BIMLA PREMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment disposes of C.W.P. No. 5416, 6742 and 7248 of 1992.

(2.) A challenge has been made to the selection for the posts of Public Health Nurses made by the Subordinate Services Selection Board, Haryana (for brevity, the Board) on identical grounds in these petitions under Articles 226/227 of the Constitution of India.

(3.) The Board advertised 63 posts of Public Health Nurses vide notification No. 4/90 dated December 7,1990. The petitioners and the private respondents applied for these posts. 76 candidates were called for interview, but 73 candidates appeared. These candidates were interviewed on September 10, 1991 from 9.00 a.m. to 5 p.m. One candidate who could not appear on September 10,1991 was interviewed on September 12,1991, at Board's office. Proper criteria was laid down for making selectioa Marks were allocated under different heads viz. qualifications, higher qualifications, sports, extra curricular activities etc. Selection was made on merits. The names of selected candidates were displayed on the notice board of the Board's office. Selected candidates were recommended for appointment to the requistioning departments. The select list was prepared strictly in accordance with the merits.