BASAVARAJ RANGAPPA KOLLI S/O SRI RANGAPPA KOLLI AND OTHERS Vs. THE INSPECTOR, CRPF, THE DEPUTY INSPECTOR GENERAL OF POLICE AND THE ADDITIONAL DEPUTY INSPECTOR GENERAL OF POLICE CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) PETITIONERS have sought for quashing the order Annexure C dated 02.03.2007 issued by respondent No. 1 bearing No. R.II -9/2006 -ADM -3 by which the selection made by respondent No. 1 to the post of Enrolled Followers conducted at GC, CRPG, Bangalore, along with others is cancelled. By the impugned order the whole process of selection made by the respondents to the post of Enrolled Followers is cancelled on the ground that general environment has been vitiated by the selection process inasmuch as some persons are given undue advantage over other candidates in the selection.

(2.) THE impugned order is self -explanatory. It describes as to why the entire process of selection is scraped. It is not a case of non -appointment of few of the selected candidates, but it is a case of scraping the selection process itself. Therefore selected candidates including the petitioners can have any grievance.

(3.) IN view of these serious illegalities found by the authorities concerned at the time of recruitment, the respondents are justified in scraping the process of selection. Hence, the prayer as sought for in the writ petition cannot be granted. The petition fails and accordingly it is dismissed.