- (1.) Delay condoned.
(2.) Special leave granted in both the matters.
(3.) Ishwar Singh and 14 others were selected and appointed as Inspectors of industries/managers Industrial Estate for Small-Scale Cottage and Village industries, Haryana. The selection and the consequent appointments were challenged by two unsuccessful candidates before the High court primarily on the ground that the interviews held for the said selection were a sham affair. It was contended before the High court that the interviews were held from february 11 to February 18, 1992 and 350 candidates were interviewed on each date which meant that on average one minute and 20 seconds was the time taken for the interview of each candidate. The Ex-servicemen also challenged the selection on the ground that the dependants of Ex-servicemen were selected in preference to the Ex-servicemen. The High court quashed the selection and the appointments on the Finding that the interviews held were neither fair nor proper thereby vitiating the selection. These appeals by way of special leave are against the judgment of the High court.;