PAL VIKRAM RAMESHBHAI Vs. CHAIRMAN - RECRUITMENT BOARD

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for quashing and setting aside the notice dtd. 2/1/2017 issued by the respondent No.2- Commandant, Directorate General Border Security Force, Recruitment Sec. in so far as it concerned the post of Constable (Tradesmen) Male, BSF belonging to the State of Gujarat and also further prayed for issuing appointment orders to the petitioners for the post of Constable (Tradesmen) Male, BSF-2016.

(2.) At the outset, it is reported that out of three petitioners, two petitioners are not inclined to proceed further and therefore, now the petition would be maintained only for one petitioner i.e. petitioner No.2- Ronakkumar Kishorkumar Kalawant. Petition stands disposed of qua petitioner no.1-Pal Vikram Rameshbhai and petitioner no.3 -Ahir Sunil Kumar Indraj Singh.

(3.) During the pendency of this petition, by order dtd. 6/9/2017, the matter was admitted and thereafter, on 11/9/2017, another Advertisement was issued inviting application for 1074 posts of Constable (Tradesmen) Male in BSF for the year 2017-2018. This advertisement included the post of 561 posts. The petition was therefore amended and the prayer was made for staying the process of selection pursuant to the Advertisement dtd. 11/9/2017, the Court finds that pursuant to such amendment, no orders have been passed presumable the recruitment has thereafter proceeded ahead and brought to logical conclusion. Present petition, however, is in connection with the selection procedure, which commenced under the Advertisement Notice of May, 2016, which is titled as Recruitment for the post of Constable (Tradesmen) Male in BSF for the year 2016-2017 for 561 vacancies.