MONICA GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought a direction for holding an enquiry and to verify the allegations made by the petitioner against the respondents regarding changing her result about Physical Endurance Test and disqualifying her after she was allegedly declared to have qualified the Physical Endurance Test and directions to the respondents to conduct the medical examination of the petitioner and to induct her in services.

(2.) RELEVANT facts to comprehend the disputes raised by the petitioner are that the petitioner appeared in the Central Police Organizations Examination, 2009 for appointment as Sub-Inspectors on 6th September, 2009.

(3.) THE petitioner alleged that on the result sheet of the petitioner for Physical Endurance Test, the officer incharge first wrote yes, however, for the reasons neither disclosed to the petitioner and perhaps in order to favour some other candidates, called the petitioner and divulged to her that her candidature is being rejected and the result sheet of Physical Endurance Test was also changed and she was declared not qualified in Physical Endurance Test.