SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the peti- tioners in all these three writ petitions and learned counsel appearing for the Union of India and other concerned officials.

(2.) ALL the petitioners were selected as Constables in the Central Reserve Po- lice Force (C.R.P.F.) pursuant to an adver- tisement dated 13.8.2002. On appointment in the year 2003 they joined their services in their respective Battalion assigned to them. On account of alleged bungling in the recruitment process an investigation was undertaken by the Central Bureau of Investigation (C.B.I.). During the pendency of the investigation some of the petitioners were directed to go back to their home while some continued to work. It was understood that if the investigation would end in their favour, then those who were relieved for home will be taken back.