process, 80% of the weightage in the Screening Test was accorded to

law subjects and only 20% to general awareness, reflecting a more balanced and

rational   approach.   No   explanation   has   been   furnished   by   the

CWP-25672-2025 -29-

Commission/respondent no. 2 in the present case as to why the earlier method was

found deficient or incapable of ensuring fair shortlisting. The omission of law

subjects altogether from the screening stage, particularly when it acts as a filter to

determine eligibility for the next round, amounts to an irrational classification and

undermines the objective of recruiting the most suitable legal professionals.

63. This court agrees   and is well sanguine with the fact that General

Knowledge may be an added quality for a Law Officer, however it cannot form the

basis of initial short-listing for a specialized post with great responsibility of that

of an ADA that too which ensures elimination of more than 85% of total

candidates   without   testing   their   legal  knowledge   which   is   an   essential   and

mandatory qualification. While general awareness may be desirable, it cannot

substitute the core requirements of legal acumen, reasoning, and comprehension

which are indispensable for discharging the functions of an ADA. In the absence

of any law component in the Screening Test, the syllabus lacks a direct and

rational nexus with the specifications and functional requirements of the post

advertised. A process that does not test a candidate’s suitability for the post at the

filtering stage is not only unfair but also arbitrary.

64. The Court is also mindful of the settled position of law that although

the Public Service Commission is conferred wide latitude in framing procedures

for recruitment, such discretion must be exercised within the bounds of reason,

transparency, and fairness. There is complete discretion to recruiting agencies, but

not in a manner that is disconnected from the object of recruitment or that denies

deserving candidates a fair opportunity to compete. Where the method adopted is

shown to be manifestly arbitrary or discriminatory in effect, judicial review must

step in to ensure constitutional compliance.

CWP-25672-2025 -30-

65. Public employment constitutes new form of property and all citizens

are entitled to participate in the enjoyment of this property.  To filter aspiring legal

minds through a sieve bereft of legal essence is to betray the very purpose of

recruitment. The Constitution enshrines equality not as an empty promise but as a

vibrant mandate to ensure fairness and reason in administrative action. When the

gateway to opportunity is barred by a test that has no relevance to the competence,

the State trespasses upon the rights of deserving candidates and mars the sanctity

of merit. In matters so vital, reason must be the compass to bring justice to all

candidates participating in the public.

66. The  above observations  clearly demonstrate  that the recruitment

process fails to uphold the principles of fairness and equal opportunity. By using a

screening test unrelated to the core legal qualifications required for the post and

eliminating a vast majority of eligible candidates at the threshold, the process

operates arbitrarily and without a rational nexus to the object of selection. Such

exclusionary practices deny candidates a meaningful chance to compete and are

constitutionally unsustainable. 

Non-Compliance with Statutory Norms and Regulations Governing

Recruitment to the Post of ADA

67. Adverting   to   the   averments   made   in   reply   filed   by   the

Commission/respondent no. 2,  this Court finds that while the Commission has

sought to justify the selection process currently in place citing administrative

concerns such as the delay in the selection process and the logistical burden of

evaluating   a   larger   number   of   answer   sheets.   However,   such   justifications,

grounded in considerations of efficiency or convenience, cannot override the

fundamental rights of candidates under Article 16 of the Constitution. The right to

CWP-25672-2025 -31-

be considered for public employment especially where the essential qualifications

are fulfilled is not a matter of administrative discretion but a constitutional

entitlement.  To limit access to the next stage of recruitment solely to avoid

institutional burden is to invert the very logic of public service. The convenience

of the Commission cannot be placed above the right of fairly assessment of

eligible and aspiring candidates. Every selection process must be designed to serve

the citizen and not the other way around. The constitutional mandate on this legal

position   is   clear   that   equal   opportunity   must   guide  all   stages   of   public

employment, and administrative efficiency, while important, cannot be invoked to

dilute this foundational principle.

