LAWS(P&H)-2001-12-129

MANOJ KUMAR Vs. STATE OF HARYANA

Decided On December 13, 2001
MANOJ KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) By this order, we dispose of C.W.P. No. 6847 of 1996, Manoj Kumar and others v. State of Haryana and others and C.W.P. No.7625 of 1996 Ashok Kumar and others v. State of Haryana and others, as common question of law and fact is involved in both these writ petitions and the facts are being taken from C.W.P. No. 6847 of 1996.

(2.) The petitioners, who remained unsuccessful in the selection for the posts of Junior Engineers have filed the present writ petitions against the respondents including the selectees and have prayed for quashing of the selection process for the various post of Junior Engineers which were advertised as back as in the year 1996.

(3.) The brief facts of the case are that 126 posts of Junior Engineers were advertised in the year 1996. Selection of 226 posts of Junior Engineers were made by the Subordinate Services Selection Board in the month of March 1996 and in the month of March 1996 itself the letters of appointment were issued to respondents No. 3 to 113. Now the petitioners have given the challenge to the said selection after participation on the ground inter alia that the posts were filled beyond the advertised posts; that the criteria adopted by the Board was arbitrary; that the members of the Selection Board were not independent; marks were awarded in an arbitrary manner for the favoured candidates and all recognised procedures have been given good bye in the process of selection.