LAWS(DLH)-2025-11-116

JAYA Vs. UNION OF INDIA

Decided On November 19, 2025
JAYA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This writ petition seeks a direction to the respondent to treat the petitioner as successful in the candidature for recruitment to the post of Sub Inspector in Delhi Police and Central Armed Police Forces "CAPFs" for women as held in 2024.

(2.) The petitioner has been disqualified on the ground that she is anaemic.

(3.) The Detailed Medical Examination "DME" which initially assessed the petitioner, found her to be suffering from anaemia. Admittedly, at that time, the petitioner's haemoglobin count was 9.7 gm%.