THE STAFF SELECTION COMMISSION Vs. BIJU BABU

JUDGEMENT

(1.) These two writ appeals have been filed against judgment dated 5.6.2014. Writ Appeal No. 1433/14 has been filed by Staff Selection Commission and Others who were the respondent in the Writ Petition No. 2577 of 2013. Writ Appeal No. 1516 of 2014 has been filed by appellants who were not party to the writ petition. They, after having obtained leave to appeal, has filed the appeal on the ground that they are affected by the judgment and directions issued by the learned Single Judge.

(2.) We have heard learned counsel for the parties and by this common judgment, we dispose of both these writ appeals. Brief facts necessary for deciding these writ appeals to be noticed are:

(3.) The notice further mentioned that the State-wise and category-wise "tentative" number of vacancies to be filled from the examination as indicated in the appendix. The writ petitioners were candidates who have participated in the recruitment. Staff Selection Commission, however, declared only 523 male candidates with Kerala domicile as selected. One more candidate was selected for the post making it 524. Subsequently, another employment notice dated 15.12.2012 was issued inviting applications for constable (GD) in CAPFs and Rifleman (GD) in Assam Rifles for recruitment was issued in the year 2013-14. Employment notice also contained details of tentative vacancy earmarked for different States. 294 males and 52 females were mentioned in the appendix.