Ashwani Kumar Mishra, J. - (1.) This bunch of writ petitions involve common questions of law and fact, and have been heard together. Writ Petition No.2813 of 2017 (Ranvijay Singh and others Vs. Union of India and others) is treated to be the leading case. All writ petitions in this bunch are being disposed of by this common judgment.
(2.) Staff Selection Commission (Central Region), Allahabad published an advertisement inviting applications for appointment to the post of Constable (GD) in Assam Rifles, BSF, CISF, CRPF, ITBP and SSB, for which last date fixed to submit application was 11.1.2013. 22006 posts were advertised and examination was to consist of physical standard test/physical efficiency test, written test and medical test.
(3.) In the leading Writ Petition No.2813 of 2017 (Ranvijay Singh and others Vs. Union of India and others), petitioner nos.1, 2, 3, 4, 5, 8, 9, 10, 12, 14, 15, 16, 21, 22, 23, 26, 28, 29, 31, 32, 33, 34, 35 and 36 belong to Other Backward Classes, while petitioner nos. 6, 7, 13, 17, 18, 20, 25 and 27 belong to General Category. Petitioner nos.11, 19, and 30 belong to Scheduled Caste and petitioner no.24 belong to Scheduled Tribes. Petitioners duly applied for appointment pursuant to advertisement in question and their applications were entertained. Physical standard test/physical efficiency test was got conducted between February, 2013 to April, 2013 at the designated centres, on the dates specified. All the petitioners cleared the test and were found physically fit for the post. The process for selection continued further with admit cards issued to petitioners for appearing in the written test on 12.5.2013, at the centres specified. Petitioners had to carry their proof of identity as specified by the recruitment agency i.e. the Commission. All the petitioners appeared in the written examination and cleared it vide results published in November, 2013. Communication through E-mail was then received by the petitioners requiring them to appear for medical examination between December, 2013 to March, 2014, which too was cleared. Final result was declared in April, 2014, wherein all the petitioners stood provisionally selected for appointment to the post of Constable in CRPF. The final result was also revised in May, 2015, but not to the detriment of petitioners.;