Cheenu vs Uoi & Anr.
2012 Latest Caselaw 6164 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                              Date of Decision : October 12, 2012

+                        WP(C) 6319/2012

      CHEENU                                          ..... Petitioner
                         Represented by: Mr.Ravi Kant Jain, Advocate.

                                 versus

      UOI & ANR.                                     ..... Respondents
                         Represented by: Mr.Saqib, Advocate.

      CORAM:
      HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
      HON'BLE MR. JUSTICE MANMOHAN SINGH

PRADEEP NANDRAJOG, J. (Oral)

1. Relevant record has been perused.

2. The petitioner desires to be medically examined for the reason she claims to have successfully cleared the recruitment test for being appointed as a Constable/GD (Female) in a Central Police Force pursuant to the examination held by the Staff Selection Commission.

3. Relevant record would reveal that the advertisement dated March 12, 2011 under which applications were invited, vide instruction No.3, cautioned the applicants to keep an eye on the website of the Commission, e-address whereof was notified.

4. The record would reveal that the names of the successful candidates were put on the website in June, 2012 for the reason on various dates between July 2, 2012 and August 8, 2012 the candidates had to appear at the designated centres for being medically examined. The record would further reveal that individual intimations were sent to

the successful candidates by post on June 25, and June 26, 2012. The record would further reveal that on May 17, 2012 a decision was taken that if any candidate who clears the written test is unable to appear at a centre on the notified date, the candidate could do so till the last date notified for medical examination to be conducted. Since subsequently the last date notified for some candidates to be medically examined was August 8, 2012, the petitioner could have got herself medically examined till said date.

5. The record would reveal that the selection procedure is over. Depending upon the marks obtained and preference given, the candidates have been assigned in the quota of the different Central Para Military Forces and names have been sent to the Ministry of Home Affairs which in turn has issued letters offering appointment to the candidates and those of whom who have accepted the same have already commenced the pre- induction training.

6. The petitioner has missed the bus by approaching this Court in late September, 2012. It would be creating administrative problems for the respondents if we were to direct that the petitioner be subjected to a medical examination and inducted in a Central Para Military Force keeping in view her merit position and option inasmuch as the combined recruitment was to six Central Para Military Forces. Belated induction of one candidate would have a ripple effect.

7. The petitioner is to blame herself by not keeping an eye on the website of the Staff Selection Commission where not only the names of the successful candidates were displayed but even the date and the centre when the candidate was to appear for medical examination was made known. As regards the respondents, they not only displayed so on

their website but even sent a postal communication, which appears not to have reached the petitioner.

8. The writ petition is dismissed with sympathy for the petitioner and without any costs.

(PRADEEP NANDRAJOG) JUDGE

(MANMOHAN SINGH) JUDGE OCTOBER 12, 2012 skb