CHATTER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.M. No. 25418 of 2000 is allowed and the applicants are allowed to join as petitioners in the present writ petition.

(2.) The petitioners through this writ petition have given challenge to the selection of Sweepers who were recruited into service by respondent in pursuance of the advertisement Annexure P-1 vide which 80 temporary posts of Sweepers in Municipal Committee, Panipat were sought to be filled.

(3.) The grievance of the petitioners is three-fold. Firstly, that no interview of the petitioners was taken and they were sidelined for the extraneous reasons best known to the authority. Secondly, 9 posts in excess than the advertisement were filled violating Article 16 of the Constitution of India and thirdly, no person from Panipat was taken in the select-list clearly indicating that there was a bias on the part of the selection committee.