(1.) Heard Mr. S. C. Keyal, learned Special Counsel, Staff Selection Commission, representing the appellants, and Mr. R. Mazumdar, learned counsel representing the respondent. We have also gone through the impugned judgment and the material placed on record.
(2.) The instant intra-court writ appeal is directed against the judgment and final order dtd. 25/6/2015 passed by the learned Single Judge, whereby WP(C) No. 816/2014 preferred by the respondent herein was accepted and the appellants herein, being the appointing authority, were directed to recommend the writ petitioner/respondent herein for appointment as Constable (GD) either in the CRPF or in the ITBP against the post which had been directed to be kept vacant vide interim order dtd. 19/2/2014.
(3.) The short controversy involved in this intra-court writ appeal may be outlined as below: