Kerala High Court
The Union Of India vs Parvathy S. Shaji on 13 April, 2023
Author: S. V. Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WA NO. 1498 OF 2022
AGAINST THE JUDGMENT IN WP(C) 16949/2021 OF HIGH COURT OF KERALA
APPELLANTS:
1 THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI, PIN - 110001
2 THE MINISTRY OF HOME AFFAIRS,
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI,
PIN - 110001
3 STAFF SELECTION COMMISSION,
REPRESENTED BY ITS REGIONAL DIRECTOR (KERALA -KARNATAKA
REGION), 1ST FLOOR, E WING, KENDRIYA SADAN, KORAMANGALA,
BENGALURU, KARNATAKA, PIN - 560034
4 ASSAM RIFLES,
REPRESENTED BY DEPUTY COMMANDANT, DIRECTORATE GENERAL,
ASSAM RIFLES, SHILLONG , PIN - 793010
5 REVIEW MEDICAL BOARD,
REPRESENTED BY ITS PRESIDING OFFICER, CONSTABLES (GD)
EXAMINATION, 2018, GROUP CENTRE, CENTRAL RESERVE POLICE
FORCE, PALLIPURAM, THIRUVANANTHAPURAM, PIN - 695316
6 DIRECTORATE GENERAL,
CRPF (RECRUITMENT BRANCH), EAST BLOCK - 07, LEVEL-4, SECTOR
- 01, R. K. PURAM, NEW DELHI, PIN - 110066
BY ADVS.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-2-
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
RESPONDENTS:
1 PARVATHY S. SHAJI,
AGED 22 YEARS
D/O. SHYLA, ROLL NO.9211016222, CHITHIRA, KIZHAVOOR,
MUKHATHALA P. O., KOLLAM, PIN - 691577
2 AKHIL M.,
AGED 25 YEARS
S/O. MADHAVANKUTTY, ROLL NO.9211015233, ANOOP BHAVANAM,
SRPM P. O., THAZHAVA, KOLLAM, PIN - 690523
3 SWATHY S.,
AGED 24 YEARS
D/O. SAJEEV B., ROLL NO.9211019423, THOTTUVAVEEDU,
KANNIMEEL CHERRY, KAVANAD P. O., KOLLAM, PIN - 691003
4 ATHIRA SUNILKUMAR
AGED 24 YEARS
D/O. SUNILKUMAR, ROLL NO.9204010362, VILAYIL
HOUSE,ERATTAYAR, ERATTAYAR P. O., IDUKKI, PIN - 685514
5 DIANA JOSEPH
AGED 22 YEARS
D/O. JOSEPH MATHAI, ROLL NO.9211021986,
THURUTHI,MEPPARATHU VEEDU, KALLAYAM P. O.,
THIRUVANANTHAPURAM, PIN - 695043
6 AKHIL V.,
AGED 24 YEARS
S/O. VIYAYAN, ROLL NO.9206019355, CHANGAYIL,THEKKATHIL
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-3-
THEKKEMURI, VALLIKUNNAM P. O., ALAPPUZHA, PIN - 690501
7 MAHESH BALAKRISHNAN
AGED 26 YEARS
S/O. BALAKRISHNAN K. , ROLL NO. 9212002741, USHUS,
KALLAMPARAMBU, PAZHAYANNUR PO, THRISSUR, PIN - 680587
8 ADITYA K.
AGED 26 YEARS
D/O. PUSHPA, ROLL NO.9206021166, ASHITHAM HOUSE,
PALABAZAR, PATHAYAKUNNU P. O., KANNUR, PIN - 670691
9 MINNU M.
AGED 22 YEARS
D/O. MANJU R., ROLL NO.9211017917, THADATHARIKATHUVEEDU,
KUTTIMOODU, VELLUMANNADY P. O., VENJARAMOODU,
TRIVANDRUM, PIN - 695607
10 ABHISHEK DAS S.
AGED 25 YEARS
S/O. SIVADAS KURUP, ROLL NO.9211013796, CHITTAKKATTU
THEKKATHIL, SOUTH MYNNAGAPALLY, MYNNAGAPALLY P. O.,
KOLLAM, PIN - 695519
11 ANANDHU RAJEEV
AGED 24 YEARS
S/O. RAJEEV, ROLL NO.9211005307, LAKSHAM VEEDU, PATHADY,
BHARATHIPURAM P. O., KOLLAM, PIN - 691312
12 SACHIN S.
AGED 22 YEARS
S/O SURESH KUMAR G., ROLL NO.9211007542, THIRUVONAM,
KULATHINKALAVEEDU, VELLANADU P. O.,
THIRUVANANTHAPURAM, PIN - 695543
13 VISHNU N.S.
AGED 23 YEARS
S/O. SAJEEVAN N. K., ROLL NO.9212004004, NADUVATHARA HOUSE,
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-4-
KUNDUKUZHIPADAM, KUTTICHIRA P. O., THRISSUR, PIN - 680724
14 SREEPTH A.S
AGED 22 YEARS
S/O. SUBRAMANIAN A. A., ROLL NO.9212007021, ACHI HOUSE,
ENGANDIYUR P. O., THRISSUR, PIN - 680615
15 SAJITH MOHAN
AGED 25 YEARS
S/O. MOHANAN M., ROLL NO.9206015063, UDAYANAGAR, PULLUR,
HARIPURAM P. O., KASARGOD, PIN - 671531
16 AKHIL MOHAN
AGED 26 YEARS
S/O. MOHAN PILLAI T., ROLL NO.9211017147, GEETHABHAVANAM,
CHERIYELA, ALUMODU P. O., KOLLAM, PIN - 671531
17 GOKUL R.
AGED 24 YEARS
S/O. RAJAN, ROLL NO.9204004255, NELLIKKATTUPARAMBU HOUSE,
NSS COLLEGE POST, NEMMARA, PALAKKAD, PIN - 678508
18 SREERAJ R.
AGED 24 YEARS
S/O. RAJASEKHARAN K., ROLL NO.9211013303,
SREEHARIKOCHUKIZHKKATHIL, VIVEKANANDHA NAGAR 63,
KUREEPUZHA, KAVANADU P. O., KOLLAM, PIN - 691503
19 LEKSHMI RAJESH
AGED 21 YEARS
D/O. RAJESH S., ROLL NO.9204007808, KATTUNGALCHIRA,
ALLISSERY WARD, ALAPPUZHA, PIN - 688001
20 MANOJ M.
AGED 26 YEARS
S/O. MURALEDHARAN K., ROLL NO.9211007242, ELANJICKAL,
KARUMADY P. O., AMBALAPPUZHA, PIN - 688561
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-5-
21 UMITHA KRISHNAN
AGED 22 YEARS
D/O. UNNIKRISHNAN, ROLL NO.9211019482, PERILATHU, PRAYAR
SOUTH, ALIMPEEDIKA P. O., OACHIRA, KOLLAM, PIN - 690547
22 SUBIN S.DEVAN
AGED 21 YEARS
S/O. SISUDEVAN, ROLL NO.9211000150, KARUMPPALIL,
THEKKATHIL, PADA-SOUTH, KARUNAGAPPALLY, PIN - 690518
23 KIRAN N.K.
AGED 24 YEARS
S/O. NEELAMBHARAN NAIR, ROLL NO.9211006575,
KARTHIKABHAVAN, KEEZHATHOTTAM, PRASSALA P. O.,
THIRUVANANTHAPURAM, PIN - 695502
24 VISHANTH E.A
AGED 24 YEARS
S/O. ANANTHAKRISHNAN, ROLL NO. 9212007676,
ERUMBENIPARAMBU HOUSE, MYLAMPULLY, NAMBULLIPURA,
MUNDUR, PALAKKAD, PIN - 678592
25 AKSHITHA V.P.
AGED 22 YEARS
D/O. RAVEENDRAN A. C., ROLL NO.9206000088, ELATH HOUSE, EAST
VALLIYAYI, MUTHIYANGA P. O., PATHAYAKKUNNU, (VIA),
KANNUR, PIN - 670691
26 ABHIJITH
AGED 24 YEARS
S/O. AJAYAKUMAR B. S., ROLL NO.9211016687, VALSALA
SADHANAM, CHIPPANCHIRA, KARIMANCODE P. O., PALODE,
THIRUVANANTHAPURAM, PIN - 695562
BY ADVS.
R.SANJITH
KALEESWARAM RAJ
C.S.SINDHU KRISHNAH(K/942/2008)
UTHARA A.S
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-6-
C.UNNIKRISHNAN (KOLLAM)(K/864/1994)
VIJAYKRISHNAN S. MENON(K/001627/2019)
ANANDA PADMANABHAN(K/597/2017)
REENA SHARON SURESH
K.P.S.SURESH(MP/366/2015)
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 13.04.2023,
ALONG WITH WP(C).4646/2022, 6955/2023 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-7-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 4646 OF 2022
PETITIONERS:
1 SOORAJ P,
AGED 25 YEARS
S/O. SAHEDEVAN P, RESIDING AT KRISHNA NIVAS, PERINGANAM,
THILLENKERI, KANNUR, KERALA 670 702
2 VINOD K.,
AGED 25 YEARS
S/O. MOHANAN, RESIDING AT KAPPADAN HOUSE, VARADOOL,
MUYYAM, KURUMATHUR, KANNUR, KERALA 670 142
3 NAVAS MUHAMMED P.T
AGED 25 YEARS
S/O. MUHAMMED P.T, RESIDING AT PUZHAKKALTHODI HOUSE,
MAITHRA, URANGATTIRI P.O, MALAPPURAM,KERALA 673 639
4 ABIN E
AGED 27 YEARS
S/O. MOHANAN, RESIDING AT ELIANTAVIDA HOUSE, KOORARA,
MOKERI, KANNUR, KERALA 670 694
5 VIJESH V
AGED 25 YEARS
S/O. MOHANAN, RESIDING AT CHERUKARASSERIL,
MARAVOORMURI, EAST KALLADA P.O, KOLLAM, KERALA 691 502
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-8-
6 JASAR E
AGED 27 YEARS
S/O. JALALUDHEEN E, RESIDING AT ELAMVILASSERI,
MAMBATTUMOOLA P.O, MALAPPURAM,KERALA 679 332
7 AMALRAJ R.B
AGED 25 YEARS
S/O. RAJENDRAN, RESIDING AT R.B NIVAS, CHEKKITTAMUKKU,
MATHIRA, KUMMIL P.O, KOLLAM , KERALA 691 536
8 AKSHAY KRISHNA K.P
AGED 20 YEARS
S/O. NISHAD KUMAR K.P, RESIDING AT KATTUPARAMBATHU
HOUSE, KONDI PARAMBU, ARAKINNAR P.O, KOZHIKODE, KERALA
673 028
9 AMAL CHANDRAN
AGED 26 YEARS
S/O. CHANDRAN P.K, RESIDING AT PADAYANKUDI, PERINGANAM,
THILLENKERI P.O, KANNUR, KERALA 670 702
10 SREEVIN M.P
AGED 25 YEARS
S/O. SREEDHARAN M.P RESIDING AT MEETHALEPURAYIL ,
VILAKKODE P.O, KANNUR, KERALA 670 703
11 AMAL P.M
AGED 23 YEARS
S/O. MOHANAN P.R, RESIDING AT PULUKKI HOUSE,
MUNDAYAMPARAMBA, AYYANKUNNU, MUNDAYAMPARAMBA P.O,
KANNUR, KERALA 670 704
12 ANURAG M.S
AGED 22 YEARS
S/O. MOHANAN S, RESIDING AT ANURAGAM, MUTHUVILA P.O,
THIRUVANANTHAPURAM, KERALA 695 610
BY ADVS.
NAVOD PRASANNAN PATTALI
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-9-
K.V.KRISHNAKUMAR
RESPONDENT/S:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE AND PENSION, DEPARTMENT OF PERSONAL
AND TRAINING, NORTH BLOCK, NEW DELHI 110 001
2 MINISTRY OF HOME AFFAIRS
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI 110
001
3 STAFF SELECTION COMMISSION
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR) 1ST FLOOR, E
WING, KJENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA 560 034
4 CENTRAL ARMED POLICE FORCES
REPRESENTED BY JOINT SECRETARY, (COORDINATION AND
INTERNATIONAL COOPERATION) MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI 110 001
5 BORDER SECURITY FORCE
REPRESENTED BY ITS DIRECTOR GENERAL, BLOCK 10, CGO
COMPLEX, LODHI ROAD, NEW DELHI 110 003
6 CENTRAL RESERVE POLICE FORCE
REPRESENTED BY ITS DIRECTORATE GENERAL, EAST BLOCK 07,
LEVEL 04 SECTOR 01 R.K PURAM, NEW DELHI 110 066
7 CENTRAL INDUSTRIAL SECURITY FORCE
REPRESENTED BY ITS DIRECTOR GENERAL 13, CGO COMPLEX, LODHI
ROAD, NEW DELHI 110 003
8 INDO TIBETAN BORDER POLICE
REPRESENTED BY ITS DIRECTOR GENERAL BLOCK 02, CGO COMPLEX,
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-10-
LODHI ROAD, NEW DELHI 110 003
9 SASHASTRA SEEMA BAL
REPRESENTED BY ITS DIRECTOR GENERAL, EAST BLOCK V, R.K
PURAM, NEW DELHI 110 066
10 ASSAM RIFLES
REPRESENTED BY ITS DIRECTOR GENERAL HQ DGAR, ASSAM
RIFLKES, SHILLONG, MEGHALAYA 793 002
11 NATIONAL INVESTIGATION AGENCY
REPRESENTED BY ITS DIRECTOR GENERAL, CGO COMPLEX, LODHI
ROAD, NEW DELHI 110 003
12 DEPUTY INSPECTOR GENERAL OF POLICE
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPURAM,
THIRUVANANTHAPURAM 695 316
13 INSPECTOR GENERAL
FRONTIER HEAD QUARTERS, BORDER SECURITY FORCE,
YELAHANKA P.O, BANGALORE, KARNATA 560 064
14 ADDITIONAL DIRECTOR GENERAL (MEDICAL)
CAPF'S, NSG &AR, WEST BLOCK, R.K. PURAM,NEW DELHI-110066.
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-11-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 6955 OF 2023
PETITIONER/S:
1 SHABHIN A.,
AGED 25 YEARS
S/O.P.P.BHARATHAN, NARAYANEEYAM, MAVILACHAL, EACHUR
P.O, KANNUR, PIN - 670591
2 RAHUL RAJU
AGED 25 YEARS
S/O.RAGINI RAJU, PUTHENPURA (H), PAYYAVOOR P.O.
