MANJUSHA BANCHHORE Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) AN advertisement for the Combined Graduate Level (Preliminary) Examination, 2004 in the Employment News dated October 18–24, 2003 was issued for recruitment/appointment to various posts, including the post of Sub-Inspector in Delhi Police, inviting applications from eligible candidates. Pertaining to eligibility certificates, para 6(ii) of the advertisement indicated as under:-

(2.) RELEVANT would it be to highlight that candidates appearing and wanting to take the benefit of reservation were not to furnish any certificate in support of their claim for reservation. It was indicated that being permitted to take the examination till the stage of interview would be treated as provisional requiring verification of the documents at any stage as per the decision of the Staff Selection Commission.

(3.) HAVING successfully cleared the Preliminary Examination held on February 08, 2004 the petitioner was informed by the Staff Selection Commission under cover of a communication dated April 06, 2004 that she was eligible to take the final examination and for which she had to fill up another application and submit the same by May 21, 2004. Before that date, on April 24, 2004 a Notice pertaining to the examination was published, as per paragraph 17 thereof, the candidates who had cleared the Preliminary Examination were informed that while filling up the application form to take the final examination they were to attach the requisite certificates if they were claiming to avail the benefit of reservation. The condition reads as under:-