STAFF SELECTION COMMISSION Vs. PARVEEN

JUDGEMENT

(1.) THE petitioner claims to be aggrieved by an order of Central Administrative Tribunal (CAT) dated 10.10.2013. The CAT by the said order set aside the final results of the recruitment process, for the post of Sub -Inspector (Executive) in Delhi Police, 2012. The CAT further directed to the authorities to draw the final results, strictly on the basis of aggregate marks obtained in the written examination and interview/personality test, i.e., without application of any cut off or qualifying marks for the interview.

(2.) THE relevant facts are that the petitioner -Staff Selection Commission had issued an advertisement on 09.06.2012 calling for applications from eligible candidates to fill the vacancies in the cadre of Sub -Inspector (Executive) in Delhi Police. The recruitment process comprised of two parts. A candidate was to clear a written examination, carrying a maximum marks of 400, a physical Endurance Test/Medical Examination of a qualifying nature and an interview - cum -personality test of 100 marks. The written examination was in two papers, i.e., Part -I and Part -II, each carrying 200 marks. The controversy in the present case centres around the interpretation of the following conditions spelt out in the advertisement, which reads as follow:

(3.) THE CAT, after considering these judgments as well as the other judgments cited on behalf of the petitioners, held that the stipulations contained in the advertisement only mention acquiring of minimum marks in the written examination. They further mandate that the candidates' performance, by totalling their marks in the written examination as well as in the interview would, only be taken into account, thus, ruling out the further imposition of any other unspecified condition.