Karnataka High Court
Gopal Pandurang Gouda Patil vs The Union Of India on 18 December, 2025
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NC: 2025:KHC:54247
WP No. 36158 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 36158 OF 2025 (S-RES)
BETWEEN:
1. GOPAL PANDURANG GOUDA PATIL,
S/O PANDURANG, AGED ABOUT 23 YEARS,
R/AT NO.13, 8TH MAIN ROAD,
3RD CROSS APOORVA LAYOUT, KENGERI
UPANAGARA, BENGALURU- 560 060.
...PETITIONER
(BY SRI. NARAYANA BHAT MOVVAR., ADVOCATE)
AND:
1. THE UNION OF INDIA
MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCE AND PENSIONS,
DEPT OF PERSONNEL AND TRAINING,
REPRSENTED BY ITS SECRETARY,
BLOCK NO.12 CGO COMPLEX
LODHI ROAD, NEW DELHI 110003.
2. THE UNION OF INDIA
MINISTRY OF HOME AFFAIRS
Digitally EAST BLOCK V,
signed by RK PURAM, NEW DELHI 110066.
SHILPABAI S 3. THE STAFF SELECTION COMMISSION
Location: REPRESENTED BY ITS SECRETARY
HIGH BLOCK NO.12, CGO COMPLEX
COURT OF LODHI ROAD, NEW DELHI-110003.
KARNATAKA 4. THE DIRECTORATE GENERAL
SASHASTRA SEEMA BAL
EAST BLOCK, V
RK PURAM, NEW DELHI-110066.
5. THE SECOND IN COMMAND AND
THE PRESIDING OFFICER
DV/DME OF CE (GD) -2024
RECTT CENTRE 44TH BN ITBP
MOHLA, CHATTISGARH -491666.
6. THE DEPUTY COMMANDANT/ADJUTANT
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WP No. 36158 of 2025
HC-KAR
REGIONAL TRAINING CENTRE,
SASHASTRA SEEMA BAL,
GORAKHPUR, UTTAR PRADESH-273007.
7. THE COMMANDANT (PERS-II)
DIRECTORATE GENERAL SAHASTRA SEEM BAL
EAST BLOCK, V,
RK PURAM, NEW DELHI-110066.
8. THE REGIONAL OFFICE-SSC
REPRESENTED BY ITS DIRECTOR
FIRST FLOOR, `E' WING
KENDRIYA SADAN, KORAMANGALA
BANGALORE-560034.
...RESPONDENTS
(BY SRI.S.RAJASHEKAR., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS OF NOTIFICATION PRODUCED AT ANNEXURE-A
PERTAINING TO THE CASE OF THE PETITIONER AND GRANT
HIM THE FOLLOWING RELIEFS. (A) DIRECTION, DIRECTING
THE RESPONDENT NO. 3 TO 8 TO CONSIDER THE CASE OF THE
PETITIONER FOR APPOINTMENT TO BSF, CRPF OR ITBP AS A
UR CANDIDATE, TO MEET THE ENDS OF JUSTICE. (B) DIRECT
THE RESPONDENT NO. 3 TO ACT UPON THE ENDORSEMENT
DATED 22.10.2024 MADE BY THE RESPONDENT NO. 5
PRODUCED AT ANNEXURE-J TO APPOINT THE PETITIONER BY
TREATING THE HIM AS A UR/GM CANDIDATE, TO MEET THE
ENDS OF JUSTICE (C) DIRECTING THE RESPONDENT NO. 3 TO
CONSIDER THE REPRESENTATION DATED 06.06.2025 MADE BY
THE PETITIONER PRODUCED AT ANNEXURE-Q 7, TO MEET THE
ENDS OF JUSTICE. (D) GRANT COSTS OF THE
PETITION.GRANT AN INTERIM ORDER TO PERMIT THE
PETITIONER TO REPORT FOR DUTY EITHER IN BSF, CRPF OR
ITBP AS AN UR CANDIDATE, TO MEET THE ENDS OF JUSTICE
HAVING REGARD TO THE ENDORSEMENT MADE AT ANNEXURE-
J BY THE 5TH RESPONDENT, DURING THE PENDENCY OF THE
ABOVE WRIT PETITION.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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WP No. 36158 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
The petitioner filed this Writ Petition seeking a Mandamus directing respondents 3 to 8 to consider the case of the petitioner for the appointment to BSF, CRPF or ITBP as UR candidate, sought a Mandamus directing respondent No.3 to act upon the endorsement dated 22.10.2024, made by respondent No.5 vide Annexure-J to appoint the petitioner by treating him as UR/GM candidate, and also sought a Mandamus to consider the representation dated 06.06.2025 made by the petitioner to respondent No.3 vide Annexure-Q7 dated:06.06.2025.
2. Learned counsel for the respondents filed a memo along with a communication dated 16.12.2025, wherein it is stated in paragraph No.3 which reads as follows:
"3. SCC further directed that, offer of appointment and appointment order may be issued to the above petitioner/ candidates on -4- NC: 2025:KHC:54247 WP No. 36158 of 2025 HC-KAR receipt of their dossiers from concerned Recruitment Center (RA) (CRPF). However, dossiers of the above re-allocated candidates has not been received by this HQ. Hence, on receipt of dossiers, the same will be scrutinized by a constituted departmental board of officers of BSF and offer of appointment will be issued accordingly."
3. In view of the communication dated 16.12.2025, wherein the respondents after scrutinising the records, offered an appointment to the petitioner. In view of the same, nothing survives for consideration in this Writ Petition. Accordingly, the Writ Petition is disposed of directing the respondents to complete the exercise of scrutinising, and offering of appointment within three months from the date of receipt of a certified copy of this order.
Sd/-
(ASHOK S.KINAGI) JUDGE MRP List No.: 1 Sl No.: 20