Jagmohan Bansal, J
1. Learned counsel for the petitioner submits that claim of petitioner is squarely covered by orders dated 25.09.2025 and 29.08.2025 passed by Division Bench of this Court LPA-1037-2024 and LPA-290-2025, respectively.
2. Learned State counsel as well as counsel for Haryana Public Service Commission submit that petitioner is supposed to show that his case is covered by afore-cited orders.
3. Faced with this, learned counsel for the petitioner submits that he would appear before the competent authority and point out documents to prove that his case is covered by aforesaid orders.
4. In the wake of statement of both sides, the petition stands disposed of with direction to office of Chief Secretary, Government of Haryana to consider claim of petitioner in the light of afore-stated orders of Division Bench of this Court. The petitioner would be called before taking any final decision. Let the needful be done within a period of three months from today.
5. Pending application(s), if any, stands disposed of.
