JAIBIR SINGH Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) Pursuant to an advertisement Issued by the Delhi Subordinate Services Selection Board dated 30/4/1999 calling applications for filling up the posts of Fire Operators in Delhi Fire Service, Government of N.C.T. of Delhi, the petitioners submitted their applications.

(2.) The petitioners along with many applicants were called for written examination which was held on 14/11/1999. The petitioners qualified/cleared the said written examination. Thereafter the petitioners were called for by the respondents for further physical and medical test. Finally, however, the names of the petitioners were not included in the list of the selected candidates and hence the present petition in this Court seeking for a direction to the respondents to have a new selection Board and conduct a fresh physical endurance test, swimming and driving test of all the candidates who have cleared the written examination with a further prayer for quashing the list of the selected candidates declared to have been selected on the basis of physical endurance test.

(3.) The respondents No.1 to 4 filed the counter affidavit contending, inter alia, that according to the Rules, the selection procedure for filling up the post of Fire Operators in Delhi Fire Service consisted of a written test and test of physical standards and physical endurance test and driving test and that a candidate has to undergo all the process to qualify and to be appointed as Fire Operator. It is stated that according to the said procedure, a candidate who clears the written test is supposed to fulfil physical standards under the rules and that, even when a candidate Fulfils the physical standards, the candidate must not have any disqualification which. Inter alia, according to the Rules include knock-knee, flat foot, wearing glasses, squint eyes, colour blindness or any deformity in any limb/extra limb. It was contended that the petitioners though had cleared written test but were found having physical disqualification in physical standards and, therefore, they were not allowed to take endurance test as they were not found suitable for the said post.