PAYYAVOOR, KANNUR, PIN - 670633
3 DILSHAD P.K
AGED 24 YEARS
S/O.PARIYAYI, PERUMALAKANDI (H), INDIRANAGAR P.O. KALLACHI
VIA, KOZHIKODE, PIN - 673506
4 JISHNU M
AGED 24 YEARS
S/O.JANARDHANAN P.V, PUTHIYANAM VEETTIL, KADANNAPPALLY,
THEKKEKKARA, KADARMAPPALLY P.O.,K.ANNUR, PIN - 670504
5 VISHNU DAS K
AGED 25 YEARS
S/O.KUMARAN T, KOTHORMBATH HOUSE, PULLUR, HARIPURAM
P.O., KERALA, PIN - 671531
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-12-
6 SALEEM P.V
AGED 26 YEARS
S/O.ABDUL JABBAR P.V, PONNA VALAPPIL (H), DALIL, THAVAM
P.O., CHERUKUNNU, KANNUR, PIN - 670301
7 SHERIN K.V
AGED 25 YEARS
S/O.SREEKANTH M, PUTHIYARAMBATH (H), KANNADI VELICHAM,
MAMBA P.O., KANNUR, PIN - 670611
8 SHIBIN M
AGED 23 YEARS
S/O.JANARDHANAN M MATTUMMAL HOUSE, PARAVOOR,
PANAPUZHA P.O., KANNUR, PIN - 670306
9 VAISHNAV R.NAMBIAR
AGED 25 YEARS
S/O.RAJAN P.NAMBIAR, `SOPANAM', OTTAPPALA NAGAR,
KARIMBAM P.O, TALIPARAMBA, KANNUR, PIN - 670142
10 AMAL C
AGED 26 YEARS
S/O. VALSAN MELAEVEETTIL, KALATHIL HOUSE, EDAYANNUR,
EDAYANNUR P.O., KANNUR, PIN - 670595
11 NITHIN MAMMATH
AGED 25 YEARS
S/O.MUKUNDAN PONNAMBATH, PAREMMAL HOUSE, THOLAMBRA
P.O. THOLAMBRA, KANNUR, PIN - 670673
12 AJNAS.V
AGED 25 YEARS
S/O.HAMSA E.P, AJU COTTAGE, CHOOLIYAD,. MALAPPATTAM,
KANNUR, PIN - 670631
13 VARUN P.P.
AGED 26 YEARS
S/O.MANOHARAN K.M PARIYARAM PUTHIYA VEETTIL (H),
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-13-
PERUVAMBA, OLAYAMBADI P.O. KANNUR, PIN - 670306
14 SANTHOSH K
AGED 24 YEARS
S/O.KUNHAMMA K, KARICHERY PERALAM (H), KOLATHUR P.O,
KASARGOD, PIN - 671541
15 TOJU TOM
AGED 23 YEARS
S/O.JOHN K.M KANIYAROLIKEL(H), AREEKAMALA P.O., KANNUR,
PIN - 670582
16 NAVANEETH T.LAKSHMANAN
AGED 24 YEARS
S/O.T.LAKSHMANAN, THALIYIL, PERUVAMBA, 0LAYAMBADY P.O.,
KANNUR, PIN - 670306
17 SHIBIN E
AGED 25 YEARS
S/O.NANU N, EDIYIL HOUSE, ELAMPARA P.O. ELAMPARA, KANNUR,
PIN - 670595
18 RADHUL RAMESH K
AGED 24 YEARS
S/O. C.RAMESHAN, PARAKKANDI HOUSE, KUTTIATTOOR,
P.O.KUTTIATTOOR, KANNUR, PIN - 670602
19 JITHINLAL C
AGED 24 YEARS
S/O.NELLIKKA MOHANAN, MANEESHA NIVAS, PARAPPALLY,
NEYYALAM, MUZHAKKUNNU, KANNUR, PIN - 670673
20 RAHUL P
AGED 25 YEARS
S/O.P.RAGHAVAN, PRATHIYOTH (H), PERUAL, MATHAMANGALAM
P.O. ERAMAM, KANNUR, PIN - 670306
21 AMAL K
AGED 25 YEARS
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-14-
S/O. C.SURESHAN, KRIPA, KEEZHATHUR, PATHIRIYAD P.O.,
PINARAYI, KANNUR, PIN - 670741
22 JISHNU N
AGED 24 YEARS
S/O. SATHYAN K.V, KIZHAKKE VEETTIL, BAVODE, BAVODE P.O.,
KANNUR, PIN - 670622
23 SUMESH MOHANAN
AGED 27 YEARS
S/O.MOHANAN, AMPATTU (H), KANHILERY, CHERIKODE P.O,
KANNUR, PIN - 670631
24 VIVEK RAJAN P
AGED 27 YEARS
S/O.D.S.RAJAN, DAIVAKRIPA HOUSE, KAITHERI 12TH MILE,
AYITHARA MAMBARAM P.O, KANNUR, PIN - 670643
25 SANAL P
AGED 28 YEARS
S/O.KRISHNAN K, KEKKADAVAN VEEDU, MADIYAN, MANIKOTH P.O.
KANHANGAD, KASARGOD, PIN - 671316
26 ARUNJITH P
AGED 24 YEARS
S/O.RAMACHANDRAN P, PARAYIL (H), PADIYOOR P.O. PULIKKAD,
KANNUR, PIN - 670703
27 BHAVESH E.S
AGED 27 YEARS
S/O.SURESH E.R, EDAPPALA HOUSE,MULLURKARA P.O THRISSUR,
PIN - 680583
28 GOKUL T.V
AGED 24 YEARS
S/O.E.RAMACHANDRAN, ERUPATHANJIL HOUSE, ACHAMTHURUTHI
P.O, CHERUVATHUR, KASARGOD, PIN - 671351
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-15-
29 VINEETH S
AGED 26 YEARS
S/O.SUSEENDRAN M, THEKKINKATTIL VEEDU,
MAHADEVESWARAM, KILIMANOOR P.O, PAZHAYAKUNNUMMEL,
KILIMANOOR, THIRUVANANTHAPURAM, PIN - 695601
30 MUHAMMAD FAZIL NADUVILAKANDIYIL
AGED 28 YEARS
S/O.MOIDU N.K NADUVILAKANDIYIL (H), KODIYARA P.O. KALLACHI
VIA, KOZHIKODE, PIN - 673506
31 VYSHNAV P.V
AGED 24 YEARS
S/O.SURENDRAN K.V, PANVALAPPIL HOUSE, VELLORA P.O.,
VELLORA, KANNUR, PIN - 670306
32 ARUN S
AGED 25 YEARS
S/O.SOMASUNDARAN K, ELAMBACHI KUZHIYIL (H), PAYAMBRA P.O.
KURMAMANGALAM VIA, KOZHIKODE, PIN - 673571
33 NIRMAL RAJ A.K
AGED 25 YEARS
S/O.RAJAN K , SNEHATHEERAM (H), PUTHIYAKANDAM,
CHERUVATHUR, P.O.CHERUVATHUR, KASARGOD, PIN - 671313
34 PRANAV P.V
AGED 29 YEARS
S/O.PADMNABHAN A.P,. PULIYULLAVALAPPIL, NELLIYAD,
P.O.KUTTUR, VIA MATHAMANGALAM BAZAR, KANNUR, PIN -
670306
35 YASWANTH C.K
AGED 24 YEARS
S/O.RAJEESH P, RAJEESH BHAVAN HOUSE, PADANNAKKARA P.O.
PINARAYI, KANNUR, PIN - 670741
36 DIGINDAS KTK
AGED 27 YEARS
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-16-
S/O.DASAN KTK, KUNNUMMAL THAZHA KUNIYIL (H), KATAMERI
P.O, VILLIAPPALLY VIA, KOZHIKODE-, PIN - 673542
37 ASWANTHAKUMAR T.M
AGED 25 YEARS
S/O.ANANDAN T.M, THANAMADATHIL (H), NEDUMPARAMBA P.O.
KALLACHI, KOZHIKODE, PIN - 673506
38 NITHESHA R
AGED 25 YEARS
S/O.CHANDRASEKHARA,. CHATHANKAI MANIYIL NILAYA, KALAND,
KASARGOD, PIN - 671317
39 VISHNUKUMAR V
AGED 26 YEARS
S/O.VIJAYACHANDRAN PILLAI, VIDYA BHAVANAM, THAZHAVA,
KADATHOOR P.O., KOLLAM, PIN - 690523
40 MRUDUL P
AGED 25 YEARS
S/O.PREMARAJAN T.K, PALAYADATH, PATHINARAMPARAMBA,
MALAPATTAM P.O., KANNUR, PIN - 670631
41 ATHUL PRAKASH K
AGED 23 YEARS
S/O.PRAKASHAN K , KUNDUMKARA (H), CHELERI P.O. KARAYAPPU.
KANNUR, PIN - 670604
42 DEVAMITHRA J.S
AGED 22 YEARS
S/O.JAYACHANDRAN S, POORAM, MADAVOORPARA,
KATTAYIKONAM P.O. THIRUVANANTHAPURAM, PIN - 695584
43 ATHUL RAJ C.R
AGED 25 YEARS
S/O.RAJAN C.V, CHEMBALIPURATH (H), P.O.AMMADAM. THRISSUR,
PIN - 680563
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-17-
44 ABIN K
AGED 27 YEARS
S/O.HARIDASAN K, KANIYARAKKAL (H), KIZHAKKUMMURI P.O.
KAKKODI, KOZHIKODE, PIN - 673611
45 ADUNLAL V.N
AGED 29 YEARS
S/O.BHASKARAN, VALAYANKANDY (H), KOTTUR P.O. KOZHIKODE,
PIN - 675614
46 AKSHAY K.V
AGED 23 YEARS
S/O.M.SREEKANTH, PUTHIYARAMBATH HOUSE, P.O.MAMBA,
KANNUR, PIN - 670611
47 AMAL RAJ
AGED 25 YEARS
S/O.RAJENDRAN M.D AMAL BHAVAN, P.O.VALLANA,
PATHANAMTHITTA, PIN - 689532
48 ABHISHEK A
AGED 24 YEARS
S/O.AJITH KUMAR, ABHISHEKAM, PARANAKUZHI,
PAZHAYAKURMUMMEL, THIRUVANANTHAPURAM, PIN - 695601
49 AJAY SOMAN
AGED 25 YEARS
S/O. SOMAN PALANAMKANDATHIL HOUSE, CHARAL,
AYYANKUNNU, KANNUR, PIN - 670706
50 GAYATHRI V
AGED 24 YEARS
D/O.GOPALAKRISHNAN, PUTHUPARAMBIL HOUSE, PADIYOOR P.O.
IRITTY, KANNUR, PIN - 670703
51 ARUNNYA ANIYAPPAN
AGED 24 YEARS
D/O.ANIYAPPAN, CHOORAKKATT (H), PALAKKODE, RAMANTHALI,
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-18-
KANNUR, PIN - 670305
52 GEETHU A
AGED 28 YEARS
D/O.SUNI N KAKKIDIVILA VEEDU, AYATHIL P.O., KOLLAM, PIN -
691021
53 ADARSH K.P
AGED 27 YEARS
S/O.KANAKENDRAN, KALLIAT HOUSE, U.S.K.ROAD, DHARMADAM
P.O. KANNUR, PIN - 670106
54 AZEEF MON A.A
AGED 30 YEARS
S/O.ABDUL AZEES M.K, T.C.76/271, PUTHUVAL HOUSE,
BEEMAPALLY, VALLAKKADAVU P.O. THIRUVANANTHAPURAM, PIN
- 695008
55 BIBIN JOHN R
AGED 30 YEARS
S/O.ROBET JOHN L, JIBIN NIVAS, KATHIPPARA, KOOTHALI P.O.
THIRUVANANTHAPURAM, PIN - 695505
56 KRISHNA RAJ P.K
AGED 24 YEARS
S/O.KUNHIKELU, PEETTAKKANDIYIL (H), THIRUVALLUR P.O.
VADAKARA, KOZHIKODE, PIN - 673541
57 ANANTHU G.VISWAN
AGED 23 YEARS
S/O.VISWAN K.V KURUPPAMVEETIL (H), KANNADIPOYIL P.O.
BALUSSERRY, KOZHIKODE, PIN - 673612
58 AMEGH K.M
AGED 27 YEARS
S/O.PRADEEPAN K.M MEKKOTKUNIYIL (H), MAKKADA P.O.
KAKKKODI VIA, KOZHIKODE, PIN - 673611
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-19-
59 BHAJITHLAL T
AGED 26 YEARS
S/O.ANANDAN T, THEKKEYTHODI MARADU VEEDU.
OP.O.ARAKKINOOR, KOZHIKODE, PIN - 673028
60 ARUNKUMAR S
AGED 25 YEARS
S/O.SASIKUMARAN, VALIYAVILA KIZHAKKATHIL, NORTH
MYNAGAPPALLY, KOLLAM, PIN - 690519
61 ADITHYAN S
AGED 23 YEARS
S/O.SAJEEVAN K VALIYAVILATHEKKATHIL EDAVANASSERY NORTH,
MYNAGAPPALLY P.O. KOLLAM, PIN - 690519
62 SIYAD A
AGED 27 YEARS
S/O.ABBAS E, SUBIYA MANZIL, (THATTANTE KIZHAKKATHIL)
EDAVANASSERY NORTH, MYNAGAPPALLY P.O. KOLLAM, PIN -
690519
63 SYAM SANKAR S.S
AGED 25 YEARS
S/O.SANKARA PILLAI 8, THIRUVATHIRA, SOUTH MYNAGAPPALLY
P.O. KOLLAM, PIN - 690519
64 AKHIL SUDHAKAR
AGED 27 YEARS
S/O.SUDHAKARAN K, A.S.COTTAGE, EDAVANASSERRY,
MYNAGAPPALLY, KOLLAM, PIN - 690519
65 AKSHAY KRISHNAN P
AGED 24 YEARS
S/O.KRISHNAN P, PUTHALATH (H), VAKAYAD P.O. NADUVANNUR
VIA, KOZHIKODE, PIN - 673614
66 ANISH P
AGED 26 YEARS
S/O.VALSAN, PERINJERI HOUSE, VAKAYADU P.O. NADUVANNUR
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-20-
VIA, KOZHIKODE, PIN - 673614
67 BIJIN B.S
AGED 26 YEARS
S/O.BINUKUMAR D, B.S.BHAVAN, POWATHOOR, PACHA
PALUVALLYP.O. THIRUVANANTHAPURAM, PIN - 695562
68 ASHWIN L.K
AGED 28 YEARS
S/O.LAKSHMEESHA, VIVEK VIHAR, NEAR UMA NURSERY LANE
ROAD, KASARGOD, PIN - 671121
69 ASWANTH G
AGED 25 YEARS
S/O.GANGADHARAN K.P KANAPARAMBIL (H), VELOM PERUVAYAL
P.O. KOZHIKODE, PIN - 673508
70 ARSHAD
AGED 26 YEARS
S/O.NOUSHAD H, ANSHAD MANZIL, PEROORKARAZHMA,
CHARUMMOODU P.O ALAPUZHA, PIN - 690505
71 PRAVEEN M
AGED 25 YEARS
S/O.SASEENDRAN M, MAVILOTH HOUSE, CHERUVANCHERY,
CHERUVANCHERY P.O, KANNUR, PIN - 670650
72 JISHNU P
AGED 23 YEARS
S/O.ULLASKUMAR P, POOKKANDY HOUSE, P.O.EACHUR, KANNUR,
PIN - 670591
73 SARATH C
AGED 28 YEARS
S/O.BABURAJ C, GOPIKA, PUTHIYATHERU, P.O.MUZHAPPILANGAD,
KANNUR, PIN - 670662
74 MIDHUN I.S
AGED 25 YEARS
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-21-
S/O.KRISHI KUMAR MALLIKA MANDIRAM, PALAKKA AIRAKUZHY
P.O. KOLLAM, PIN - 691559
75 ANSHAD A
AGED 23 YEARS
S/O.ASHRAF A, ANSHAD MANZIL, KANJIRATHUMMOODU,
AYIRAKUZHY P.O.,KOLLAM, PIN - 691559
76 AKSHAYA A
AGED 24 YEARS
S/O.ANILKUMAR, MANJU BHAVAN, MOOLAYILKONAM,
KODUVAZHANOOR P.O. THIRUVANANTHAPURAM, PIN - 695612
77 SYAM KUMAR S.B
AGED 26 YEARS
S/O.SURENDRAN NAIR, SYAM NIVAS, KADUKKAKUNNU,
VINOBANIKEHAN P. O, THIRUVANANTHAPURAM, PIN - 695542
78 ATHUL KRISHNA V.M
AGED 27 YEARS
S/O.MOHANAN, MANNIL KOVUMMAL (H), CHANGAROTH P.O.
PERUVANNAMUZHI VIA, KOZHIKODE, PIN - 673528
79 ATHUL SIVAN S
AGED 22 YEARS
S/O.SADASIVAN NAIR G KIZHEKKEVILA VEEDU, EDAKKODU,
CHADAYAMANGALAM P.O. KOLLAM -, PIN - 691534
80 ABHIJITH M
AGED 23 YEARS
S/O.MURUGAN, CHITHIRA BHAVAN, PLAVILAKUNNU,
PADAVANCODE, VILAPPILSALA P.O. THIRUVANANTHAPURAM, PIN -
695573
81 ASWANTH KUMAR S.P
AGED 24 YEARS
S/O.SURESH KUMAR K.T, THAYYULLA KANNAN KANDY (H),
NANMINDA P.O., KOZHIKODE, PIN - 673613
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-22-
BY ADVS.
VARUN C.VIJAY
DIVYA CHANDRAN
RESPONDENT/S:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE & PENSION, DEPARTMENT OF PERSONNEL &
TRAINING, NORTH BLOCK, NEW DELHI, PIN - 110001
2 MINISTRY OF HOME AFFAIRS
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI, PIN -
110001
3 STAFF SELECTION COMMISSION
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR), 1ST FLOOR, "E"
WING, KENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA, PIN - 560034
4 DIRECTORATE GENERAL
CENTRAL RESERVE POLICE FORCE (RECRUITMENT BRANCH) EAST
BLOCK-078, LEVEL-04, SECTOR-01, R.K.PURAM, NEW DELHI, PIN -
110066
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-23-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 19871 OF 2022
PETITIONER/S:
1 KISHOR K,
AGED 27 YEARS
S/O. KRISHNANKUTTY, ROLL NO.9212004063, KOOTHUPARAMBU
HOUSE, PALLANCHATHANUR P.O, PALAKKAD- 678571.
