This judgment visits a familiar conundrum in service jurisprudence Theconstitutional values which undergird Articles and mandate that selectionprocesses conducted by public authorities to make recruitments have to be fair transparent ... and accountable All too often human fallibility and foibles intrude intothe selection processes Selection involves intense competition and there is nodearth of individuals who try and bend the rules to gain an unfair leap in the race Irregularities in the process give rise to misgivings over whether the process hasdenied equal access to all persons

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