KHUSBU SHARMA Vs. BIHAR POLICE

JUDGEMENT

(1.) Leave granted.

(2.) A prodding by the Supreme Court of India resulted in the Bihar Police Subordinate Service Commission issuing advertisement dated 16th September, 2017 to fill the vacancies for the post of Police Sub Inspector in the State of Bihar. The appellant before us was one of the participants in the examination and qualified initially in the preliminary examination, which was conducted on 11th March, 2018, and thereafter in the main examination conducted on 22nd July, 2018. The next stage, as per the advertisement, was to go through the Physical Evaluation Test (PET) which was scheduled for 25th September, 2018.

(3.) The appellant being in advance stage of pregnancy where the delivery was expected in the month of October, 2018 sought an extension of PET for three to six months on account of being completely on bed rest as advised by the doctor. There was no response to this representation and the appellant thus filed a writ petition before the Patna High Court which was allowed by order dated 3rd October, 2018, directing the Commission to fix any date after two months after informing her of the date of the PET. This order of the learned Single Judge was however assailed before the Division Bench which allowed the appeal on 1st March, 2019. Hence, the appeal is before us.