Sri Basavaraj Rangappa Kolli and Others vs The Inspector, CRPF, The Deputy Inspector General of Police and The Additional Deputy Inspector General of Police Central Reserve Police Force

Mohan Shantanagoudar, J.—Petitioners have sought for quashing the order Annexure C dated 02.03.2007 issued by respondent No. 1 bearing No. R.II-9/2006-ADM-3 by which the selection made by respondent No. 1 to the post of Enrolled Followers conducted at GC, CRPG, Bangalore, along with others is cancelled. By the impugned order the whole process of selection made by the respondents to the post of Enrolled Followers is cancelled on the ground that general environment has been vitiated by the selection process inasmuch as some persons are given undue advantage over other candidates in the selection.

The impugned order is self-explanatory. It describes as to why the entire process of selection is scraped. It is not a case of non-appointment of few of the selected candidates, but it is a case of scraping the selection process itself. Therefore selected candidates including the petitioners can have any grievance.

The records reveal that immediately after the recruitment an enquiry was conducted as per the procedure. The DIGP, CRPF Bangalore submitted a report dated 20.09.2006 to the Headquarters. In the said report it is revealed that one Mr. Maruti Cook working in the residence of ADIG, GC-Bangalore was the conduit in arranging prospective candidates by collecting money, for working in various messes, gas agency etc. of GC-Bangalore unofficially till their regular recruitment/appointment. Consequent to their working in the messes etc., these candidates gained a degree of experience in CRPF as a result 13 of them made to final list whereas others could not, for which they had created commotion by cornering Cook Maruti demanding return of their money. As a result of such unethical and illegal help extended to certain favoured candidates the authority concerned thought it fit to scrap the entire process of recruitment and consequently has directed for recruitment afresh.

In view of these serious illegalities found by the authorities concerned at the time of recruitment, the respondents are justified in scraping the process of selection. Hence, the prayer as sought for in the writ petition cannot be granted. The petition fails and accordingly it is dismissed.