VIJAY MANJHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal brings out the importance of institutional integrity and how apparently trivial anomalies which are sought to be justified or attempted to be passed off as mistakes may not be as innocent and, indeed, may only be the proverbial tip of the iceberg of malaise that has the potential to contaminate the entire sea.

(2.) But one must begin with the mistake committed by the joint appellants before referring to the other acts of omission and commission.

(3.) The two appellants were independent candidates who had applied to be recruited as constables in 2018 recruitment process for the Central Armed Police Forces (CAPF). Both the appellants failed at the detailed medical examination stage, though for different causes. As such, the appellants ought to have filed individual petitions since there was no commonality in their dissimilar causes apart from the fact that they had applied for the same post and were found to be medically unfit.