K.S.JHAVERI - (1.) Mr. Jhaveri for the petitioner seeks permission to implead 19 employees as respondent Nos. 2 to 20. Permission granted. Notice of Rule is waived by Mr. Desai on behalf of respondent Nos. 2 to 20.
(2.) With the consent of both the sides, the matter is taken up for final hearing.
(3.) The short facts of the case are that, the Market Committee had resolved for recruitment of certain staff as per the Resolution dtd. 3.6.1993 and thereafter, it is the case of the Market Committee that, the public advertisement was given in "AAM JANTA" newspaper on 7th June 1993. The case of the Market Committee is that pursuant to the advertisement given in the aforesaid newspaper, the interested candidates applied and the selection had taken place and thereafter, on 15.6.1993, the orders for appointment of the staff were issued by the Chairman of the Market Committee upon the selection made by the Selection Committee.;