COMMISSIONER, DELHI POLICE Vs. UTTAM KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal presents a classic example of how irresponsible an individual can be.

(3.) Public employment is scarce. The youth of the country eagerly await such employment opportunities, as and when the same are thrown open, with fervent hopes for a brighter future. Here, we have a case where the respondent, despite having qualified in the first tier of the selection process for appointment as a Constable in the police force, has simply frittered away a golden opportunity by staying away from participating in the next tier of selection, i.e., the Physical Endurance and Measurement Test [1] citing ill health (suffering from cold, cough, fever, headache, body pain, and dizziness). Respondent should have been made to pay the price for his tardy and lethargic conduct; however, the successful invocation of jurisdiction by the Central Administrative Tribunal, Principal Bench, New Delhi [2] in directing the appellants to allow the respondent to take the PE&MT with the next batch of job aspirants, followed by refusal of the High Court of Delhi [3] to interfere resulting in approval of the Tribunal's aforesaid direction, has triggered this appeal.