RAVI PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Selection made by respondent No. 3 for appointment to the costs of Junior Engineer (Civil) in P.W.D. Public Health, Department of Haryana Government in pursuance of advertisement Annexure P-1 is under challenge in this petition.

(2.) The first ground of challenge is that the Selection Board has committed an illegality in interviewing the candidates for a period of three minutes only and that when whole selection is based on interview sufficient time should have been given to the candidates for the purpose of interview. Second ground of challenge is that the selection has been made on the basis of an unspecified criteria and last one is that the Board has acted in an arbitrary manner while making selection.

(3.) In our opinion the writ petition is liable to be dismissed on the short ground that the petitioner has not impleaded those persons as party- respondents to the writ petition who have been selected and appointed on the recommendations of respondent No. 3. In the absence of these candidates it is neither possible nor justified for this Court to make any enquiry regarding validity of selection or the action taken by the competent authority on the recommendations of the Selection Board.