NOOR FATIMA Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated 17.08.2017, rejecting her candidature for the post of Sub-Inspector (Exe.) in the CISF, on account of her failure to report for training within the time specified in the offer of appointment, issued to her on 15.09.2016 as well within the time extended twice on her request.

(2.) The petitioner is a young Muslim girl from an orthodox family having a rural background. She hails from a village situated in District Jalaun, Uttar Pradesh. Aspiring to join the uniformed force, she worked hard and excelled in the competitive examination, securing third position in the All India Ranking in the CAPFs Examination 2015, for the post of Sub-Inspector (EXE.). The petitioner received an offer of appointment dated 15.09.2016, for appointing her to the post of Sub-Inspector (Exe.) in the CISF through SSC CAPFs Examination-2015 and was nominated to the CISF by the SSC. The offer of appointment was with the direction "to report to Director, National Industrial Security Academy (NISA), Hakimpet, Hyderabad-500078, Andhra Pradesh on 210.2016 between 0730 hrs. to 1700 hrs. repeat on 210.2016 between 0730 hrs. To 1700 hrs. and in case you fail to report on the stipulated date, it will be presumed that you are not interested to accept this offer and the offer of appointment will automatically stand cancelled".

(3.) Despite her dream to join the Force having been realized on her passing the CAPFs Examination-2015 with flying colours, there was a twist in the tale. As luck would have it, the petitioner's ankle got twisted on 10.10.2016 i.e. just 10 days before she was required to report for training. She was advised not only medication, but also bed rest for three weeks by the doctor at Aruna Asaf Ali Government Hospital, Delhi.