AIROnline 2019 CAL 808

Calcutta High Court

Hon'ble Judge(s): Protik Prakash Banerjee , J

Constitution of India , Art.226— Civil P.C. (5 of 1908) , O.10 R.1— Writ petition - Maintainability - Impleadment of necessary party - Petitioner challenging selection of 25 candidates but not impleading them as party making allegations of corruption and mala fide and denying that they are necessary parties - Petitioner not even challenging objection of maintainability raised by respondent for non-joinder of parties - No reason to justify non-joinder of selected candidates whose interests would be prejudicially affected if writ petition is allowed to proceed - Writ petition not maintainable. (Para 8 10 11 12)