BABITA KADIAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks a writ of mandamus to the respondents for considering her candidature for appointment to the post of Constable (RPF) 2011, against the OBC category alongwith all the consequential benefits accruing therefrom.

(2.) In brief, the facts of the case are that the petitioner belongs to the OBC category. She had applied for the post of Constable (Female)/RPF against OBC category in Railway Protection Force- 2011, pursuant to the advertisement published in the Employment News vide Employment Notice No. 01/2011.

(3.) The petitioner had appeared in the Written Examination as well as the Physical Efficiency Test (in short 'PET'), on 17.06.2013 and 15.03.14 respectively and was declared successful in both. Subsequently, she was issued a call letter for Viva- Voce and verification of documents.