Supreme Court: Holding that the decision taken by the Union of India not to make appointments to the Indian Police Service (IPS) pursuant to the Limited Competitive Examination (LCE) which took place from 20.05.2012 to 22.05.2012, is legal and valid, the 3-judge bench of Madan B. Lokur, Kurian Joseph and Deepak Gupta, JJ said:

“the decision to scrap the LCE recruitment has been taken in the larger public interest. The decision is definitely not mala fide. It is not actuated by extraneous reasons.”

The reasons given the Government to support it’s decision were:

  1. percentage of vacancies has gone down;
  2. the selection process has been delayed by many years which will mean that the persons selected will be at least 5 years older than as expected;
  3. many petitions are still pending and the matter has not been finally decided, which could lead to further delay; and
  4. it is apprehended that there would be a surfeit of litigation between candidates, if any, appointed through LCE and those who are recruited by direct recruitment or promotion during the years 2012 to 2018.

The Court noticed that it is the combined effect of all the grounds which will have to be taken into consideration. There is no manner of doubt that it was expected that the result would be declared in the year 2013 and the officers would be sent for training in the same year.

The Court said:

“The officers, who may have been selected in the year 2013 at the upper age limit of 35 years or 36 years would now be 5 years older. No doubt, they are members of the State Police Service or the Central Police Organisation, but their induction or recruitment in the IPS is delayed by more than 5 years. When the Government laid down a policy that upper age limit was 35 years, it must have had some reason for fixing the upper age limit. That purpose is now defeated.”

The Court also said that if the Union is compelled to make the appointments, this will lead to a plethora of litigation where the persons recruited to the IPS between 2013 and 2018 will claim seniority over the persons, who appear in the LCE. It said that such litigation would not be in public good and will achieve no higher purpose.

The Court, hence, held:

“When we examine the decision taken by the Central Government in a holistic manner, we have no doubt that the decision to scrap the LCE recruitment has been taken in the larger public interest.”

[Lt. CDR M. Ramesh v. Union of India, 2018 SCC OnLine SC 393, decided on 17.04.2018]

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