68. The   another   most   forceful   contention   raised   on   behalf   of   the

Commission that if candidates are not permitted to be shortlisted on the basis of

screening test as prescribed in the announcement dated 08.08.2025 (Annexure P-

2), it would be a tough task for it to manage such large number of candidates for

the written test on legal subjects i.e., the second stage as per the announcement in

question, does not find favour with this Court since such act is absolutely suffers

from arbitrariness, which cannot be a reason for the State while making public

appointments to deprive large number of candidates merely on a plea of its

inability to make suitable arrangements for such aspirants to appear in written test,

which cannot be permitted to be argued in a socialistic welfare state on behalf of

State Government. In other words such an argument on behalf of the Commission,

which is the recruiting agency acting on behalf of the State Government though an

autonomous body only indicates that the State Government is running away or

shrugging off the responsibly from its shoulders to provide equal reasonable and

opportunity to all in a transparent and fair manner, which is not only arbitrary and

CWP-25672-2025 -32-

unfair as well as unreasonable but also tantamount to violation of Article 16(1) of

the Constitution of India . 

69. Therefore, the explanation offered does not satisfactorily address

whether the process, in its existing form, adequately balances the constitutional

mandate under Article 16 with the Commission’s statutory responsibility to select

the most meritorious candidates for the posts advertised which is of ADA. Public

employment must be open to all eligible candidates on equal terms and that any

screening   or   shortlisting   procedure   must   be   fair   and   capable   of   objective

justification.

70. Lastly, the Court takes cognizance of the serious grievance raised by

Mr. Ajit Singh Lamba, counsel for the petitioner, regarding the flawed procedure

adopted by the Commission in altering the syllabus for the screening test, which

clearly violates the Haryana Public Service Commission (Limitation of Functions)

Regulations, 1973. The Commission’s submission that consultation under Clause

41 of the said Regulations read with Article 320(3)(b) of the Constitution was

unnecessary is legally unsustainable. At the outset, Article 320(3)(b) of the

Constitution mandates as follows:

Article 320 (3) The Union Public Service Commission or the State Public

Service   Commission,   as   the   case   may   be,   shall   be   consulted:

(a)***

(b) on the principles to be followed in making appointments to civil

services and posts and in making promotions and transfers from one

service   to   another   and   on   the   suitability   of   candidates   for   such

appointments, promotions or transfers;

71. The phrase “ principles to be followed” is of substantive import and

these principles are embedded in the recruitment rules, which necessarily include

eligibility criteria, qualifications, experience, and the overall methodology for

CWP-25672-2025 -33-

selection.  Any  change   to  these   must   be  preceded   by consultation  with  the

Commission.

72. Moreso,   Clause   41  of   the  Haryana   Public   Service   Commission

(Limitation   of   Functions)   Regulations,   1973  reinforces   this   constitutional

mandate:

“In accordance with the provisions contained in sub-clause (b) of

clause (3) of Article 320 of the constitution of India, the Public

Service Commission are to be consulted on the Principles' to be

followed in making appointments  to  Civil Services and posts in

making promotions and transfers, from one service to another and on

the suitability of candidates for such appointments, promotions or

transfers. The expression' Principles to be followed occurring in that

sub-clause are those incorporated in the recruitment rules of the

particular service/post. Such rules of all services/posts are required

to   be   framed   in   consultation   with   the   Commission   except   those

covered by regulation 6(f) of the Haryana Public Service Commission

when consulted about these rules can expresses their views in regard

to   the   qualifications   and   experience   to   be   prescribed   for   the

service/post.   Any   subsequent   change   in   qualification   and/   or

experience has also to be referred to the Commission for approval

and this should precede the making of recruitment proposals to the

Commission. ”

73. Furthermore,  Clause 42 of the same Regulations explicitly addresses

the procedural mischief that has occurred in the present case. It states:

“42. The Commission have brought to the notice of Government that

quite   often   no   formal   proposal   suggesting   qualification   and/or

experience for particular posts is made by the Departments and

whenever such a proposal is made, it is only as a part of the

requisition asking for recruitment. This practice defeats the very

purpose of Article 320(3). (b) referred to above. It may, therefore, be

ensured   that   in   cases   where   qualifications/experience   for   a

service/posts are proposed to be prescribed for the first time or where

variation   from   those   already   prescribed   in   rules   is  desired,

consultation with the Commission should precede the Placing of the

requisition on the Commission. “

74. In view of the above, this Court finds considerable force in the

petitioner’s submission that the Commission, under the guise of autonomy, cannot

bypass the constitutional obligation of consultation by making unilateral changes

to the recruitment process.  The Commission’s attempt to draw a distinction

CWP-25672-2025 -34-

between “selection” and “appointment” so as to escape the rigour of  Article

320(3)(b) is wholly misconceived. The process of selection is not a procedural

sidebar   but   an   integral   and   substantive   part   of   the  appointment   process.