2 AKHIL M.,
AGED 24 YEARS
S/O. MANI K.V., ROLL NO.9212005661, KODILPADATH HOUSE,
ERATTAKULAM P.O, ALATHUR, PALAKKAD-678682.
3 SWAROOP S.,
AGED 23 YEARS
S/O. SWAMINATHAN K., ROLL NO.9212005311, MOOCHIKKAL
VEEDU, KUTTIPULLY. PALLASSANA P.O, PALAKKAD-678505.
4 SAJITH T.S.,
AGED 24 YEARS
S/O. SUNDARAMANI, ROLL NO.9212005453, KALATHIL VEEDU,
PERUMKULANGARA, KOTTAYI P.O, PALAKKAD-678572.
5 VIPIN V.,
AGED 28 YEARS
S/O. VELUKUTTY, ROLL NO.9212005259, VATTACHIRA HOUSE,
VADAVANNUR P.O, PALAKKAD-678504.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-24-
6 MEHUL M.,
AGED 25 YEARS
S/O. MOHAN V., ROLL NO.9212007354, M.R.G. NIVAS, AKALOOR P.O.,
PALAKKAD-679302.
7 JAGATH J.,
AGED 22 YEARS
S/O. JAYARAMAN. M., ROLL NO. 9212002532, SREE GOURI NIVAS,
PUTHANPERAMBU, NEELIKKAD, TATTAMANGALAM P.O,
PALAKKAD-678102.
8 CHANDRADAS C.,
AGED 25 YEARS
S/O. CHENTHAMARA, ROLL NO.9212007966, CHENGODE HOUSE,
KODUNTHIRAPULLY P.O, PALAKKAD-678004.
9 SAKEER N.,
AGED 27 YEARS
S/O. NOORMUHAMMED, ROLL NO.9212008102, KOLLAD HOUSE,
MATHUR P.O., MATHUR-I, PALAKKAD-678571.
10 SANAL P.,
AGED 26 YEARS
S/O. SATHYAN. P., ROLL NO.9206000932, PALLIKKAL HOUSE, TANUR
P.O, CHIRAKKAL, MALAPPURAM-676302.
11 VIGNESH P.,
AGED 25 YEARS
S/O. PARAMASIVAN, ROLL NO.9212000538, MANAKKAMPAD HOUSE,
KINAVALLUR P.O., PARLI, PALAKKAD-678612.
12 SRIRAJ M.S.,
AGED 27 YEARS
S/O. SUNDARAN, ROLL NO.9212000163, MELEPATTU HOUSE,
THIRUVADI, PUTHUCODE, PALAKKAD-678687.
13 AKHIL K.,
AGED 28 YEARS
S/O. KRISHNAMOORTHY, ROLL NO.9212006694, MADAYANKADU
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-25-
HOUSE, VILAYODI P.O., CHITTUR, PALAKKAD-678103.
14 ASKER P.,
AGED 27 YEARS
S/O. ASHRAF, ROLL NO. 9206017607, PAROLI HOUSE,
THANNIKKADAVU, KUNNUMMAL, POTTY P.O., MALAPPURAM-
679331.
15 NASEEBA K.V.,
AGED 26 YEARS
D/O. SHAMSUDHEEN K.V., ROLL NO.9206023988,
KIZHAKKOTUVALAPPIL, MURIYAKKANNI, THIRUVIZHAMKUNNU
P.O., ALANALLUR-111, ALANALLUR, PALAKKAD-678601.
16 AMAL P.T.,
AGED 27 YEARS
S/O. NARAYANAN, ROLL NO.9206015902, KANDANPARAMBIL
HOUSE, PERAMBRA, KOZHIKODE-673525.
17 JISHNU C.,
AGED 23 YEARS
S/O. SUDHI, ROLL NO.9206017333, CHALIL (H), CHENOLI P.O.,
PERAMBRA (VIA), KOZHIKODE-673525.
18 KARTHIK M.,
AGED 28 YEARS
S/O. MANOJ. S, ROLL NO.9206016146, CHEROOTY HOUSE,
CHALAPPURAM P.O., KOZHIKODE-673002.
19 VISHNU K.,
AGED 25 YEARS
S/O. CHANDRAN, ROLL NO.9206008017, KUNIYIL HOUSE, PERAMBRA
P.O., KOZHIKODE-673525.
20 GOKUL S.L.,
AGED 24 YEARS
S/O. SIVAKUMAR A., ROLL NO. 9211026342, SHEEBA BHAVAN,
CHANTHAVILA, NEDUMANGAD P.O., THIRUVANANTHAPURAM-
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-26-
695541.
21 ANAND S.,
AGED 26 YEARS
S/O. SAJU S., ROLL NO. 9211001422, MUDUMBIL VEEDU,
KOTTAMPALLY, AMBALATHINKALA P.O, KULATHUMMAL,
THIRUVANANTHAPURAM-695572.
22 DEEPU P.,
AGED 26 YEARS
S/O. PRADEEP, ROLL NO.9204000011, NIKARTHIL,
KANICHUKULANGARA P.O., CHERTHALA, ALAPPUZHA-688582.
23 JITHIN BABU,
AGED 26 YEARS
S/O. BABU. P., ROLL NO.9204006014, CHARAMTHARA, POOCHAKKAL
P.O., CHERTHALA, ALAPPUZHA-688526.
24 RAHUL RAJ R.,
AGED 22 YEARS
S/O. RAJAN S., ROLL NO. 9211002096, KANJIRAMVILA PUTHEN
VEEDU, THUVAYOOR SOUTH P.O., KADAMPANADU,
PATHANAMTHITTA-691552.
25 MAHESH K.B.,
AGED 24 YEARS
S/O. BHASKARAN, ROLL NO. 9212005272, KUNDUKATTIL HOUSE,
MALESMANGALAM P.O., THIRUVILWAMALA, THRISSUR-680583.
26 PRASANTH K.P.,
AGED 28 YEARS
S/O. PRATHAPAN, ROLL NO.9204009798, THAYYIL
PARAMBIL ,KUNNUMMA, THAKAZHY P.O., ALAPPUZHA-688562.
27 AMAL A.,
AGED 25 YEARS
S/O. ANANDAN N., ROLL NO.9211003780, ANANDABHAVANAM,
KIDAPRAM NORTH, PERUNGALAM P.O., MUNDROTHURUTH,
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-27-
KOLLAM-691502.
28 SUJITH J.S.,
AGED 23 YEARS
S/O. JAYAKUMAR, ROLL NO. 9211009339, SUJITHANIVAS, NEAR
SIGNAL STATION, PUNKULAM, KALLIYOOR, VELLAYANI,
THIRUVANANTHAPURAM-695522.
29 DEEPAK P.V.,
AGED 24 YEARS
S/O. VENUGOPALAN P.K., ROLL NO.9212007982, PARAKKAL
PADINJAREPARAMBIL HOUSE, KANJANI ROAD, MAMPULLY LANE,
CHETTUPUZHA P.O., MANAKKUDY, THRISSUR-680012.
30 SUMESH M.M.,
AGED 25 YEARS
S/O. MANIKANDAN. T., ROLL NO.9212000633, MOOCHIKKAL VEEDU,
ORALASSERY, KANIYARKODE P.O., THIRUVILWAMALA,
KANNIYARKODE, THRISSUR-680594.
31 SAVINESH M.P.,
AGED 26 YEARS
S/O. MAHADEVA KURUP, ROLL NO. 9211003958, PUTHIYATH
HOUSE, ERATHUVADAKARA P.O., MANIMALA, KOTTAYAM-686543.
32 SUFEYAN SHAMSUDHEEN,
AGED 24 YEARS
S/O. SHAMSUDHEEN, ROLL NO.9204001471, KAMBYIL, VATTAYAL
WARD, THIRUVAMPADY P.O., ALAPPUZHA-688002.
33 SUBIN K.S.,
AGED 26 YEARS
S/O. SURESH KUMAR. G., ROLL NO. 9211006632, ORUPURATHU
PUTHEN VEEDU, KAMUKUMCHERY, KARIYARA P.O., PIDAVOOR
VILLAGE, VILAKKUDY, KARIYARA, KOLLAM-691332.
34 AKUL V.,
AGED 26 YEARS
S/O. VIJAYAN NAIR K., ROLL NO. 9211026328, ABHIRAMAM,
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-28-
MOOLAYAM, ALIYADU P.O., KOLIYAKODE,
THIRUVANANTHAPURAM-695607.
35 AKSHAY KUMAR G.S.,
AGED 23 YEARS
S/O. SASI. E.K., ROLL NO. 9206002883, PADINHARE MAVULLAKANDY
HOUSE, KADIYANGAD P.O., PERAMBRA, KOZHIKODE-673525.
36 KISHOR S.,
AGED 24 YEARS
S/O. SATHEESHKUMAR P.D., ROLL NO. 9211025768, SADANAM,
KAMUKOMCHERY, AVANEESWARAM P.O., PIDAVOOR, KOLLAM-
691508.
37 VIPIN V.,
AGED 25 YEARS
S/O. VINOD S., ROLL NO.9211012758, VIPIN BHAVAN, NEDUMPANA
P.O., KOLLAM-691576.
38 EBIN PAUL K.,
AGED 25 YEARS
S/O. K.G. THANKACHAN, ROLL NO. 9211001353, KUTTIVILA
KIZHAKKATHIL VEEDU, NEDUMPANA P.O., KOLLAM-691576.
BY ADVS.
R.SANJITH
C.S.SINDHU KRISHNAH
P.S.ANJU
ANOOP GEORGE
SURAJ KRISHNAN
SHALU JOSE
RESPONDENT/S:
1 THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI-110 001.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-29-
2 THE MINISTRY OF HOME AFFAIRS,
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI-
110001.
3 STAFF SELECTION COMMISSION,
REPRESENTED BY ITS REGIONAL DIRECTOR (KERALA-KARNATAKA
REGION), 1ST FLOOR, E WING, KENDRIYA SADAN, KORAMANGALA,
BENGALURU, KARNATAKA-560 034.
4 ASSAM RIFLES,
REPRESENTED BY DEPUTY COMMANDANT, DIRECTORATE GENERAL,
ASSAM RIFLES, SHILLONG-793010.
5 REVIEW MEDICAL BOARD,
REPRESENTED BY ITS PRESIDING OFFICER, CONSTABLES (GD)
EXAMINATION, 2018, GROUP CENTRE, CENTRAL RESERVE POLICE
FORCE, PALLIPURAM, THIRUVANANTHAPURAM-695 316.
6 DIRECTORATE GENERAL,
CRPF(RECRUITMENT BRANCH), EAST BLOCK-07, LEVEL-4, SECTOR-
01, R.K. PURAM, NEW DELHI-110066.
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-30-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 20313 OF 2022
PETITIONER/S:
SAHIL S.,
AGED 25 YEARS
CHOONALIL HOUSE, SOUTH KOCHUMURY, OACHIRA.P.O.,
ALAPPUZHA, KERALA, PIN - 690526
BY ADV SAHIL S.,(Party-In-Person)
RESPONDENT/S:
1 UNION OF INDIA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE AND PENSION, DEPARTMENT OF PERSONNEL
AND TRAINING, NORTH BLOCK, NEW DELHI-110001.
2 MINISTRY OF HOME AFFAIRS,
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI-
110001.
3 STAFF SELECTION COMMISSION,
REPRESENTED BY ITS DIRECTOR, BLOCK NO.12, C.G.O. COMPLEX,
LODHI ROAD, NEW DELHI-110003.
4 STAFF SELECTION COMMISSION
REPRESENTED BY ITS DIRECTOR, 1ST FLOOR, E WING, KENDRIYA
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-31-
SADAN, KORAMANGALA, BENGALURU, KARNATAKA-560034.
5 CENTRAL ARMED POLICE FORCE,
REPRESENTED BY ITS JOINT SECRETARY, (COORDINATION &
INTERNATIONAL COOPERATION) MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI-110001.
6 DIRECTORATE GENERAL ((CRPF(RECRUITMENT BRANCH)
EAST BLOCK-07, LEVEL 04, SECTOR-01, R.K.PURAM, NEW DELHI-
110066.
7 DEPUTY INSPECTOR GENERAL,
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPURAM,
THIRUVANANTHAPURAM-695316.
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-32-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 26745 OF 2022
PETITIONER/S:
SREEJU V.R.,
AGED 27 YEARS
S/O. SHRI. RAJU V K, R/O. VADAKKOOT HOUSE , P.O CHITTISSERY,
TRISSUR, PIN - 680301
BY ADVS.
REENA SHARON SURESH
K.P.S.SURESH
RESPONDENT/S:
1 UNION OF INDIA,
SECRETARY TO GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS
NORTH BLOCK, NEW DELHI ., PIN - 110001
2 THE SECRETARY,
STAFF SELECTION COMMISSION, BLOCK NO.12 , C G O COMPLEX,
LODHI ROAD, NEW DELHI, PIN - 110003
3 THE DY. INSPECTOR GENERAL (RECTT.),
O/O THE DIRECTORATE GENERAL CENTRAL RESERVE POLICE FORCE
- RECRUITMENT BRANCH EAST BLOCK -7 , LEVEL 4, SECTOR I R.K
PURAM , NEW DELHI, PIN - 110066
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-33-
4 THE REGIONAL DIRECTOR (KKR),
1ST FLOOR, E WING, KENDRIYA SADAN, KORAMANGALA ,
BANGALORE, KARNATAKA, PIN - 560034
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-34-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 32204 OF 2022
PETITIONER/S:
1 SREEJITH S.,
AGED 23 YEARS
S/O.SREEKUMAR, KALEEKKAL PUTHEN VEEDU, KARUVATTU SOUTH
ADOOR P.O. PATHANAMTHITTA-691523.
2 ANANTHAKRISHNAN M,
AGED 26 YEARS, S/O.MURALEEDHARAN D, MURALIVILASAM,
MANAMPUZHA P.O KUNNATHOOR, KOLLAM-691553.
3 AROMAL A,
AGED 26 YEARS, S/O.ANILKUMAR C, ANILBHAVAN, CHELIKKUZHY
PO, KOLLAM-691556.
4 GANESH P.BHOOSHAN,
AGED 22 YEARS, S/O.PADMABHOOSHAN, PADMA VILASOM,
IVERKALA MADATHIL, PUTHANAMPALAM P.O. ,KOLLAM-691553.
5 SREEPATH A.S,
AGED 24 YEARS, S/O.SUBRAMANIAN A.A.,ACHI HOUSE,
P.O.ENGANDIYUR, THUSHARA CENTRE, THRISSUR 680615.
6 MANOJ M,
AGED 25 YEARS, S/O.MURALIDHARAN K, ELANJICKAL, KURUMADY
P.O. AMBALAPUZHA, ALAPPUZHA - 688561.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-35-
7 VISHNU N.S
AGED 24 YEARS, S/O.SAJEEVAN N.K., NADUVATHRA HOUSE,
KUTTICHIRA P.O, KUDUKUZHIPADAM, THRISSUR -680724.
8 SUMITH P.B,
AGED 25 YEARS, S/O.BABU P.V POZHAMKANDATH (H),
MULAMKUNATHKAVU, P.O. M.G. KAVU, THRISSUR -680581.
9 ABHIJITH AJAYAN,
AGED 29 YEARS, S/O.AJAYAKUMAR V.R., VYPINCHERIL HOUSE,
MANTHIATTUKUNNAM P.O.,NORTH PARAVUR, ERNAKULAM-
683513.
10 SUFEYAN SHAMSUDHEEN,
AGED 25 YEARS, S/O.SHAMSUDHEEN, KAMBYIL VATTAYAL WARD,
ALAPPUZHA -688001.
BY ADVS.
VARUN C.VIJAY
DIVYA CHANDRAN
RESPONDENT/S:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE & PENSION, DEPARTMENT OF PERSONNEL &
TRAINING, NORTH BLOCK, NEW DELHI-110001.
2 MINISTRY OF HOME AFFAIRS,
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI-
110001.
3 STAFF SELECTION COMMISSION,
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR), 1ST FLOOR, "E"
WING, KENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA-560034.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-36-
4 DIRECTORATE GENERAL,
CENTRAL RESERVE POLICE FORCE (RECRUITMENT BRANCH) EAST
BLOCK-078, LEVEL-04, SECTOR-01, R.K.PURAM, NEW DELHI-110066
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-37-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WP(C) NO. 36142 OF 2022
PETITIONER/S:
1 ATHUL U.,
AGED 25 YEARS
S/O.SATHEESAN C, CHELERI(H), CHAMBAD, PATHIRIYAD P.O.
KANNUR-670741.
2 SUJITH S.J,
AGED 25 YEARS, S/O.SURESHKUMAR J, SURESH NIVAS, ANCODE,
PERUMKADAVILA P.O, THIRUVANANTHAPURAM-695124.
