- (1.)Since the issue pertains to cancellation of recruitment process/ selection to the vacant posts of Constables (GD) in the entire batch of petitions, they are heard and decided together by the common order.
(2.)The common challenge is to the order dated 27. 09. 2019 filed as Annexure P-1 whereby the recruitment process for selection to 2259 vacant posts of Constables (General Duty) in Police Force was cancelled.
(3.)The facts of the case are that on 29. 12. 2017, an advertisement was issued for selection and recruitment of Constables (General Duty). The said advertisement was made to fall in line with the proposed amendment which was to be incorporated in Chhattisgarh Police Executive Force Constable (Recruitment and Conditions of Service) Rules 2007 (henceforth called as "the Rules of 2007). On 03. 01. 2018, the filling of on-line application forms started and the last date for submission of on-line application was 04. 02. 2018. The petitioners contend that on 23. 2. 2018, a gazette notification was issued by the State wherein the proposed amended rules were notified. Thereafter, as per the time-schedule, in the month of May-June, 2018 the candidates were called to undergo the Physical Proficiency Test and physical measurements for recruitment to the post of Constable (GD). Subsequently on 07. 09. 2018, the Additional Director General of Police issued letters to all the Superintendents of Police in the State for taking suitable steps to conduct the written examination of Constable (General Duty) Recruitment for 2017-2018. The written test was conducted on 30th September, 2018. Thereafter the model answers were published on 04. 10. 2018 by the Police Headquarters in the official website and objections were invited. Subsequent thereto on 26. 12. 2018, the model answers were again published by the Police Head Quarters and after sorting out objections, 4 questions were deleted in all the 4 sets of question/answer sheets.