Nirmaljit Kaur, J. - (1.) THE Petitioner herein has challenged the appointment of Respondents No. 3 to 7 as Assistants in the Municipal Corporation, Faridabad.
(2.) THE said selection has been challenged on the ground that the Respondent Corporation had issued an advertisement in the newspaper "Rashtriya Sahara" on 19.03.2008 for the post of Assistant. Since the newspaper "Rashtriya Sahara" has no wide circulation in the area where the Petitioner is residing, he could not apply for the post of Assistant and relied on the judgments rendered by the Hon'ble Supreme Court in the cases of Business Link v. A S Advertising Company and Ors. : (2003) 10 SCC 258 and Excise Superintendent, Malkapatnam Krishna District, A.P. v. K B N Visweshwara Rao and Ors. : 1996 (6) SCC 216, to substantiate his argument that the applications should be invited by publication in the newspaper having wide circulation. Secondly, only one post of Assistant was advertised, whereas, seven persons have been selected and appointed. Reliance was placed on the judgment rendered by the Hon'ble Supreme Court in the case of Secretary, A.P. Public Services Commission v. B Swapna and Ors., 2005 (2) RSJ 704.
(3.) LASTLY , the appointments have been made with mala fide intention and to oblige the local Minister and close relations of the authorities of the Respondent -Corporation.;