N VENKATA RAO Vs. DISTRICT TELECOM MANAGER KARIMNAGAR

JUDGEMENT

(1.) In these writ petitions common question of fact and law arises for consideration. Hence, by passing a common judgment I am disposing of all of them.

(2.) There are implead petitions in three writ petitions viz., WPMP. 9312 of 1997 in W.P.No. 10945 of 1996, WPMP. No. 1375 of 1998 in W.P. No. 11194 and WPMP 4955 of 1997 in W.P. No. 10943 of 1996. The petitioners in these petitions are the selected candidates in pursuance of the impugned proceedings and they are necessary parties. Accordingly, these implead petitions are allowed.

(3.) In Writ Petition Nos. 10943,10944,10945,12683,12532 and 11194 of 1996 the petitioners are challenging the selection and allotment of Telephone Booths in pursuance of the notification issued by the respondent No. 1, dated 17-3-1996 on the ground that the entire selection is illegal and arbitrary and that the guidelines issued by the Department of Telecommunications have not been followed. It is further stated that even though the petitioners are qualified and eligible and are more meritorious than the persons selected, the respondents have not selected them and such action of the respondents is illegal. It is argued on behalf of the petitioners that no merit criteria is followed and no interview was conducted. On the basis of the selection list published on the notice board, they came to know that they were not selected and such non-selection of the petitioners is illegal and without jurisdiction.