M MEENA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who we are informed has Post- Graduate Degree in Mathematics followed by a Masters Degree in Business Administration appeared at the competitive examination conducted by the Staff Selection Commission for recruitment of Sub-Inspectors under the Central Para-Military Forces and successfully cleared the selection. She was allocated to the Central Industrial Security Force on 23.12.2006 and prior thereto she had served in Central Reserve Police Force as an Assistant Sub-Inspector from 16.2.2001 to 19.12.2006.

(2.) JOINING CISF the petitioner was posted at Bangaluru on 26.4.2008 and was staying at the Ladys Hostel of which Insp.Indu M.Kumar was the In-charge.

(3.) IT is not in dispute that the petitioner was not associated at the preliminary inquiry supposedly conducted.