Delhi High Court
Sombir vs Union Of India on 19 October, 2023
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 19.10.2023
+ W.P.(C) 13616/2023, CM APPL. 53718/2023 & CM APPL.
53719/2023
SOMBIR ..... Petitioner
versus
UNION OF INDIA ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Yogesh Sharma and Ms. Pratima Ravi,
Advocates
For the Respondents: Mr. Rakesh Kumar Dudeja, Senior Panel Counsel
and Mr. Ravindra Vikra, Advocate for SSB
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondent to allow petitioner
to participate in the skill test as well as documents verification.
2. The respondent had issued an advertisement for recruitment to
the post of Constable (GD) in various trades including Driver.
3. Petitioner had applied for the post of Constable (Driver) and
participated in the selection process. On 31.08.2023, petitioner
Signature Not Verified
By:RASHIM KAPOOR
Signing Date:20.10.2023
11:02:55
received an SMS at 10.31 a.m. that he had to appear for a skill test and
documents verification on 01.09.2023 at 6.00 a.m. at Bihar. Petitioner
is a resident of Rohtak (Haryana) and was required to appear at a
distance of about 1100 kms. from his house within 20 hours of the
intimation.
4. Learned counsel for the petitioner submits that petitioner
immediately approached the headquarters at R.K. Puram. However, he
was not entertained.
5. Learned counsel for the respondent submits that similar request
were received from several candidates and their test was re-scheduled
between 01.09.2023 to 09.09.2023, however, no such request was
received from the petitioner.
6. In view of the fact that petitioner was sent an SMS and was
required to report within 20 hours for a skill test at a distance of 1100
kms and also keeping in view the fact that respondent themselves
re-scheduled the test of several individuals who could not appear in
the first instance, we are of the view that petitioner was deprived of an
opportunity of participating in the skill test and for documents
verification on account of reasons attributable to the respondent and
delay in intimation of the date, time and venue of the skill test.
7. In view of the above, we direct the respondents to schedule a
skill test and to permit the petitioner to participate in the
documentations and the skill test.
8. In case the petitioner is successful in the documentation and the
skill test, further steps be taken by the respondent in regard to the
Signature Not Verified
By:RASHIM KAPOOR
Signing Date:20.10.2023
11:02:55
selection process qua the petitioner.
9. It is directed that the entire process with regard to conduct of
the skill test and document verification and further steps be taken by
the respondent prior to the declaration of the final result for the said
post.
10. The petition is disposed of in the above terms.
11. Order dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
OCTOBER 19, 2023
'rs'
Signature Not Verified
By:RASHIM KAPOOR
Signing Date:20.10.2023
11:02:55