3 VINEETH J.L,
AGED 26 YEARS, S/O. JAYAKUMAR V, GOPI BHAVANAM,
DHANUVACHAPURAM, THIRUVANANTHAPURAM-695503.
4 ATHUL T,
AGED 23 YEARS, S/O.ASOKAN, THARKKAL HOUSE, CHERUVANNUR
POST MEPPAYUR, KOZHIKODE -673524.
5 SOURAV K.K,
AGED 25 YEARS, S/O.MOHANAN, KANNAMBATHKANDY (H),
CHERUVANNUR P.O., MEPPAYUR VIA KOZHIKODE -673524.
6 HARIJITH M.S,
AGED 26 YEARS, S/O.MANIKANDAN N KAVINMUGHAM,
MALLIKASSERY, PARASUVAIKAL P.O. THIRUVANANTHAPURAM-
695508.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-38-
7 MANEESHA A.M.,
AGED 25 YEARS, S/O.A.C.MATHAI, AIRATTEL HOUSE, AYODE,
THRISSUR -680652.
8 SREE REKHA VIJAYAN,
AGED 26 YEARS, D/O.VIJAYACHANDRAN NAIR, SREEBHAVANAM,
VALLICODE P.O., PATHANAMTHITTA-689648.
BY ADVS.
VARUN C.VIJAY
DIVYA CHANDRAN
RESPONDENT/S:
1 UNION OF INDIA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE & PENSION, DEPARTMENT OF PERSONNEL &
TRAINING, NORTH BLOCK, NEW DELHI-110001.
2 MINISTRY OF HOME AFFAIRS,
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI-
110001.
3 STAFF SELECTION COMMISSION,
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR), 1ST FLOOR, "E"
WING, KENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA-560034.
4 DIRECTORATE GENERAL,
CENTRAL RESERVE POLICE FORCE (RECRUITMENT BRANCH) EAST
BLOCK-078, LEVEL-04, SECTOR-01, R.K.PURAM, NEW DELHI-110066.
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S, K.S.PRENJITH
KUMAR
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-39-
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-40-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WA NO. 1808 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 23366/2021 OF HIGH COURT OF
KERALA
APPELLANT/S:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE & PENSION., DEPARTMENT OF PERSONAL &
TRAINING NORTH BLOCK, NEW DELHI, PIN - 110001
2 MINISTRY OF HOME AFFAIRS
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI, PIN -
110001
3 STAFF SELECTION COMMISSION
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR), 1ST FLOOR, "E"
WING, KENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA -, PIN - 560034
4 CENTRAL ARMED POLICE FORCE,
REPRESENTED BY JOINT SECRETARY, (COORDINATION &
INTERNATIONAL COOPERATION), MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI, PIN - 110001
5 BORDER SECURITY FORCE
REPRESENTED BY ITS DIRECTOR GENERAL BLOCK 10, CGO COMPLEX,
LODHI ROAD, NEW DELHI, PIN - 110003
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-41-
6 CENTRAL RESERVE POLICE FORCE,
REPRESENTED BY ITS DIRECTORATE GENERAL, EAST BLOCK -7,
LEVEL 04, SECTOR - 01, R.K. PURAM, NEW DELHI -, PIN - 110066
7 CENTRAL INDUSTRIAL SECURITY FORCE
REPRESENTED BY ITS DIRECTOR GENERAL, 13, CGO COMPLEX,
LODHI ROAD, NEW DELHI - ., PIN - 110003
8 INDO-TIBETAN BORDER POLICE,
REPRESENTED BY ITS DIRECTOR GENERAL, BLOCK 02, CGO
COMPLEX, LODHI ROAD, NEW DELHI - ., PIN - 110003
9 SASHASTRA SEEMA BAL
REPRESENTED BY ITS DIRECTOR GENERAL, EAST BLOCK - V,
R.K.PURAM, NEW DELHI, PIN - 110066
10 ASSAM RIFLES
REPRESENTED BY ITS DIRECTOR GENERAL, HQ DGAR, ASSAM
RIFLES, SHILLONG, MEGHALAYA - 793002., PIN - 793002
11 NATIONAL INVESTIGATION AGENCY
REPRESENTED BY ITS DIRECTOR GENERAL, CGO COMPLEX, LODHI
ROAD, NEW DELHI, PIN - 110003
12 DEPUTY INSPECTOR GENERAL OF POLICE
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPURAM,
THIRUVANANTHAPURAM - ., PIN - 695316
13 INSPECTOR GENERAL
FRONTIER HEAD QUARTERS, BORDER SECURITY FORCE,
YALAHANKA P.O, BANGALORE, KARNATAKA - ., PIN - 560064
14 ADDITIONAL DIRECTOR GENERAL (MEDICAL),
CAPF'S NSG & AR, WEST BLOCK, R.K.PURAM, NEW DELHI - ., PIN -
110066
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-42-
RESPONDENT/S:
1 VISHNU P O
AGED 23 YEARS
VISHNU P.O. AGED 23 YEARS S/O. OMANAKUTTAN, RESIDING AT
PERUMPADAVATHIL, KENICHIRA P.O, WAYANAD, KERALA - 673596.,
ROLL NO. 9206014523., PIN - 673596
2 SUHAIL A.H
AGED 23 YEARS
S/O. OMANAKUTTAN, RESIDING AT PERUMPADAVATHIL,
KENICHIRA P.O, WAYANAD, KERALA - ROLL NO. 9206014523, PIN -
673596
3 ANANTHAKRISHNAN K
AGED 22 YEARS
/O. KUMAR RAJ, RESIDING AT DHANAM NIVAS, VADAKKEPAVADI,
TARUR-I, PAZHAMBALAMCODE P.O, ALATHUR, PALAKKAD, KERALA
- ROLL NO. 9212005715, PIN - 678544
4 HARIKRISHNAN S,
AGED 24 YEARS
AGED 24 YEARS S/O. SASIDHARAN PILLAI, RESIDING AT KOIKKAL
VEEDU, PANDITHITTA, THALAVOOR, AMBALANIRAPPU P.O,
KOLLAM, KERALA - 691508 ROLL NO. 9211015594., PIN - 691508
5 RAMJITH P.C.M
AGED 23 YEARS
S/O. RAJAN, RESIDING AT PUVATHUM CHALIL MEETHAL,
CHERUVANNUR P.O, KOZHIKODE, KERALA - 673524, ROLL. NO.
9206019822., PIN - 673524
6 MUHAMMED JASIR K.C
AGED 23 YEARS
S/O. MUSTHAFA, RESIDING AT KUZHIYANCHERI HOUSE, OORAKAM,
MELMURI P.O, MALAPPURAM, KERALA - 676519, ROLL NO.
9206017098., PIN - 676519
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-43-
7 MAJILESH A.K
AGED 29 YEARS
S/O. MANOJAN, RESIDING AT PANAMBRAKOYILOTH, KUNINGADU
P.O, VADAKARA, KOZHIKODE, KERALA - 673503, ROLL NO.
9206021875., PIN - 673503
8 MANU P.
AGED 25 YEARS
S/O. SANKARAN P, RESIDING AT PAROTH HOUSE, MELANNAM,
CHATHANGOTTUPURAM P.O, PORUR, MALAPPURAM, KERALA -
679328, ROLL.NO. 9206020439., PIN - 679328
9 BIPIN B.
AGED 26 YEARS
S/O. BAHULEYAN K. RESIDING AT ATHIRA, PARAKKARA P.O,
PATHANAMTHITTA, KERALA - 691525, ROLL NO. 9211016248., PIN -
691525
10 PRASAD E.K
AGED 27 YEARS
RESIDING AT PRASADAM SCHOOL PADI, THIRUVALI P.O,
MALAPPURAM, KERALA - 676123, ROLL NO. 9206007848., PIN -
676123
11 MOHAMED IRSHAD M
AGED 23 YEARS
S/O. MOHAMED BASHEER M, RESIDING AT MUTTIKKAL KARA,
VETTATHUR P.O, PERINTHALMANNA, MALAPPURAM, KERALA - .
ROLL NO. 9206015396, PIN - 667326
12 BABU E.
AGED 27 YEARS
S/O. RAMAKRISHNAN RESIDING AT KUZHINJUPOKKIL HOUSE,
PALAPPURAM P.O, OTTAPPALAM, PALAPPURAM, PALAKKAD,
KERALA - 679103, ROLL. NO. 9212004611., PIN - 679103
13 RANJITH K
AGED 23 YEARS
S/O. MOHANAN K., RESIDING AT KEERTHI VEEDU, PALAPPURAM
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-44-
P.O, OTTAPPALAM, PALAKKAD, KERALA - 679103. ROLL. NO.
9212004355., PIN - 679103
14 SUGUL M
AGED 25 YEARS
S/O. KRISHNAN KUTTY, RESIDING AT MOOCHIKKAL, ARIYALLUR,
MALAPPURAM, KERALA - 676312, ROLL NO. 9206010675, PIN -
676312
15 AKSHAY P.V
AGED 22 YEARS
S/O.PALLIYALI VENUGOPAL, RESIDING AT PALLIYALI HOUSE,
VELLIYAMPADAM, CHANDAKKUNNU P.O, MALAPPURAM, KERALA -
679329, ROLL. NO. 9206005056., PIN - 679329
16 SARATH P
AGED 26 YEARS
S/O. BALAKRISHNAN P., RESIDING AT PERIYADATH HOUSE,
UNNIYAMVELICHAM, MADIKAL P.O, KASARAGODE, KERALA -
671314, ROLL. NO. 9206017240, PIN - 671314
17 ANOOP KUMAR B.A,
AGED 22 YEARS
S/O. M.D. BABUKUTTAN, RESIDING AT MUKUNNATHU VEEDU,
KODAKKU, KOKKAD P.O, KOTTARAKARA, KOLLAM, KERALA - 691538.
ROLL NO. 9211015711., PIN - 691538
18 ADARSH M,
AGED 24 YEARS
S/O. MOHANA KUMAR P, RESIDING AT POTTAYIL PUTHEN VEEDU,
PULIMANCODE, PERUMKADAVILA P.O, THIRUVANANTHAPURAM,
KERALA - 695124, ROLL NO. 9211011937., PIN - 695124
19 SHEFEEK B,
AGED 23 YEARS
S/O. BADHARUDHEEN, RESIDING AT KOTTAPPARAMBU, KAVASSERI
P.O, PALAKKAD, KERALA - 678543, ROLL NO. 9212002027., PIN -
678543
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-45-
BY ADV NAVOD PRASANNAN PATTALI
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 13.04.2023,
ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-46-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
WA NO. 1807 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 25705/2021 OF HIGH COURT OF
KERALA
APPELLANT/S:
1 UNION OF INDIA
UNION OF INDIA REPRESENTED BY ITS SECRETARY, MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCE AND PENSION, DEPARTMENT OF
PERSONAL AND TRAINING, NORTH BLOCK, NEW DELHI-110001., PIN
- 110001
2 MINISTRY OF HOME AFFAIRS
REPRESENTED BY ITS SECRETARY, NORTH BLOCK, NEW DELHI-
110001., PIN - 110001
3 STAFF SELECTION COMMISSION
REPRESENTED BY ITS REGIONAL DIRECTOR (KKR), 1ST FLOOR, "E"
WING, KENDRIYA SADAN, KORAMANGALA, BENGALURU,
KARNATAKA-560034., PIN - 560034
4 CENTRAL ARMED POLICE FORCES
REPRESENTED BY JOINT SECRETARY, (COORDINATION AND
INTERNATIONAL COOPERATION), MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI-110001., PIN - 560034
5 BORDER SECURITY FORCE
REPRESENTED BY ITS DIRECTOR GENERAL, BLOCK 10, CGO
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-47-
COMPLEX, LODHI ROAD, NEW DELHI-110003., PIN - 110003
6 CENTRAL RESERVE POLICE FORCE,
REPRESENTED BY ITS DIRECTORATE GENERAL, EAST BLOCK-07,
LEVEL-04, SECTOR-01, R.K.PURAM, NEW DELHI-110066., PIN - 110066
7 CENTRAL INDUSTRIAL SECURITY FORCE,
REPRESENTED BY ITS DIRECTOR GENERAL, 13, CGO COMPLEX,
LODHI ROAD, NEW DELHI-110003., PIN - 110003
8 INDO-TIBETAN BORDER POLICE
REPRESENTED BY ITS DIRECTOR GENERAL, BLOCK 02, CGO
COMPLEX, LODHI ROAD, NEW DELHI-110003., PIN - 110003
9 SASHASTRA SEEMA BAL
REPRESENTED BY ITS DIRECTOR GENERAL, EAST BLOCK V,
R.K.PURAM, NEW DELHI-110066., PIN - 110066
10 ASSAM RIFLES
REPRESENTED BY ITS DIRECTOR GENERAL, HQ DGAR, ASSAM
RIFLES, SHILLONG, MEGHALAYA-793002., PIN - 793002
11 NATIONAL INVESTIGATION AGENCY,
REPRESENTED BY ITS DIRECTOR GENERAL, CGO COMPLEX, LODHI
ROAD, NEW DELHI-110003., PIN - 110003
12 DEPUTY INSPECTOR GENERAL OF POLICE,
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPURAM,
THIRUVANANTHAPURAM-695316., PIN - 695316
13 INSPECTOR GENERAL,
FRONTIER HEAD QUARTERS, BORDER SECURITY FORCE,
YELAHANKA P.O., BANGALORE, KARNATAKA-560064., PIN - 560004
14 ADDITIONAL DIRECTOR GENERAL (MEDICAL)
CAPF'S, NSG & AR, WEST BLOCK, R.K.PURAM, NEW DELHI- 110066.,
PIN - 110066
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-48-
SRI. R SANKARANARAYANAN ADDITIONAL SOLICITOR GENERAL
S.MANU DSGI, CGC DAYA SINDHU SREEHARI N S
RESPONDENT/S:
