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Central Administrative Tribunal - Delhi

Mrs. Promila Rani vs The Commissioner Of Police on 7 March, 2014

      

  

  

 Central Administrative Tribunal
Principal Bench, New Delhi

O.A.No.598/2014

Order reserved on 5th day of March 2014

Order pronounced on 7th day of March 2014

Honble Mr. Sudhir Kumar, Member (A)
Honble Mr. A.K. Bhardwaj, Member (J)

1.	Mrs. Promila Rani
Aged around 26 years
w/o Mr. Sunil Kumar
r/o E-270 Gali No.9, Near Chand Masjid
Shastri Park, Delhi
Pin-110053

2.	Mr. Turusha Rathi
Aged about 20 years
d/o Rajkumar Singh
r/o C-16, Top Floor
Gandhi Vihar, Delhi
Pin-110009
.. Applicants
(By Advocate: Mr. Harpreet Singh)

Versus

1.	The Commissioner of Police
Police Headquarters
MSO Building, ITO
New Delhi-2

2.	The Additional Deputy Commissioner of Police
(Establishment), Delhi
MSO Building, ITO,
New Delhi-2
	..Respondents
(By Advocates: Mr. Amit Anand and Mr. Kumardeb Sengupta for
       Ms. Rashmi Chopra)

O R D E R 

Mr. A.K. Bhardwaj:

As has been made clean breast of in the counter reply filed on behalf of the respondents, an Advertisement to fill up 522 vacancies (un-reserved-265, OBC-140, SC-78 and ST-39) for the post of Women Constable (Executive) in Delhi Police was published in the leading Newspaper dated 26.4.2013. In response to the said Advertisement, the applicants submitted their online application vide Registration Nos. 2512185 and 3160191 respectively. Application form in respect of applicant No.1 was rejected on the ground that her photograph was missing and the same in respect of applicant No.2 was rejected because she left the column of educational qualification as blank. It is seen that in column No.15 (23) of the Advertisement, it was specifically mentioned thus:
15. General instructions:
23. Application forms will be rejected if they are:
Incomplete Without Demand/Bank Draft/ bankers cheque of Rs.100/- (except SC/ST and Ex. Servicemen candidates) Received in duplicate Without attested copy of certificate in case of SC/ST/Ex- Servicemen for free exemption, Sports Certificate if the candidate is seeking age relaxation and NCC C Certificate for seeking bonus marks.
Without latest photograph.
Application form not signed by the candidate. (emphasis supplied) Thus once the application form of applicant No.1 was without latest photograph only the same of applicant No.2 was incomplete, in view of general instructions mentioned in the recruitment notice, the respondents were justified to reject the same. There action is in consonance with the conditions contained in notification for examination. Mr. Harpreet Singh, learned counsel for applicants did not press this Original Application on behalf of the applicants seriously.

2. The Original Application is accordingly dismissed. No costs.

( A. K. Bhardwaj )					            ( Sudhir Kumar )  
   Member (J)					         			  Member (A)					              		
/sunil/