LAJPAT RAI AND ANOTHER Vs. HARYANA PUBLIC SERVICE COMMISSION AND OTHERS
LAWS(P&H)-2013-7-1200
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 18,2013

LAJPAT RAI AND ANOTHER Appellant
VERSUS
Haryana Public Service Commission And Others Respondents

JUDGEMENT

- (1.) Petitioners have challenged the selection of respondent No.2 Nisha who has been selected to the post of Assistant Engineer, Electrical pursuant to the advertisement No.2 of 2009.
(2.) Main grievance of the petitioners is that the selection has not been conducted fairly on the basis of written test and interview and that the selection process is vitiated with the vice of arbitrariness and malafide.
(3.) In the reply filed by respondent No.1, it has been clarified that in view of large number of applications having been received, the written screening test was meant only for shortlisting the candidates for interview.;


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