1 SRISHIL P P
AGED 24 YEARS
SRISHIL P.P., AGED 24 YEARS S/O. DINESHAN P.P., RESIDING AT
PUTHENPURAYIL, VADAKKUMBAD, MUNDALOOR P.O., KANNUR-
670622, ROLL NO.9206007697, PIN - 670622
2 SRI. JIJIN KUMAR M.T.
AGED 28 YEARS
S/O KUNHIKANNAN.E., RESIDING AT EDAMEN HOUSE,
THIRUNELLIKOVVAL, MANIYAT, KASARAGOD-671310, ROLL
NO.9206005017., PIN - 671310
3 SRI.ATHUL KUMAR.V
AGED 25 YEARS
S/O. ANEESH KUMAR.V, RESIDING AT VENGATTU, P.C.PALAM PO.,
KAKKUR, KOZHIKODE-673585, ROLL NO.9206004967., PIN - 673585
4 SRI.SAYANDH K.C
AGED 24 YEARS
S/O. CHANDRAN K.R, RESIDING AT VANAJALAYAM, UTC,
MUZHAPPILANGAD, KANNUR-670662, ROLL NO.9206004577., PIN -
670662
5 SRI.BINU K.B,
AGED 24 YEARS
S/O. BABUJI, RESIDING AT KIZHAKKE VALAYIL, PATTAMTHURUTHU
P.O, KOLLAM-691601, ROLL NO.9211001343., PIN - 692601
6 SRI.KAPIL ANAND.C
AGED 26 YEARS
S/O. SIVANANDAN.C, RESIDING AT CHEMBRA, BADIRUR, MAKKADA,
KAKKODI, KIZHAKKUMURI, KOZHIKODE-673611, ROLL
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-49-
NO.9206014768., PIN - 673611
7 SRI.AKSHAY KUMAR K.V
AGED 27 YEARS
S/O. SADASIVAN K.V, RESIDING AT KARTHIKA, VELUTHEDATH
THAZHAM, MAKKADA, KAKKODI, KOZHIKODE-673611, ROLL
NO.9206014756, PIN - 673611
8 SRI. RAHUL E.K
AGED 23 YEARS
S/O. SURENDRAN NAIR, RESIDING AT EDAKANDY HOUSE,
CHALIKODE, KODUVALLY, KIZHAKKOTH, ELETTIL P.O., KOZHIKODE-
673572, ROLL NO.9206011141., PIN - 673572
9 SRI.AKSHAY.P
AGED 24 YEARS
S/O.BABU.P, RESIDING AT PUTHURUMMAL, OLOPPARA,
CHELANNUR, KANNAN KARA, KOZHIKODE-673616, ROLL
NO.9206001174., PIN - 673616
10 SRI.VISAKH N.P
AGED 23 YEARS
S/O. RAMACHANDRAN, RESIDING AT NELLIYULLAPARAMBIL,
KANNATTI, CHANGAROTH, KADIVANGAD, KOZHIKODE-673525, ROLL
NO.9206015858., PIN - 673525
11 SRI.HARIKISHOR O.H
AGED 25 YEARS
S/O. RAMACHANDRAN, RESIDING AT NELLIYULLAPARAMBIL,
KANNATTI, CHANGAROTH, KADIVANGAD, KOZHIKODE-673525, ROLL
NO.9206015858., PIN - 673582
12 SRI.DINAPRABHU K.V
AGED 24 YEARS
S/O. SADASIVAN K.P., RESIDING AT CHEYYAKKARA MEETHAL,
BADIRUR, MAKKADA, KAKKODI, KOZHIKODE-673611, ROLL
NO.9206016750., PIN - 673611
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-50-
13 SRI. AKSHAY KUMAR S.R
AGED 22 YEARS
S/O.RAVINDRAN NAIR, RESIDING AT PADINHARAKKARA MEETHAL,
CHELANNUR, EDAKKARA P.O., KOZHIKODE-673616, ROLL
NO.9206006913., PIN - 673616
14 SRI.ARUN.V
AGED 26 YEARS
S/O. RAJAN.V, RESIDING AT VEPPIL PULIYAKKOTTUTHAZHAM,
MAKKADA, KAKKODI, KIZHAKKUMURI, KOZHIKODE-673611, ROLL
NO.9206008167., PIN - 673611
15 SRI.MUHAMMED ASLAM.K,
AGED 25 YEARS
S/O.MOIDEEN KOYA.K, RESIDING AT K.P.M.MANZIL, AREEKKAD,
NALLALAM, KOZHIKODE-673027, ROLL NO.9206000965., PIN - 673027
16 SRI.SUNEESH A.K
AGED 27 YEARS
S/O. SURENDRAN, RESIDING AT AMMACHUKANDY, URATH,
KUTTIYADI, KOZHIKODE-673508, ROLL NO.9206016749., PIN - 673508
17 SRI.ARUN BABU,
AGED 24 YEARS
S/O. BABU.K, RESIDING AT KUNNUMPURATHU VEEDU, ESM
COLONY, KULATHUPUZHA, KOLLAM-691310, ROLL NO.9211003824.,
PIN - 691310
18 SRI.SREERAG.M.P,
AGED 22 YEARS
S/O.PRADEEPAN M.P., RESIDING AT MANNATHI PARAMBIL,
PARAMBATH, THALAKKULATHUR, KOZHIKODE-673317, ROLL
NO.9206024098., PIN - 673317
19 SRI.MIDHUN.M,
AGED 24 YEARS
S/O.P.MADHUSOODHANAN, RESIDING AT PALLIPPURAM HOUSE,
PARAPPA, BERIKKULAM P.O., KASARAGOD-671533, ROLL
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-51-
NO.9206005723., PIN - 671533
20 SRI.NITHIN VIJAYAN
AGED 23 YEARS
S/O.VIJAYAN, RESIDING AT VANALLOOR, PADEETTATHIL,
VARAVILA, CLAPPANA, KOLLAM-690528, ROLL NO.9211004066., PIN
- 690528
21 SRI.NIKHIL D.A,
AGED 23 YEARS
S/O.DAMODARA.K, RESIDING AT BABURAYA NILAYA,
ARAMANGANAM, KALNAD, KASARAGOD-671317, ROLL
NO.9008000459, PIN - 671317
22 SRI.RAHUL KRISHNA
AGED 24 YEARS
S/O.RADHAKRISHNAN NAIR, RESIDING AT KRISHNA NIVAS,
KUNNATHUKARA, ARANMULA P.O., PATHANAMTHITTA-
689533,ROLL NO.9211002028., PIN - 689533
23 SRI.SHABITH.K
AGED 25 YEARS
S/O. BHASKARAN.K, RESIDING AT KOROTH HOUSE,
KAVUMBHAGAM P.O., UMMENCHIRA, KANNUR-670649, ROLL
NO.9206014514, PIN - 670649
24 SRI.SRUTHEESH K.C
AGED 27 YEARS
S/O. DEVADASAN, RESIDING AT KARUMBECHALLIL, PAYAMBRA,
KARUVATTUR, KOZHIKODE-673571, ROLL NO.9206015836., PIN -
673571
25 SRI.SUMESH MOHAN
AGED 27 YEARS
S/O.MOHANAN, RESIDING AT VADAKKINI HOUSE, THERMALA,
NUCHIYAD, KANNUR-670705, ROLL NO.9206001794, PIN - 670705
26 SRI.AKHIL.G
AGED 24 YEARS
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-52-
S/O.GANGADHARAN.R, RESIDING AT KIDANGIL, KOTTAYAM P.O,
VALLICOE, PATHANAMTHITTA-689656. ROLL NO.9211013130., PIN -
689656
27 SRI.AKHILESH.K
AGED 24 YEARS
S/O.KARTHIKEYAN, RESIDING AT VALLATTOOR KIZHAKKATHIL,
THODIYOOR, KOLLAM-690523, ROLL NO.9211012149., PIN - 690523
28 SRI.AKSHAY KUMAR P.P.,
AGED 24 YEARS
AGED 25 YEARS S/O. SREEDHARAN P.P., RESIDING AT MUNGATH,
BANKALAM P.O., MADIKAI, KASARAGOD-671314, ROLL
NO.9206002358., PIN - 671314
29 SRI.SUJEEV.S,
AGED 27 YEARS
S/O. SUDHAKARAN, RESIDING AT SUJEEV BHAVANAM, KIDAPRAM,
MUNDROTHURUTHU, THEVALAKKARA, KOLLAM-690538, ROLL
NO.9211003902., PIN - 690538
30 SRI.JISHNU E.V
AGED 24 YEARS
S/O.NARAYANANKUTTY T.P., RESIDING AT EZHIL VEEDU,
ALATHATTU, KOOVERI, KANNUR-670581, ROLL NO.9206004579., PIN
- 670581
31 SRI.JAYAKRISHNAN.J.S
AGED 26 YEARS
S/O.SUKU T.K., RESIDING AT JAYAKRISHNAN BHAVAN,
ERAVIPEROOR P.O., THIRUVALLA, PATHANAMTHITTA-689542, ROLL
NO.9204006043., PIN - 689542
32 SRI.NAKULNATH A.G,
AGED 25 YEARS
S/O.P.GOPINATHAN NAIR, RESIDING AT ADIYODI VEEDU,
BIRIKULAM, PARAPPA, KASARAGOD-671533, ROLL NO.9206001546.,
PIN - 671533
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-53-
33 SRI.ABINLAL M.K
AGED 25 YEARS
S/O.P.GOPINATHAN NAIR, RESIDING AT ADIYODI VEEDU,
BIRIKULAM, PARAPPA, KASARAGOD-671533, ROLL NO.9206001546.,
PIN - 671533
34 SRI.SUDHEESH V.C
AGED 28 YEARS
S/O.CHANDRAN, RESIDING AT VENGORA HOUSE, PARIKKALAM P.O.,
PARIKKALAM, NUCHIYADA, KANNUR-670705, ROLL NO.9206016119.,
PIN - 670705
35 SRI.ARUN KUMAR.A,
AGED 24 YEARS
S/O.ANIL KUMAR.C, RESIDING AT KIZHAKKEKOTTARATHIL,
GRAMAM, ENNAKKAD P.O., ALAPPUZHA-689624, ROLL
NO.9211004138., PIN - 689624
36 SRI.AKHIL P.K
AGED 24 YEARS
S/O. PADMANABHAN, RESIDING AT PULIYATH, PALERI TOWN,
KUTTIYADI, KOZHIKODE-673508, ROLL NO.9206012277., PIN - 673508
37 SRI.NISHAK P.K,
AGED 26 YEARS
S/O.VINODAN, RESIDING AT MAVULLATHARA, PATTARKULAGARA
SCHOOL, KAYAKKODI, KOZHIKODE-673513, ROLL NO.9206023834.,
PIN - 673513
38 SRI.RAHUL.N,
AGED 25 YEARS
S/O.RAMESHAN.T, RESIDING AT NAMATH HOUSE, KAVUMBHAGAM
P.O., UMMENCHIRA, THALASSERY, KANNUR-670649, ROLL
NO.9206015882, PIN - 670649
39 SRI.MOHHAMED YASIN A.C
AGED 27 YEARS
S/O.CHERIYAKOYA K.C, RESIDING AT AYSHA CHETTA, WARD NO.6,
KADMAT, LAKSHADWEEP-682556, ROLL NO.9204009991., PIN -
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-54-
682556
40 SRI.MIDHUNRAJ K.K,
AGED 27 YEARS
S/O.RAJU M.P, RESIDING AT KUNNATHKUNUYIL, KALLODE,
PERAMBRA, ERAVATTUR, KOZHIKODE-673525, ROLL
NO.9206016375., PIN - 673525
41 SRI.MANULAL C.P
AGED 24 YEARS
S/O. SHIVAN, RESIDING AT CHOOLAPRAMBATH, IRINGAL,
KOTTAKAL IGL, KOZHIKODE-673521, ROLL NO.9206016968., PIN -
673521
42 KUM. SABAHA THANSEEHA E.K.,
AGED 21 YEARS
D/O.ABOOBACKER E.K, RESIDING AT E.K. HOUSE, ANANGADI,
KADALUNDI NAGARAM P.O., VALLIKKUNU, MALAPPURAM-673314,
ROLL NO.9206019381., PIN - 673314
43 SRI.SYAM PRASAD.S
AGED 24 YEARS
S/O. SIVA PRASAD.V, RESIDING AT VISHNU VIHAR,
MEENAMBALAM, PARIPPALLY, PUTHENKULAM P.O.,
POOTHAKKULAM, KOLLAM-691302, ROLL NO.9211016727., PIN -
691302
44 SRI.SACHIN.S,
AGED 22 YEARS
S/O. SURESHKUMAR.G, RESIDING AT THIRUVONAM
KULATHINKARA VEEDU, VELLANAD P.O.,
THIRUVANANTHAPURAM-695543, ROLL NO.9211007542., PIN -
695543
45 NAVEEN T.P.
AGED 25 YEARS
S/O. NARAYANAN V.V., RESIDING AT ANNUR (PO), PAYYANUR
(VAI), KANNUR-670307, ROLL NO.9206002322., PIN - 671310
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-55-
46 SRI ARUN P.P.
AGED 24 YEARS
S/O.UPENDRAN.C, RESIDING AT PUTHIYA PURAYIL HOUSE,
UDINUR, THEKKUPURAM, KASARAGOD-671310, ROLL
NO.9206005436, PIN - 671310
47 SRI.BIPIN.K
AGED 23 YEARS
S/O.PADMANABHAN P, RESIDING AT KOOTHUR HOUSE,
ALANTHATTA, KASARAGOD-671313, ROLL NO.9206008959., PIN -
671313
48 SRI.SANDEEP.S
AGED 26 YEARS
S/O.SASI.V, RESIDING AT PUTHENTHARAYIL (H), AKKAL P.O.,
KAYAKKUNNUMMAL, KOZHIKODE-673513, ROLL NO.9206001418.,
PIN - 673513
49 SRI.ASWANTH.M
AGED 26 YEARS
S/O.CHANDRAN.C, RESIDING AT MUNDATHADATHIL KEEZHATHUR,
PATHIRIYAD, KANNUR-670741, ROLL NO.9206004793., PIN - 670741
50 SRI.ANANTHU G.VISWAN
AGED 21 YEARS
S/O.VISWAN.K, RESIDING AT KURUPPAMVEETIL (H),
KANNADIPOYIL P.O., BALUSSERY, KOZHIKODE-673612, ROLL
NO.9206002255, PIN - 673612
51 PRINCE.C
AGED 24 YEARS
S/O. SHYJU.C, RESIDING AT ARIYILMEETHAL HOUSE, PALLIPPURAM,
OLAVANNA, KOZHIKODE, KERALA-673019, ROLL NO.9206005532.,
PIN - 673019
52 SRI.SUMITH P.B
S/O.BABU P.V, RESIDING AT POZHAMKANATH HOUSE, M.G.KAVU,
KILLANNUR, MULAMKUNATHKAVU P.O., THRISSUR, KERALA-
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-56-
680581, ROLL NO.9212003904., PIN - 680581
53 SRI.SUBISH I.S,
AGED 24 YEARS
S/O. SURENDRAN I.M, RESIDING AT INCHIKALAYIL HOUSE,
KULATHAZHAM, PARLIKKAD, THRISSUR, KERALA-680623, ROLL
NO.9212006342., PIN - 680623
54 SRI.AKHIL P.V,
AGED 24 YEARS
S/O. RAJEENDRAN P.V, VISHNU KRIPA, THRIKKANNAPURAM,
POOKKODE, PATHAYAKUNNU, KANNUR, KERALA-670691, ROLL
NO.9206009550, PIN - 670691
55 SRI.DILIN DEVADAS
AGED 26 YEARS
S/O.DEVADAS, RESIDING AT ESWARAMANGALATH, PARIKKALAM
P.O., PARIKKALAM, NUCHIYAD, KANNUR, KERALA-670705, ROLL
NO.9206017071., PIN - 670705
56 SRI.BIJU.B,
AGED 26 YEARS
S/O.BABU.B, RESIDING AT SREEMANDIRAM, KANDALLOOR NORTH,
PATTOLI MARKET P.O., ALAPPUZHA, KERALA-690531, ROLL
NO.9211008306., PIN - 690531
57 SRI.ASHWIN C.N
AGED 21 YEARS
S/O.KUNHIKRISHNAN.P, RESIDING AT CHITTAYIKUNNON
NANGACHORE VEEDU, ALAKKAD NEAR KALARI, KANKOL P.O.,
PAYYANNUR, KANNUR, KERALA-670307, ROLL NO.9206017749., PIN -
670307
BY ADVS.
NAVOD PRASANNAN PATTALI
VARUN C.VIJAY
DIVYA CHANDRAN(K/959/2009)
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-57-
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 13.04.2023,
ALONG WITH WA.1498/2022 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022,
6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022
-58-
JUDGMENT
[WA Nos.1498/2022, 1808/2022, 1807/2022 and4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022,] S. V. Bhatti, J.
We have heard learned Assistant Solicitor General (ASG) Mr R Sankaranarayanan, Advocates Mr R Sanjith, Mr Kaleeswaram Raj, Mr K P S Suresh, Mr Navod Prasannan Pattali, Mr Varun C Vijay and Party-in-Person Mr Sahil S for the parties.
Union of India and others/the appellants herein are respondents in the writ petitions.
2. Writ Appeals, W.A. Nos.1498/2022, 1807/2022 and 180/2022 are directed against the common judgment dated WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -59- 09.12.2021 in W.P.(C) Nos.16949/2021, 25705/2021 and 23366/2021, respectively.
2.1 W.P.(C) Nos.19871/2022, 4646/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022, and 6955/2023 are filed by a few candidates who were the applicants for selection for the post of Constables (GD) in Central Armed Police Forces (CAPF), NIA, SSF and Rifleman (GD) in Assam Rifles (AR) which are Para-Police forces and Armed Forces (hereinafter, we would refer to the posts as 'Police/Armed Forces' for short).
2.2 On 21.07.2018, the Staff Selection Commission (SSC)/3rd appellant in W.A. No.1498/2022 issued a notification for filling up 60210 vacancies of Police/Armed Forces in the Country. In the batch of Writ Appeals and Writ Petitions, the Court is concerned with the posts earmarked for the State of Kerala and the post remaining unfilled pursuant to the Court order or otherwise. The present batch is substantially a third WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -60- round of litigation arising under notification dated 21.07.2018.
2.3 The instant batch presents for consideration the legal maxim actus curiae neminem gravabit means that an act of the Court shall prejudice no man and whether the Court can compel a party to perform an impossible act while implementing the directions issued by the Court in the judgment under appeal. These polarities, in other words, deal with the right to fair, legal and reasonable consideration of candidates included in the merit list for Employment. The other facet from the perspective of the Staff Selection Commission is adherence to all the recruitment rules, standards, reservations, qualifications etc. in the appointment of selected candidates. The circumstances surrounding the consideration of these polarities are not in dispute. Further, at none of the previous rounds of litigation, much less in the present batch the appellants filed a counter affidavit WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -61- contesting the writ prayers made by the applicants complaining a few grievances against the recruitment being completed pursuant to the notification dated 21.07.2018. This has led to a few additional grounds of challenge for implementing the judgment under appeal. To put an end to such avoidable issues, we directed the SSC to file a report on vacancies etc, which has been done by the SSC and at the appropriate stage of the judgment we will excerpt the details made available by the SSC.
