JOGINDER SINGH Vs. STATE THROUGH COMMISSIONER-CUM-SECRETARY

JUDGEMENT

(1.) In this petition, the petitioner has challenged the appointment of respondents No. 5 to 10 as Laboratory Assistants and Library Assistants. These appointments came to be made in pursuance of an advertisement notice No. 1 of 1992. This was issued on 11.5.1992. The petitioner participated in the process of selection. He was, however, not selected. He has challenged the selection of respondents referred to above inter alia, on the following grounds :

(2.) It is precisely on the above pleas the appointment of aforementioned respondents is being impugned in the present petition.

(3.) The respondents have taken a stand that the question as to whether Recruitment to class IV posts could be made by the Board or not, should be determined by this Court. They have not taken any stand of their own in this regard. As a matter of fact, the Government order bearing No. 462-GR of 1990 issued on 16th April, 1990 is being relied upon in the objections preferred by respondents No. 1 and 4.