- (1.) To examine correctness of the judgment dated 16.04.2018 passed by learned Single Bench in a batch of writ petitions led by WritA No. 2813 of 2017 (Ran Vijay Singh and others Versus Union of India and others), this appeal is before us.
(2.) Facts of the case as unfolded in the judgment impugned are that 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 11.01.2013. 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), respondentpetitioners 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. Respondentpetitioners 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 respondentpetitioners cleared the test and were found physically fit for the post. The process for selection continued further with admit cards issued to the respondentpetitioners for appearing in the written test on 12.05.2013, at the centres specified.;