- (1.) There is no ground for interference with the judgment of the High Court. We entirely agree with the reasoning and conclusion arrived at by the learned Single Judge as upheld by the Division Bench, that the practice evolved by the Central Govt. for special verification of character and antecedents of the candidates from the State of Kerala for recruitment to the central services, was violative of Art. 14 of the Constitution. It appears that candidates from the States of West Bengal and Tripura for recruitment to the Central services are also being subjected to similar special verification which is per se discriminatory.
(2.) We are wedded to a parliamentary system of Government. Ours is a free society where all citizens are entitled to be treated alike irrespective of the state of origin or birth. There is no justification for such discriminatory treatment.
(3.) The Special Leave Petition is accordingly dismissed.;