HARYANA RAJYA BIJLEE BOARD SE BARKHAST KARAMCHARI AND ORS Vs. HARYANA VIDYUT PARSARAN NIGAM LTD AND ORS

JUDGEMENT

(1.) By this petition, the petitioners have challenged the appointment of respondents no.5 to 287 on posts of Statistical Assistants and Assistant Linesmen for the Power Utilities in the State, as have been impleaded through their Chairman/Managing Directors, as respondents no.1 to 4.

(2.) The primary reason for the selection being quashed by this court, as is not doubted by the counsel appearing in this petition on both sides, was that the selections were made firstly far beyond the number of posts advertised, with no uniform criteria adopted by the Selection Committees constituted in different circles of the erstwhile Haryana State Electricity Board, thereby there being found to be arbitrariness by the Court.

(3.) Thereafter, Contempt Petition (Civil) no.119 of 1999 was filed in the Supreme Court by the petitioners in the SLP, alleging therein that while making fresh selections, no weightage had been given for past experience, notwithstanding the positive direction given in that regard by the Court.