(1.) THESE writ petitions are filed by writ petitioners, who are 24 in number, alleging that they have been included in the select list for appointment as Constables (GD)and Rifleman (GD) in Central Armed Police Forces and the refusal to appoint them, in spite of having vacancies in the quota earmarked for the State of Kerala, is illegal. W.P.(C). No.22481/2013 is filed by the female candidates, who have applied for selection. The petitioners, therefore, seek for a declaration that the above refusal is illegal and unsustainable and, for a consequential relief of mandamus directing the respondents to appoint them against those vacancies.
(2.) THE petitioners, admittedly, have applied for recruitment for the year 2011 pursuant to the notification issued by the Staff Selection Commission.
(3.) IT appears that cut off marks fixed to Reserve List 2 is based on the number of vacancies available and not with reference to the criteria for selection.