3. The learned Counsel appearing for the parties have treated W.A. No.1498/2022 as the lead case on issues of fact and law. The consideration of following chronology would relieve a significant part of the very detailed narrative given in the writ petitions.
3.1 On 21.07.2018, the Staff Selection Commission notified 60210 vacancies for recruitment to the posts of Police/ WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -62- Armed Forces in the Country. The recruitment process consists of three stages, namely (i) Computer Based Examination (CBE), (ii) Physical Standard Test (PST)/Physical Efficiency Test (PET) and (iii) Detailed Medical Examination (DME). Between 13.08.2019 and 05.10.2019, the Staff Selection Commission (SSC) conducted PST/PET. On 12.09.2019, the SSC declared the result and conducted DME between 09.01.2020 and 12.09.2020.
3.2 A few of the candidates who suffered rejection of their candidature on medical grounds by filing W.P.(C) No.16131/2020 approached this Court. A few other writ petitions have been filed challenging the rejection on medical grounds and refusing to make a few appointments to the already declared vacancies. For our narrative, the other grievances of unsuccessful candidates in the first round of litigation are not adverted to having regard to the scope of WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -63- present adjudication, and, also for more than one reason, the scope of present prayer is beyond the concluded grievances of those candidates. In other words, the Court considered the issue of rejecting the candidates on medical grounds. This Court in W.P.(C) No.16131/2020 and batch, on 07.04.2021, directed stay of finalisation or kept in abeyance the finalised list of candidates by the SSC. In effect, the interim direction issued by the Court was stalling the entire recruitment process pursuant to notification dated 21.07.2018 meant for the whole of India. The appellants, represented by the learned Assistant Solicitor General of India, prayed for modifying the interim orders dated 07.04.2021 of this Court, i.e., keeping in abeyance the list finalised by the SSC. On 20.01.2021, this Court, after hearing the parties, particularly on the statement made for and on behalf of the appellants, modified the order in the following terms.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -64- "The learned Assistant Solicitor General of India submits that there is an interim direction in these cases to keep in abeyance the finalisation of the list by the Staff Selection Commission. It is submitted by the learned ASG that the total number of petitioners who have approached this Court in this batch of writ petitions and the batch concerning normalisation of marks would only be around 150 and that the directions to keep the finalisation of the list in abeyance is unwarranted because the total number of vacancies are about 56,000 and that the selection is complete. It is, therefore, suggested that keeping apart 200 vacancies, which is the maximum number which could be involved even if all the cases presently on file before this Court are taken into account, the Staff Selection Commission may be permitted to finalise the selection in respect of the remaining vacancies.
In the above view of the matter, there will be a direction to the respondents to keep apart 200 vacancies to accommodate the petitioners who have already approached this Court in this batch of writ petitions and the cases filed concerning the normalisation of marks in case they succeed in the writ petitions. Keeping apart 200 vacancies for accommodating the petitioners who have WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -65- already approached this Court, in case they succeed in the writ petitions, the Staff Selection Commission shall be permitted to finalise the list in respect of remaining vacancies. The candidates shall be informed of the pendency of the writ petitions before this Court."
(emphasis supplied) 3.3 On 07.04.2021, W.P.(C) No.16131/2020 and batch were disposed of, and the operative portion in the judgment reads thus:
"12. In the above view of the matter, W.P.(C).No.22475/2020, W.P.(C).No.23817/2020, W.P.(C).No. 25240/2020, W.P.(C).No. 25606/2020, W.P.(C).No. 25617/2020, W.P(C).No.26339/2020, W.P.(C).No. 26338/2020, W.P.(C).No. 26254/2020, W.P.(C).No. 26853/2020, W.P.(C).No.26250/2020, W.P(C).No.26799/2020, W.P.(C).No. 26817/2020 and W.P.(C). No.26818/2020 is dismissed.
13. In W.P.(C).No.16131/2020, the challenge is against the rejection of the appeals preferred by the petitioners seeking the conduct of an RME to assess their fitness. The petitioners had been subjected to RME pursuant to interim WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -66- directions of this Court. The petitioners, who were found unfit by the RMB, are the petitioners in W.P.(C).No.26149/2020 as well. W.P.(C).No.16131/2020 is, therefore, closed.
14. In W.P.(C).No.26149/2020, some of the rejections are based on objective criteria, including the candidates being overweight and the presence of varicose veins as revealed from the colour Doppler test or where it is admitted that surgery had been performed for varicose veins. Where the rejection is on such objective grounds there is no reason for a reconsideration at all. However, in the remaining cases, that is, where the rejection is specifically based only on findings of Pescavus, Pectus Excavatum, foreshortened thumb etc. and where the medical experts has opined that there is no such condition present or that the deformity is due to the condition is negligible, the situation calls for a further examination. In the above view of the matter, petitioners Nos.3,4,6 &7 in W.P.(C). No.26149 of 2020 are liable to be subjected to a further RME to consider their fitness for selection.
15. However, in cases where the rejection is on the grounds of Hypertension/tremors, Pes cavus, carrying angle etc. where the petitioners have produced material to show that the defect was negligible and where the procedure WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -67- prescribed has not been followed or the specific degree of the defect has not been recorded by the RMB, I am of the opinion that a further examination by the RMB is required.
16. In W.P.(C).Nos.22704/20, 23974/20, 23899/20, 24041/20, 24526/20, 25132/20, 25377/20, 26245/20, 26271/20, 26377/20, 26267/20, 25455/20, 26336/20, 27823/20, 26318/20, 25487/20, 25414/20, 26281/20, 26322/20 and 263/21 there will be a direction to the respondents to conduct a further RME of such of the petitioners, who have secured the minimum cut off marks required for selection to assess their suitability. The RME shall be conducted within three weeks from the date of receipt of a copy of the judgment. The petitioners shall produce a copy of the writ petition before the RMB in evidence of their contentions. The results of the RME shall be informed to the petitioners. The RMB shall record the specific findings and the reasons for rejection. It is made clear that once the reports of further RME are made known to the candidates the selections can proceed taking note of the reports of the RMB."
3.4 The judgment dated 07.04.2021 has become final. The first part of the narrative is completed by briefly WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -68- recording that in terms of the directives issued by the common judgment dated 07.04.2021 in W.P.(C) No.16131/2020 and batch, the successful writ petitioners were subjected to review RME and as many as 43 candidates were appointed. It is significant to notice that by the modified interim order dated 20.01.2021:
(a) this Court accepted the appellants' suggestion herein to set apart posts for considering the claims of successful writ petitioners. So, the posts set apart have gone out of reckoning from the notified vacancies,
(b) directed the appellants to notify the pendency of the writ petition in all the orders of appointment issued by the SSC,
(c) The judgment dated 07.04.2021 was complied with, and all the vacancies set apart were not filled up.
4. The petitioners in W.P.(C) No.16949/2021, i.e., those on the rank list, approached this Court complaining inaction WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -69- or delay in completing the recruitment process initiated through the notification dated 21.07.2018. The gist of the petitioner's case is that the petitioners have successfully completed all the stages of the recruitment process. On 28.01.2021, the result for the State of Kerala was declared. Considering the number of vacancies notified and filled up, disclose that the total number of notified/available vacancies of Police/Armed Forces set apart for the State of Kerala are not filled up or recruited by the SSC. Explaining the grievance further, the petitioners allege that nearly 243 vacancies were set apart for considering the claims of the petitioners in W.P.(C) No.24526/2020 and batch, i.e., first round litigation. All the petitioners in the first batch of writ petitions could not be finally successful and appointed, and therefore the posts set apart for accommodating those petitioners remained unfilled from the notified posts. By referring to this circumstance, the WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -70- narrative or argument is that because this Court had set apart nearly 243 vacancies, considering all eligible candidates according to their merit/rank was not complete and comprehensive. In other words, reducing the number by 243 and odd posts has taken away the due consideration of the applications of the petitioners in the present batch as per the notification along with other eligible candidates in the same recruitment process.
4.1 It is further contended that the action of the SSC in not completing the recruitment for the available unfilled vacancies with the available candidates from the merit list is unconstitutional, arbitrary, denial of fair and reasonable opportunity, and not according to the Rules of Recruitment adopted by the SCC. Therefore, in effect, the 26 petitioners in W.P.(C) No.16949/2021 pray for a direction to the SSC to complete the recruitment process concerning the unfilled WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -71- vacancies in the notification dated 21.07.2018. As noted earlier the appellants have not filed reply nor contested the prayers. Through common judgment impugned in the appeals, the learned Single Judge disposed of the writ petitions as follows.
"25. In the result all the writ petitions are disposed of as follows:
1. *** *** ***
2. *** *** ***
3. There will be a direction to the staff selection commission to complete the selection process and after completing all formalities, to publish the results within a period of one month from the date of receipt of a copy of this judgment.
4. In the light of averments in W.P.(C) No.25705/2021, W.P.(C) 23366/2021 & W.P.(C) No.16949/2021, that several vacancies are available than disclosed by the staff selection commission and that they shall also be included in the common pool for being filled up from the present vacancy, there shall be a direction to the staff selection commission to fill up all available vacancies including that of ex-
servicemen, in accordance with the notification and the WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -72- Rules. The Commission shall take into consideration whether the vacancies referred by the writ petitioners in W.P.(C) No.16949/2021, W.P.(C) No.25705/2021 and W.P.(C) No.23366/2021 are available."
Hence the Writ Appeal at the instance of the Union of India and others.
5. The learned Assistant Solicitor General appearing for the appellants contends that the directions in paragraph 25.4 of the common judgment are illegal and unconstitutional. The appellants could not take up the recruitment for the 243 and odd posts because of the directives issued by this Court. In compliance with the directions in the common judgment dated 07.04.2021, a few candidates were subjected to DME. The candidates found fully suitable and meritorious were appointed as part of a continuing selection process. The SSC has not taken up the vacancies in the notified posts for further WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -73- selection as such inclusion and consideration of candidates from the merit list of 2018 would necessarily derail the selection process already completed, appointment orders issued, and training undergone by the successful candidates. The option for various posts, because adding the posts back to the common lot would disturb the vertical and horizontal reservation considered in the recruitment process already completed. The vacancies are taken up for completing the selection from the merit list; such a course of action would derail the entire selection process completed and concluded. Therefore, the directives in the judgment under appeal to fill all available vacancies, including that of Ex-Service Men under the notification dated 21.07.2018 as per the Rules, is impossible of performance. Secondly, such a course of action by the SSC will open up floodgates of the next round of litigation for the posts notified and earmarked for the State of Kerala. Firstly, WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -74- it is argued that, regarding the settled position of law, namely that the State has the discretion to limit the appointments to less posts than what has been notified, is ignored by the common judgment under appeal. Now the direction issued compels the appellants to either redo the entire exercise or derail the completed selection process.
5.1 The thrust of the argument of learned ASG is more on the practicability of implementing the directions in the judgment under appeal without disturbing the process of selection already conducted by the SSC. In other words, the impossibility of performance is the argument canvassed by the appellants. This Court, by orders dated 05.12.2022 and 23.01.2023, issued the following directives on the feasibility or practicability of implementing the orders. The orders read as follows:
"Order dated 05.12.2022 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -75- .......We make it clear that in the meanwhile, the operation of the common judgment impugned in these Writ Appeals shall remain stayed for the limited purpose of ensuring that the contempt proceedings, that have since been initiated, are not proceeded with during the pendency of these Writ Appeals. We also make it clear that we expect the appellants herein to come up with a definite plan as to how they propose to fill up the remaining unfilled vacancies from among those who participated in the selection process pursuant to Ext.P1 notification."
Order dated 23.01.2023 "The learned counsel appearing for the writ petitioner/respondents herein responding to the difficulties now stated by the appellants have made a few suggestions, which according to them can present a definite plan without deviations to the process already completed. For more than one reason, we are not referring to the deliberations we have undertaken on the submissions made by all the counsel appearing for the parties. Having heard them, we are of the view that the time now sought by the appellants is reasonable and well- intended. Therefore, the request for adjournment is accepted."
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -76- In compliance with the directives, the SSC has taken up the exercise of filling up the unfilled vacancies of 2018 without reducing the cut-off mark or, it is stated, compromising any of the parameters set for the selection of Personnel in Police/Armed Forces. The outcome of such exercise has been placed before the Court by Memo in an online sealed cover.
6. The learned Counsel appearing for the candidates contend that taking out 243 and odd posts from the available number of vacancies by the interim order dated 20.01.2021 per se has caused or resulted in injustice to the otherwise eligible candidates. It is argued that upon elimination/rejection of the petitioners in the earlier round of litigations, had the recruitment process been allowed to be completed for the notified vacancies, the cases of these candidates would have been considered if otherwise found suitable, qualified and eligible; they would have been appointed as Police/Armed WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -77- Forces. The denial of fair consideration occasioned by the interim order dated 20.01.2021. The Counsel, in their submission, make no bones of the argument that injustice has occasioned from the interim order and it is immaterial whether it is at the instance of the Union of India or this Court. Therefore, going by the legal maxim actus curiae neminem gravabit, the Court does justice to the unemployed applicants by issuing appropriate directions to complete the recruitment process for all the unfilled vacancies, namely, vacancies kept apart, excluding those appointed according to the directions in W.P.(C) No.16131/2020 and batch.
6.1 The Counsel contend that the petitioners are not parties to the earlier round of litigation, and behind the back, the right to fair consideration in the selection process has been denied. Therefore, the appellants' action of carrying forward all the unfilled vacancies, including Ex-Service Men, WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -78- to the recruitment occasioning in subsequent years is illegal and unconstitutional. A substantial number of petitioners are eligible for appointment and have completed all the stages of the recruitment process. Non-consideration by the SSC, the eligible and qualified candidate is remedied by the common judgment under appeal. It is vehemently argued that the posts for which the selection process was completed constitute a block, and the posts unfilled, either on account of Court orders or non-joining report, as a separate block, and the successful candidates having accepted the order of appointment with the knowledge of pending litigation cannot claim any right to revisit the option given by them or claim change of forces. The selection process will be from the eligible and available candidates as per the rank list and the posts unfilled in the notification dated 21.07.2018, on the other hand. The Counsel pray for dismissing the appeals.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -79- 6.2 The Counsel appearing in the Writ Petitions pray for a direction by following the common judgment dated 09.12.2021 in W.P.(C) No.26189/2020 and batch. Hence it is needless to consider these grievances independently and that the outcome of the appeals would decide the issues in the batch of Writ Petitions.
7. We have noted the rival contentions and perused the record including the details furnished to us in sealed cover.
8. The following questions arise for our consideration:
(i) Are the directions in paragraph 25.4 of the judgment under appeal legal and tenable?
(ia) whether the fair and procedural consideration of cases of petitioners have been denied on account of interim direction dated 20.01.2021 and the legal maxim actus curiae neminem gravabit is attracted to the case on hand?
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -80-
(ii) Do the petitioners have an unqualified and absolute right to consider their cases against all the unfilled notified vacancies without regard to the discretion of the SSC?
(iii) Should the appellants, by referring to the impossibility of performance or performance at great risk of exposure to litigation and disturbance of concluded selection process, allowed to deny the legal consideration of the cases of the petitioners/respondents herein?
(iv) Whether the directions in paragraph 25.4 are tenable or not, and, alternatively, tenable and implementable, to what extent?
Consideration
9. The legal maxim actus curiae neminem gravabit in Bhupinder Singh v. Unitech Ltd.1, the Supreme Court laid down 1 2023 SCC Online SC 321 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -81- that as per the settled position of law, the act of the Court shall prejudice no one and in such a fact situation, the Court is under an obligation to undo the wrong done to a party by the act of the Court. The maxim actus curiae neminem gravabit shall be applicable. As per the settled law, any undeserved or unfair advantage gained by a party invoking the court's jurisdiction must be neutralised. The institution of litigation cannot be permitted to confer any benefit on a suitor by the act of the Court. We refer and appreciate the concept of actus curiae neminem gravabit by referring to the ratio laid down in R N Jadi & Brothers v. Subhashchandra2; and State of Rajasthan v. Surendra Mohnot3 and apply the same to the case on hand. We are not adding further citations for conveying an axiomatic situation. The appellants, represented through learned ASG, do not 2 (2007) 6 SCC 420 3 (2014) 14 SCC 77 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -82- dispute the principle and the admitted circumstances/orders resulting in taking out of the recruitment process as many as 243 and odd posts from reckoning, resulting in non- consideration of other eligible candidates in the rank list.
