LAWS(DLH)-2012-8-201

SUNITA Vs. UNION OF INDIA

Decided On August 17, 2012
SUNITA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE petitioner is a constable with CISF. She took the Central Police Organizations Examination � 2009 for the post of Sub-Inspector. She filled up her application listing that she is an OBC candidate.

(2.) RESULT of the examination was declared on September 10, 2010. Result of seven candidates was withheld. No reasons were disclosed. Petitioner was one out of the seven candidates whose result was withheld.

(3.) ON August 09, 2012 we had desired to know from the respondents as to what was keeping back the declaration of the result of the petitioner keeping in view the fact that as regards other candidates the results were declared way back on September 10, 2010.