SANDHYA S PATIL Vs. DIRECTOR OF PROVEDORIA

JUDGEMENT

(1.) Heard. Rule. Returnable forthwith. By consent, taken up for hearing and final disposal. The Respondents waive service.

(2.) The Respondent No 1 issued an advertisement on 15th June 2013 for six posts of male and female stewards. The Petitioner being eligible, she applied. A written test was held on 13th July 2014. The Petitioner passed. Oral interviews followed on 20th August 2015. Of the seven posts, four were in the general category, one each was reserved for Scheduled Tribes, the physical disabled and for children of freedom fighters. A select list was issued. The Petitioner was at serial No.7, and first on the waiting list. Offers of appointment were issued to first six candidates. Three candidates did not take up these offers. The Petitioner being first on the waiting list, she was offered an appointment letter on 1st December 2015. She accepted this on 8th December 2015 and submitted the necessary documents. Later that month she completed her medical examination, and on 4th January 2016 she was issued a certificate of medical fitness.

(3.) Now comes the curious part. For the next 11 months, nothing happened. The Petitioner made a representation on 18th November 2016 to the Chief Secretary of the Vigilance Department. On 11th January 2017 the Vigilance Department wrote to the Director of the Institute of Public Assistance seeking a para-wise reply to the Petitioner's complaint. There was no response to this.