9.1 The question that begs our consideration is whether the concession given by the appellants herein to set apart 243 and odd posts in the first batch of writ petitions has denied proper and expected consideration of the cases of the petitioners herein. For the said purpose, we have directed the learned ASG to place the details on the probable effect or impact on the selection process had these 243 and odd posts been included in the pool of consideration by the appellants herein. The learned ASG has placed before us a select list in a sealed cover on the probability of a few of the petitioners herein coming within the zone of final consideration and resulting in the appointment of such candidates. So definitely, WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -83- a few of the petitioners, falling within the zone of final selection, subject to DME, being appointed as Police Constable (GD) in one division or the other has been denied even without consideration, much less for permissible grounds.
9.2 It is axiomatic that the interim order merges with the final order, and in the case on hand, the Writ Petitions were disposed of, and Writ Appeals filed against the judgment dated 07.04.2021 were dismissed. Therefore, the posts kept apart have been considered only for the petitioners in the first round of litigation. With the unsuccessful candidates in that batch, the cases of other meritorious candidates down the merit list are not considered for selection by the SSC. Therefore, from a plain appreciation of the sequence of events, we have no reason to observe that the petitioners have been denied objective, fair and lawful consideration because of setting apart 243 and odd posts on the appellants' statement WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -84- through learned ASG and the interim order of this Court dated 20.01.2021. It cannot but be held that the petitioners in this batch are subjected to prejudicial non-consideration and, more so, behind the back of these petitioners. Therefore, the maxim actus curiae neminem gravabit is attracted to the Writ Appeals on hand. Hence, this Court, in the present round of litigation, remedies the injustice occasioned to these candidates, within the four corners of the law, without disturbing the selection process completed by the SSC.
9.3 The above conclusion takes us to whether the petitioners have a vested or legal right to claim for demanding the filling of all the notified posts/vacancies in notification dated 21.07.2018. The question is of perennial consideration by the Courts of law, and we refer to the following judgments to appreciate the nature of the right of the candidates in the select list, discretion available to the employer/Government WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -85- to fill up such posts, where recruitment of such posts was found essential and nnecessary:
"Manoj Manu v. Union of India, (2013) 12 SCC 171 : (2014) 2 SCC (L&S) 706: 2013 SCC OnLine SC 722 at page 177
11. The Court after making reference to the decision of the Supreme Court in State of Haryana v. Subash Chander Marwaha [(1974) 3 SCC 220 : 1973 SCC (L&S) 488 : (1973) 2 LLJ 266] further observed as under: (Neelima Shangla case [Neelima Shangla v. State of Haryana, (1986) 4 SCC 268 : 1986 SCC (L&S) 759 : (1986) 3 SCR 785] , SCC p. 272, para 2) "2. ... However, as we said, the selection cannot arbitrarily be restricted to a few candidates, notwithstanding the number of vacancies and the availability of qualified candidates. There must be a conscious application of the mind of the Government, and the High Court before the number of persons selected for appointment is restricted. Any other interpretation would make Rule 8 of Part D meaningless." (emphasis supplied)
17. We are, therefore, of the opinion in the facts of the present case, the decision of UPSC in forwarding three names against requisition of DoPT for six vacancies was WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -86- inappropriate. We, accordingly, allow the present appeal, set aside the order of the High Court [Manoj Manu v. Union of India, WP (C) No. 3297 of 2011, decided on 16-5-2011 (Del)] as well as the Tribunal [Manoj Manu v. Deptt. of Personnel and Training, OA No. 3511 of 2010, order dated 29-3-2011 (CAT)] and issue a mandamus to UPSC to forward the names of the next three candidates to DoPT for appointment to the post of Section Officer's grade. They shall get the seniority from the date when Rajesh Kumar Yadav was appointed to the said post. Their pay shall notionally be fixed, without any arrears of the pay and other allowances. No costs. Dinesh Kumar Kashyap v. South East Central Railway, (2019) 12 SCC 798 Service Law - Appointment Non-appointment/Denial of appointment/Right to appointment Discretion not to appoint candidates from select list despite existence of vacant posts - Reiterated (per curiam), available to appointing authority, but same must be exercised for cogent reason - Though mere selection does not give any vested right to selected candidate to be appointed but where large number of posts are lying vacant, employer must give cogent reasons for not appointing selected candidates from replacement panel Not incumbent upon employer to fill all posts but discretion not to appoint must WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -87- be exercised judiciously Arbitrariness is anathema to rule of law and State as employer in bound to act according to Art.
14 of the Constitution - Courts normally would not interfere with discretion not to fill up posts but exercise of such discretion should not be arbitrary, capricious or whimsical
-5798 Group D posts in South-East Central Railway (SECR) In terms - of Instruction dt. 2-7-2008 select list was to be prepared with 20% extra candidates to avoid shortfall in vacancies filled Respondent SECR not making any appointments from 20% extra candidates though 624 posts remaining vacant On facts held (per majority), decision of respondent SECR not appoint appellants from replacement panel despite existence of large number of vacancies, and without indicating any cogent reasons therefore was arbitrary Appellants directed to be appointed within stipulated time subject to stipulated conditions Per Hemant Gupta, J. (dissenting only on facts), such 20% candidates can at best be termed as wait listed candidates in eventuality of selected candidates failing to join and had no indefeasible right to appointment- Moreover, no candidate lower in merit was appointed Reason given by respondent that requirement to fill 624 posts was not felt pursuant to 2010.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -88- Shankarsan Dash v. Union of India, (1991) 3 SCC 47 : 1991 SCC (L&S) 800 : (1991) 17 ATC 95 at page 50
7. It is not correct to say that if a number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and no discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the decisions in State of Haryana v. Subash Chander Marwaha [(1974) 3 SCC 220 : 1973 SCC (L&S) 488 : (1974) 1 SCR 165] , WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -89- Neelima Shangla v. State of Haryana [(1986) 4 SCC 268 : 1986 SCC (L&S) 759] , or Jatinder Kumar v. State of Punjab [(1985) 1 SCC 122 : 1985 SCC (L&S) 174 : (1985) 1 SCR 899] . State of H.P. v. Raj Kumar, 2022 SCC OnLine SC 680 "11. There is yet another aspect of the question. Where advertisement is issued inviting applications for direct recruitment to a category of posts, and the advertisement expressly states that selection shall be made in accordance with the existing rules or Government orders, and if it further indicates the extent of reservations in favour of various categories, the selection of candidates in such a case must be made in accordance with the then existing rules and Government orders. Candidates who apply, and undergo written or viva voce test acquire vested right for being considered for selection in accordance with the terms and conditions contained in the advertisement, unless the advertisement itself indicates a contrary intention. Generally, a candidate has right to be considered in accordance with the terms and conditions set out in the advertisement as his right crystallises on the date of publication of advertisement, however he has no absolute right in the matter. If the recruitment Rules are amended retrospectively during the pendency of selection, in that WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -90- event selection must be held in accordance with the amended Rules.
Para 28
38. We hold that the Government has taken a conscious decision not to fill up the posts under the old 1941 Rules. The impugned order of the High Court is set aside. We may at this stage point out that the problem seems to have been compounded by the inaction/casual approach of the Government detrimental to public interest. The State Government shall now fill up the vacant posts in accordance with the 2004 Rules within a period of three months from today. All the eligible candidates who satisfy the criteria laid down under the 2004 Rules shall be considered. The entire process of recommendation and appointment shall be completed within three months from today." Para 54 Indian System of Medicine v. Susmi C.T., 2021 SCC OnLine SC 1188
25. The right of selected candidates (as those in a ranked list are) was explained by a five-judge bench of this court in Shankersan Dash v. Union of India7 in the following manner:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -91- "It is not correct to say that if a number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection, they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and no discrimination can be permitted....."
Raj Rishi Mehra v. State of Punjab, (2013) 12 SCC 243 Service Law - Appointment - Waiting list - Entitlement of persons in - Reiterated, cannot claim appointment as a matter of right upon any vacancies becoming available - Recruitment to Punjab Civil Service Judicial Branch) - Appointment against posts which became available due to WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -92- resignation of two appointees, and unfilled posts of reserved category, from amongst wait-listed candidates - Entitlement of wait-listed candidates - Nature of - Held, in absence of any stipulation in recruitment rules imposing duty on appointing authority to make appointments from waiting list, decision taken by High Court on administrative side rejecting petitioner wait-listed candidates' claim for appointment against dereserved posts or posts vacated by general category candidates cannot be faulted - More so, because State Government had already approved fresh recruitment and State Public Service Commission had issued fresh advertisement for 71 posts including 6 reserved category posts a case where wail-listed candidates were given such a benefit.
(Paras 14 and 20) Union of India v. Kali Dass Batish, (2006) 1 SCC 779 : 2006 SCC (L&S) 225 : 2006 SCC OnLine SC 60 at page 788
16. In Punjab SEB v. Malkiat Singh [(2005) 9 SCC 22] this Court reiterated (SCC p. 26, para 4) the observations of the Constitution Bench of this Court in Shankarsan Dash v. Union of India [(1991) 3 SCC 47 : 1991 SCC (L&S) 800 : (1991) 17 ATC 95] (SCC pp. 50-51, para 7) as under:
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -93- "7. It is not correct to say that if a number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and no discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the decisions in State of Haryana v. Subash Chander Marwaha [(1974) 3 SCC 220 : 1973 SCC (L&S) 488] , Neelima Shangla v. State of Haryana [(1986) 4 SCC 268 : 1986 SCC (L&S) 759] or Jatinder Kumar v. State of Punjab [(1985) 1 SCC 122 :
1985 SCC (L&S) 174] ."
(emphasis supplied) WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -94- This, in our view, is the correct approach to be adopted in dealing with a matter of this nature.
Union of India v. A. Shainamol, 2021 SCC OnLine SC 962
28. The consistent view of this Court has been that even if the name of the candidate appears in the merit list, such candidate has no right to claim appointment. The Constitution Bench in a judgment reported as Shankarsan Dash held as under:
"7. It is not correct to say that if a number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -95- recruitment test, and no discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the decisions in State of Haryana v. Subash Chander Marwaha [(1974) 3 SCC 220 : 1973 SCC (L&S) 488 : (1974) 1 SCR 165], Neelima Shangla v. State of Haryana [(1986) 4 SCC 268 : 1986 SCC (L&S) 759], or Jatinder Kumar v. State of Punjab [(1985) 1 SCC 122 : 1985 SCC (L&S) 174 : (1985) 1 SCR 899]."
10. In paragraph 25.4 of the judgment under appeal, it has been noted that several vacancies are available, i.e., for further recruitment than the posts disclosed by the SSC. These vacancies are included in the common pool for being filled up from the present merit list/ rank list, and a direction was issued to the SSC to fill up all the available vacancies, including Ex-Service Men, in accordance with the notification and the Rules. The appellants complain against the said directives as either impossible of performance or performance at great risk and cost already involved in training candidates WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -96- appointed by the SSC. We appreciate the factual and legal position asserted by the appellants. Upon examining the circumstances in this case, the orders preceding the present round of litigation etc., the selection process has been completed after setting apart 243 and odd posts. There is no dispute by the Counsel for the candidates that including these posts in the continuous selection process could yield a comprehensive outcome. Including these posts in the filled-up vacancies will result in another consequence. Similarly, we are of the view that the directions issued in paragraph 25.4 in the judgment under appeal have not taken note of the discretion otherwise available to the SSC, in a given case, the limited appointment to less number of posts than what has been notified. Once we concede such discretion in favour of the SSC, any direction to fill the vacancies shall strictly conform to the Rules and the benchmark merit of the selection WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -97- process. The exercise of undoing the alleged injustice ought not to reopen concluded issues. Therefore, a balanced and legal approach is needed.
10.1 By keeping in view the ratio laid down in the binding precedents, we are persuaded to hold that the directions in paragraph 25.4 of the common judgment dated 09.12.2021 are very broad and proceed on the assumption that all the candidates included in the merit list have a right for consideration and appointment till the last notified post. The direction in paragraph 25.4 further directs the completion of the selection process as per notification and the Rules. The recruitment of the available posts is revisited, as rightly pointed out by the learned ASG, a substantial portion of selection undertaken WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -98- by SSC, particularly for the State of Kerala, will get derailed and open up floodgates for the next round of litigation by the candidates already appointed and who have undergone the training. This Court appreciates the appellants' argument that the directions, as issued, are difficult to perform.
11. The above discussion takes us to what are the posts for which, in the State of Kerala, the selection process was completed and what are the unfilled posts available without disturbing or deviating from the completed and concluded selection process, how the right of petitioners for fair consideration be protected?
11.1 To ascertain the total number of notified and filled- up posts and unfilled vacancies, we refer to the Memo filed by the appellants pursuant to our direction dated 22.03.2023, WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -99- which reads as follows:
Para-1:
A. Details of Female vacancies
SC ST OBC UR Total
Vacancies 27 1 73 155 256
Kept unfilled 1 0 11 1 13
Balance 26 1 62 154 243
Vacancies
Filled 25 0 62 143 230
Unfilled 1 1 0 11 13
A. Details of Male vacancies:
SC ST OBC UR Total
Vacancies 197 15 404 936 1552
Kept unfilled 12 7 171 39 229
Balance 185 8 233 897 1323
Vacancies
Filled 145 8 233 888 1274
Unfilled 40 0 0 9 49
Para-2: Force-wise details of filled and unfilled vacancies are as follows:
A. Female:
Force Vacancies Kept Balance Filled up Unfilled
unfilled vacancies
BSF (A) 59 0 59 57 2
CISF 26 0 26 26 0
(B)
CRPF 66 0 66 66 0
(C)
SSB (D) 56 0 56 56 0
ITBP 12 2 10 7 3
(E)
AR (F) 37 11 26 18 8
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -100- Total 256 13 243 230 13 B. Male:
Force Vacancies Kept Balance Filled up Unfilled
unfilled vacancies
BSF (A) 352 0 352 342 10
CISF 239 23 216 210 6
(B)
CRPF 550 45 505 491 14
(C)
SSB (D) 269 122 147 141 6
ITBP 68 19 49 41 8
(E)
AR (F) 74 20 54 49 5
Total 1552 229 1323 1274 49
Para-3: Details of unfilled Vacancies:
A. Female:
Force SC ST OBC UR Total
BSF (A) 0 1 0 1 2
CISF (B) 0 0 0 0 0
CRPF (C) 0 0 0 0 0
SSB (D) 0 0 0 0 0
ITBP (E) 1 0 0 2 3
AR (F) 0 0 0 8 8
Total 1 1 0 11 13
Note-1: Vacancies of SC and UR category remained unfilled in naxal area. Note-2: Vacancy of ST category remained unfilled in general area.
B. Male:
Force SC ST OBC UR Total BSF (A) 10 0 0 0 10 CISF (B) 6 0 0 0 6 CRPF (C) 14 0 0 0 14 SSB (D) 5 0 0 1 6 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -101- ITBP (E) 2 0 0 6 8 AR (F) 3 0 0 2 5 Total 40 0 0 9 49 Note-1: All 40 SC vacancies remained unfilled in naxal area. Note-2: All 9 UR vacancies remained unfilled in naxal area.
Additional Details: Revised Selection List of 1728 candidates if the 200 vacancies had not been set apart is attached as Annexure-I and the list of 73 petitioners who would have been selected in the above list is attached as Annexure-II. Are produced as sealed cover document. "
11.2 The case of the Counsel appearing for the candidates is that since the appellants have not filled up all the notified vacancies, the writ petitioners shall be considered for finalising the recruitment process against the available vacancies. The said argument omits to note the principle laid down by the Supreme Court in the decisions excerpted supra.
The SSC, in its armchair, without disturbing the concluded selection by treating the unfilled vacancies as a lot, has informed this Court, through a sealed cover, that as many as 73 to 83 fresh candidates could be finalised for selection, WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -102- subject to complying with further DME etc. In our scope of judicial review, the Court ought not to set the qualification, cut-off or eligibility criteria or call upon the SSC to fill up till the last notified vacancy is accommodated. The candidates included in the merit list do not have an absolute right to appointment. The consideration of any candidature in the exercise directed by the Court shall not dilute the process of selection.
12. Therefore, we are of the view that the directions in paragraph 25.4 of the common judgment have to be modified, directing the SSC to complete the process of recruitment under the Rules for the short-listed 73 to 83 candidates as per the details placed on record within eight weeks from today. The balance of unfilled vacancies can be allowed to be carried forward to the ensuing recruitment process undertaken by the SSC.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -103- 12.1 Having regard to the above discussion, Court declares that the candidates who have accepted the appointment order in the first round of selection have accepted the same with the knowledge of pending litigation. Therefore, it is held that the consideration of 73 to 83 candidates by the SSC for selection shall not be understood as giving a cause of action to any one of the candidates already selected in the earliest stages of selection in pursuance of the notification dated 21.07.2018. The said earlier selection shall be treated as concluded and conclusive. The seniority of the candidates now appointed shall be reckoned from the dates of appointment, and they are not entitled to any other benefit for the period 2021 till the date of appointment. W.A. Nos.1498/2022, 1807/2022 and 1808/2022 The Writ Appeals are disposed of as indicated above. WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -104- W.P.(C) Nos.4646/2022, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 and 6955/2023 Following the view taken in the W.A. No.1498/2022 and batch, the writ petitions stand disposed of.
