CHEENU Vs. UOI

JUDGEMENT

(1.) RELEVANT record has been perused.

(2.) THE petitioner desires to be medically examined for the reason she claims to have successfully cleared the recruitment test for being appointed as a Constable/GD (Female) in a Central Police Force pursuant to the examination held by the Staff Selection Commission.

(3.) THE record would reveal that the names of the successful candidates were put on the website in June, 2012 for the reason on various dates between July 2, 2012 and August 8, 2012 the candidates had to appear at the designated centres for being medically examined. The record would further reveal that individual intimations were sent to the successful candidates by post on June 25, and June 26, 2012. The record would further reveal that on May 17, 2012 a decision was taken that if any candidate who clears the written test is unable to appear at a centre on the notified date, the candidate could do so till the last date notified for medical examination to be conducted. Since subsequently the last date notified for some candidates to be medically examined was August 8, 2012, the petitioner could have got herself medically examined till said date.