BIJU BABU Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) THESE writ petitions are filed by the candidates, who have participated in the recruitment of Constables (GD) in CAPFs and Rifleman (GD) in Assam Rifles, for the year 2012. The writ petitioners voice the same grievance being aggrieved by non filling of the vacancies available for the year 2012, by the candidates who have taken part and got qualified in the examination conducted based on the notification issued by the Staff Selection Commission dated 03/12/2011 alleging that these vacancies being diverted for recruitment for the year 2013.

(2.) FOR the purpose of pleadings, W.P.(C).No.2577/2013 is relied on as respondents have filed counter affidavit in the above case and the same has been adopted by them in other cases also.

(3.) THE petitioners claim that they are qualified based on the criteria fixed in the notification. However, in spite of available vacancies, as tentatively notified in Ext.P1 notification, only 521 candidates were alone selected and rest of the vacancies that were available at the time of notification are being arbitrarily withheld to pass it over to the recruitment for the year 2013. Ext.P6 in W.P.(C).No. 5741/13 is the notification issued by the Staff Selection Commission for the year 2013. This was issued on 15/12/2012. Petitioners allege that more than 300 vacancies have been notified for the year 2013 and these vacancies were available at the time of Ext.P1 notification.