Consultation is mandated at every stage of the recruitment process, and not merely

at the point of issuing appointment letters. Moreover, the Commission has failed to

demonstrate the procedure through which the decision to alter the syllabus or

introduce a new shortlisting methodology was reached. To alter the methodology

of selection such as the syllabus for shortlisting without consultation, is to defeat

the very constitutional architecture that Article 320(3)(b) seeks to preserve

.

75. The above observations clearly establish that the recruitment process

suffers from non-compliance with statutory norms and constitutional mandates.

The   unilateral   change   in   syllabus   and   selection   methodology   without   prior

consultation, as required under Article 320(3)(b) of the Constitution and Clauses

41 and 42 of the Haryana Public Service Commission (Limitation of Functions)

Regulations,   1973,   renders   the   process   procedurally  flawed   and   legally

unsustainable. Administrative convenience cannot override the statutory duty to

follow due process and uphold candidates' rights under Article 16. 

Conclusion:-

76. This Court is compelled to observe that recruitment to public service

is neither a mere exercise in administrative arithmetic nor a mechanical sieve that

shuts out merit for the sake of convenience. When legality is compromised,

fairness is forsaken, and statutory mandates are disregarded, the essence of Article

16 stands deeply violated. In such circumstances, this Court is duty-bound to

intervene in the exercise of its powers under Article 226 of the Constitution of

India to ensure that substantial justice is done. The judiciary cannot remain a

CWP-25672-2025 -35-

passive observer when administrative decisions result in manifest injustice, as is

evident in the present case. Judicial review must respond where constitutional

principles are at stake and arbitrariness is writ large on the face of the record. The

present advertisement, aimed at filling a post as specialized as that of Assistant

District Attorney, is bereft of any rational nexus with its intended objective. To

conduct a screening test that excludes legal knowledge for a post fundamentally

rooted in legal expertise is not only irrational but constitutionally untenable. 

77. The State, as a model employer, must be anchored in equity and

guided by reason in all its actions. It cannot hide arbitrariness behind the cloak of

discretion. The wholesale elimination of qualified candidates through a general

knowledge filter, the neglect of mandated consultation under Article 320(3)(b),

and the silent disregard of established norms without lawful procedure reveal a

recruitment process that has lost its legitimacy.

78. Law without legality, process without fairness, and discretion without

accountability   are   anathema   to   our   constitutional   order.   Each   recruitment

notification is a beacon of hope for countless aspirants in a country rich in talent

yet burdened by unemployment. The State cannot, through administrative haste or

callous design, snuff out that hope. Discretion must be tethered to reason, and

procedure   must   reflect   purpose.   Screening   out   a   vast   pool   of   meritorious

candidates without testing their core legal competence fundamentally violates the

constitutional guarantees of fairness and equal opportunity.

79. Accordingly, this Court holds that the Screening Test syllabus notified

vide the advertisement dated 08.08.2025 at the first stage, for the reason recorded

hereinabove, fails the test of reasonableness and relevance to the post of Assistant

District  Attorney   as   well   as   of   giving   equal   opportunity   to   all   in   public

CWP-25672-2025 -36-

employment by excluding a significant and deserving segment of candidates

prematurely and unfairly, the process defeats the very purpose of recruiting the

best legal talent for public service. 

80. In light of the above, the announcement dated 08.08.2025 (Annexure

P-2) and advertisement No. 18 of 2025 dated 08.08.2025 (Annexure P-1) are

hereby quashed as arbitrary, unreasonable, and violative of Article 16(1) of the

Constitution. 

81. However, the State Government as well as Commission would be at

liberty to consider a fresh the process of selection, in the light of decision made

hereinabove to fill up the post in question under the Advertisement No.18 of 2025

dated 18.18.2025 (Annexure P-1) as well as Announcement dated 18.08.2025

(Annexure P-2).

82. The petitions are allowed in the aforesaid terms. 

83. Pending   application(s),   if   any  shall   stands   disposed   off,   having

rendered infructuous. 

84. A copy of order be placed on the other connected case files. 

(SANDEEP MOUDGIL)

17.10.2025               JUDGE

Meenu

Whether speaking/reasoned :Yes/No

Whether reportable           :Yes/No