MONU KUMARI Vs. STAFF SELECTION COMMISSION AND ORS

JUDGEMENT

(1.) The present petition assails the order dated 27.10.2016 passed by the Principal Bench, Central Administrative Tribunal, New Delhi ('Tribunal') in OA No.3809/2013. Vide the impugned order, the Tribunal has rejected the said Original Application preferred by the petitioner, wherein she had assailed Note II in para 10(D) of the advertisement issued for the recruitment of Sub-Inspectors in Delhi Police & Central Armed Police Forces, Assistant Sub-Inspectors in Central Industrial Security Force, and Intelligence Officers in Narcotics Control Bureau ('Recruitment Advertisement, 2013'), as bad in law. The petitioner also prayed for a direction to the respondents to treat her candidature as valid for the examinations held in pursuance of the Recruitment Advertisement 2013, and to process her application by declaring her result for Paper II and, in case she meets the cut off marks and is placed in the merit list, she be appointed to the post of Sub-Inspector in Delhi Police, after allowing her an opportunity to qualify in the Physical Examination Test and Medical Test.

(2.) The impugned Note II contained in para 10(D) of the Recruitment Advertisement, 2013 ('Note II') which was assailed by the petitioner, reads as follows:-

(3.) While serving in the Delhi Police as a Constable since the year 2009, in pursuance to the Recruitment Advertisement, 2013, the petitioner submitted her application and appeared in the written examination. The same comprises of two papers. On the basis of her performance in the Written Examination, i.e., Paper I, vide letter dated 20.09.2013, the respondent/Staff Selection Commission (SSC) informed the petitioner that she had provisionally qualified for the Eligibility Test, Physical Endurance Test (PET) and Medical Examination (ME). She was informed that the PET and ME would be held from 09.10.2013 onwards. She was required to report to the DIG, Group Centre-1, CRPF Golf Course Road, Ajmer, Rajasthan on 28.10.2013 for the PET and on 29.10.2013 for the ME. The letter dated 20.09.2013 in para 5, stated as follows:-