Sd/-
S.V. BHATTI JUDGE Sd/-
BASANT BALAJI JUDGE jjj WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -105- APPENDIX OF WP(C) 4646/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMMON JUDGMENT DATED 07-04- 2021 IN WRIT PETITIONS (CIVIL) NO. 24526 OF 2020 AND OTHER CONNECTED MATTERS Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 07-04-2021 IN WRIT PETITION (CIVIL) NO 26287 OF 2020 Exhibit P3 TRUE COPY OF THE COMMON JUDGMENT DATED 09-12- 2021 IN WRIT PETITION (CIVIL) NO. 23366 OF 2021 AND CONNECTED MATTERS WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -106- APPENDIX OF WP(C) 6955/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGEMENT DATED 09.12.2021 IN W.P(C) 21139/2021 PASSED BY THIS HON'BLE COURT Exhibit P2 TRUE COPY OF THE RELEVANT PARTS OF THE NOTIFICATION DATED 17.07.2021 Exhibit P3 TRUE COPY OF THE RELEVANT PARTS OF THE NOTIFICATION DATED 27.10.2022 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -107- APPENDIX OF WP(C) 19871/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FINAL RESULT BEARING NO.
07/01/2018-C-1/2(VOL-2) DATED 21/01/2021 WITHOUT THE ANNEXURES.
Exhibit P2 TRUE COPY OF THE NOTIFICATION DATED 28/01/2021 BEARING NO. 07/01/2018-C-1/2 (VOL-II) ALONG WITH THE ANNEXURES.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE JUDGMENT DATED 07/04/2021 IN WP(C) NO 24526/2020 AND OTHER CONNECTED CASES.
Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED 16/04/2021 ISSUED BY 2ND RESPONDENT.
Exhibit P5 TRUE COPY OF THE NOTICE BEARING F NO. 3-1/2020- P&P-I WITHOUT THE ANNEXURES.
Exhibit P6 TRUE COPY OF JUDGMENT DATED 09/12/2021 IN WPC NO. 16949/2021 AND CONNECTED CASES.
Exhibit P7 TRUE COPY OF INTERIM ORDER DATED 05/04/2022 IN CONTEMPT CASE (C) NO.327/2022.
Exhibit P8 TRUE COPY OF INTERIM ORDER DATED 07/04/2022 IN CONTEMPT CASE (C) NO.327/2022.
Exhibit P9 TRUE COPY OF INTERIM ORDER DATED 08/04/2022 IN CONTEMPT CASE (C) NO.327/2022.
Exhibit P10 TRUE COPY OF THE CONSOLIDATED DETAILS OF VACANCIES FOR EXAMINATION 2018.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -108- Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF RESULTS FOR SHORT LISTING OF CANDIDATES FOR DETAILED MEDICAL EXAMINATION IN RELATION TO EXAMINATION 2018 DATED 17.12.2019.
Exhibit P12 TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF DELHI IN HEMANT POKHRIYAL V. STAFF SELECTION COMMISSION & ORS., W.P.(C) 4982/2021 DATED 01/10/2021.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -109- APPENDIX OF WP(C) 20313/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTIFICATION DATED 07-01-2018- C-1/2(VOL. II), PUBLISHED ON 28-01-2021. Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 07-04-2021 IN WP(C) NO.24526/2020.
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 09-12-2021 IN WP(C) NO.21139/2021.
Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED 08-04-2022 IN CON.CASE(C) NO.347/2022.
Exhibit P 5 TRUE COPY OF STATUS REPORT ON FILLING UP OF UNFILLED VACANCIES OF CONSTABLE (GD) IN CAPFS, NIA, SSF AND RIFLEMAN (GD) IN ASSAM RILES EXAMINATION, 2018.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -110- APPENDIX OF WP(C) 26745/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SSC ADMIT CARDS FOR RECRUITMENT EXAM DATED 30-08-2019 Exhibit P2 TRUE COPY OF THE SSC ADMIT CARDS FOR REVIEW MEDICAL EXAM HELD ON 15-10-2020 Exhibit P3 TRUE COPY OF RESULTS VIDE NO.07/01/2018-C-1/2 (VOL-II) DATED 28-01-2021 FOR KERALA Exhibit P4 TRUE COPY MARKS DETAILS IN SSC EXAM Exhibit P5 TRUE COPY OF INCOME CERTIFICATE OF PETITIONER'S FATHER ISSUED BY CONCERNED VILLAGE OFFICER VIDE NO.62931552 DATED 22-01-2022 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -111- APPENDIX OF WP(C) 32204/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 09.12.2021 IN WPC 21139/2021 PASSED BY THIS HON'BLE COURT. Exhibit P2 TRUE COPY OF THE RELEVANT PARTS OF THE NOTICE DATED 17.07.2021 Exhibit P3 TRUE COPY OF THE ALLOCATION CHART PREPARED BY THE PETITIONERS Exhibit P4 TRUE COPY OF THE LETTER NO.M-V-262/2021- ADM.1/TRI DATED 7 JULY 2021 Exhibit P5 TRUE COPY OF THE NOTICE NO.07/06/2022-C-1/12 FOR THE EXAMINATION 2021 Exhibit P6 TRUE COPY OF THE ORDER DATED 23.08.2022 IN W.P(C)NO.6394/2022 PASSED BY THE HON'BLE HIGH COURT OF DELHI, NEW DELHI.
Exhibit P7 TRUE COPY OF THE ORDER DATED 09.11.2022 IN W.P(C)NO.6394/2022 PASSED BY THE HON'BLE HIGH COURT OF DELHI, NEW DELHI.
Exhibit P8 TRUE COPY OF THE RELEVANT PART OF THE NOTICE DATED 21.07.2018 FOR THE POST OF CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPF), NIA, SSF AND RIFLEMAN (GD) IN ASSAN RIFLES (AR) EXAMINATION 2018 Exhibit P9 TRUE COPY OF THE RELEVANT PART OF THE NOTICE NO.07/01/.2018-C-1/2 (VOL.II) CONCERNING 2018 SELECTION.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -112- Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 01.06.2021 IN W.P(C)NO.645/2020 PASSED BY THE HON'BLE HIGH COURT OF JAMMU AND KASHMIR.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED 07.05.2022 IN LPA NO.117/2021 PASSED BY THE HON'BLE HIGH COURT OF JAMMU AND KASHMIR AND LADAKH, AT JAMMU.
Exhibit P12 TRUE COPY OF THE ORDER DATED 05.01.2023 IN SLP (CIVIL) DIARY NO.27576/2022 PASSED BY THE HON'BLE SUPREME COURT OF INDIA, NEW DELHI Exhibit P13 TRUE COPY OF THE ORDER NO. ORDER NO.A-VI-1/2018- RECTT(SSB)-CT/GD-2018 DATED 06.03.2023 Exhibit P14 TRUE COPY OF THE JUDGMENT DATED 14.07.2014 IN W.P(C)NO.5663/2013 AND CONNECTED CASES PASSED BY THE HON'BLE HIGH COURT OF DELHI, AT NEW DELHI Exhibit P15 TRUE COPY OF THE COVERING LETTER DATED 04.02.2015 ALONG WITH THE ORDER DATED 04.02.2015 ISSUED IN COMPLIANCE OF EXT.P14.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -113- APPENDIX OF WP(C) 36142/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGEMENT DATED 09.12.2021 IN W.P(C) 21139/2021 PASSED BY THIS HON'BLE COURT. Exhibit P2 TRUE COPY OF THE RELEVANT PARTS OF THE NOTIFICATION DATED 27.10.2022.
Exhibit P3 TRUE COPY OF THE ALLOCATION CHART PREPARED BY THE PETITIONERS Exhibit P4 TRUE COPY OF THE LETTER NO.M-V-262/2021- ADM.1/TRI DATED 7 JULY 2021 Exhibit P5 TRUE COPY OF THE RELEVANT PARTS OF THE NOTICE FOR THE CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPF), NIA, SSF AND RIFLEMAN (GD) IN ASSAM RIFLES EXAMINATION 2021 Exhibit P6 TRUE COPY OF THE NOTICE NO.07/06/2022-C-1/12 FOR THE EXAMINATION 2021 Exhibit P7 TRUE COPY OF THE ORDER DATED 23.08.2022 IN W.P(C)NO.6394/2022 PASSED BY THE HON'BLE HIGH COURT OF DELHI, NEW DELHI.
Exhibit P8 TRUE COPY OF THE ORDER DATED 09.11.2022 IN W.P(C)NO.6394/2022 PASSED BY THE HON'BLE HIGH COURT OF DELHI, NEW DELHI.
Exhibit P9 TRUE COPY OF THE RELEVANT PART OF THE NOTICE DATED 21.07.2018 FOR THE POST OF CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPF), NIA, SSF AND RIFLEMAN (GD) IN ASSAN RIFLES (AR) EXAMINATION 2018 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -114- Exhibit P10 TRUE TRUE COPY OF THE RELEVANT PART OF THE NOTICE NO.07/01/.2018-C-1/2 (VOL.II) CONCERNING 2018 SELECTION.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED 01.06.2021 IN W.P(C)NO.645/2020 PASSED BY THE HON'BLE HIGH COURT OF JAMMU AND KASHMIR.
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 07.05.2022 IN LPA NO.117/2021 PASSED BY THE HON'BLE HIGH COURT OF JAMMU AND KASHMIR AND LADAKH, AT JAMMU.
Exhibit P13 TRUE COPY OF THE ORDER DATED 05.01.2023 IN SLP (CIVIL) DIARY NO.27576/2022 PASSED BY THE HON'BLE SUPREME COURT OF INDIA, NEW DELHI Exhibit P14 TRUE COPY OF THE ORDER NO. ORDER NO.A-VI-1/2018- RECTT(SSB)-CT/GD-2018 DATED 06.03.2023 Exhibit P15 TRUE COPY OF THE JUDGMENT DATED 14.07.2014 IN W.P(C)NO.5663/2013 AND CONNECTED CASES PASSED BY THE HON'BLE HIGH COURT OF DELHI, AT NEW DELHI Exhibit P16 TRUE COPY OF THE COVERING LETTER DATED 04.02.2015 ALONG WITH THE ORDER DATED 04.02.2015 ISSUED IN COMPLIANCE OF EXT.P15.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -115- APPENDIX OF WA 1808/2022 PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF THE REVISED SCHEME FOR COMMON RECRUITMENT OF CONSTABLE (GD) IN CENTRAL ARMED POLICE FORCES ( CAPFS) & ASSAM RIFLES, NATIONAL INVESTIGATION AGENCY (NIA) AND SECRETARIAT SECURITY FORCE ( SSF) TO BE CONDUCTED BY STAFF SELECTION COMMISSION THROUGH COMPUTER BASED EXAMINATION DATED NIL Annexure A2 A TRUE COPY OF THE INTERIM ORDER PASSED BY THE LEARNED SINGLE JUDGE IN WPC 263 OF 2021 DATED 20- 01-2021 Annexure A3 A TRUE COPY OF THE NOTIFICATION WITH REGARD TO THE RECRUITMENT OF CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPFS) , NIA, SSF AND RIFLEMAN (GD) IN ASSAM RIFLES EXAMINATION, 2021 DATED 17.07.2021 Annexure A4 A TRUE COPY OF THE MINUTES OF THE HIGH LEVEL MEETING HELD ON 25-07-2022 WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -116- APPENDIX OF WA 1807/2022 PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF THE REVISED SCHEME FOR COMMON RECRUITMENT OF CONSTABLE (GD) IN CENTRAL ARMED POLICE FORCES ( CAPFS) & ASSAM RIFLES, NATIONAL INVESTIGATION AGENCY (NIA) AND SECRETARIAT SECURITY FORCE ( SSF) TO BE CONDUCTED BY STAFF SELECTION COMMISSION THROUGH COMPUTER BASED EXAMINATION DATED NIL Annexure A2 A TRUE COPY OF THE INTERIM ORDER PASSED BY THE LEARNED SINGLE JUDGE IN WPC 263 OF 2021 DATED 20- 01-2021 Annexure A3 A TRUE COPY OF THE NOTIFICATION WITH REGARD TO THE RECRUITMENT OF CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPFS) , NIA, SSF AND RIFLEMAN (GD) IN ASSAM RIFLES EXAMINATION, 2021 DATED 17.07.2021 Annexure A4 A TRUE COPY OF THE MINUTES OF THE HIGH LEVEL MEETING HELD ON 25-07-2022 RESPONDENT ANNEXURES Annexure R52(l) True copy of the order No. order No.A-VI-1/2018- Rectt(SSB)-CT/GD-2018 dated 06.03.2023 Annexure R52(m) True copy of the judgment dated 14.07.2014 in W.P(C)No.5663/2013 and connected cases passed by the Hon'ble High Court of Delhi, at New Delhi Annexure R52(a) True copy of the Allocation Chart prepared by the petitioners WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -117- Annexure R52(b) True copy of the letter No.M-V-262/2021-Adm.1/TRI dated 7 July 2021 Annexure R52(c) True copy of the relevant parts of the notice for the Constables (GD) in Central Armed Police Forces (CAPF), NIA, SSF and Rifleman (GD) in Assam Rifles Examination 2021 Annexure R52(d) True copy of the notice No.07/06/2022-C-1/12 for the examination 2021 Annexure R52(e) True copy of the order dated 23.08.2022 in W.P(C)No.6394/2022 passed by the Hon'ble High Court of Delhi, New Delhi.
Annexure R52(f) True copy of the order dated 09.11.2022 in W.P(C)No.6394/2022 passed by the Hon'ble High Court of Delhi, New Delhi.
Annexure R52(g) True copy of the relevant part of the notice dated 21.07.2018 for the post of Constables (GD) in Central Armed Police Forces (CAPF), NIA, SSF and Rifleman (GD) in Assan Rifles (AR) Examination 2018 Annexure R52(h) True copy of the relevant part of the notice No.07/01/.2018-C-1/2 (Vol.II) concerning 2018 selection.
Annexure R52(i) True copy of the judgment dated 01.06.2021 in W.P(C)No.645/2020 passed by the Hon'ble High Court of Jammu and Kashmir.
Annexure R52(j) True copy of the judgment dated 07.05.2022 in LPA No.117/2021 passed by the Hon'ble High Court of Jammu and Kashmir and LADAKH, at Jammu.
Annexure R52(k) True copy of the order dated 05.01.2023 in SLP (Civil) Diary No.27576/2022 passed by the Hon'ble Supreme WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -118- Court of India, New Delhi Annexure R52(n) True copy of the covering letter dated 04.02.2015 along with the order dated 04.02.2015 issued in compliance of Ext.P15.
WA Nos.1498/2022, 1808/2022, 1807/2022 and W.P.(C) Nos.4646/2022, 6955/2023, 19871/2022, 20313/2022, 26745/2022, 32204/2022, 36142/2022 -119- APPENDIX OF WA 1498/2022 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE REVISED SCHEME FOR COMMON RECRUITMENT OF CONSTABLE (GD) IN CENTRAL ARMED POLICE FORCES ( CAPFS) & ASSAM RIFLES, NATIONAL INVESTIGATION AGENCY (NIA) AND SECRETARIAT SECURITY FORCE ( SSF) TO BE CONDUCTED BY STAFF SELECTION COMMISSION THROUGH COMPUTER BASED EXAMINATION DATED NIL Annexure A3 TRUE COPY OF THE NOTIFICATION WITH REGARD TO THE RECRUITMENT OF CONSTABLES (GD) IN CENTRAL ARMED POLICE FORCES (CAPFS) , NIA, SSF AND RIFLEMAN (GD) IN ASSAM RIFLES EXAMINATION, 2021 DATED 17.07.2021 Annexure A2 TRUE COPY OF THE INTERIM ORDER PASSED BY THE LEARNED SINGLE JUDGE IN WPC 263 OF 2021 DATED 20- 01-2021 RESPONDENT ANNEXURES Annexure R1 (a) The true copy of State/category- wise details of vacancies- Male (excluding Naxal affected and Border Guarding Districts/ Areas) in regard with Constable (GD) in CAPFs, NIA, SSF and Rifleman (GD) IN Assam Rifles Exhamination,2021 PETITIONER ANNEXURES Annexure A4 TRUE COPY OF THE MINUTES OF THE HIGH LEVEL MEETING HELD ON 25-07-2022