MR. RINKU KUMAR AND ORS. Vs. THE COMMISSIONER OF POLICE, NEW DELHI AND THE DEPUTY COMMISSIONER OF POLICE, NEW DELHI

JUDGEMENT

(1.) AN Advertisement to fill up 1045 vacancies (un -reserved -523, OBC -284, SC -159 and ST -79) for the post of Temporary Constable (Executive) Male in Delhi Police was published in the leading Newspaper dated 8.1.2013 and in the Employment News dated 26th January 1st February 2013. In response to the said Advertisement, applicant No. 1 submitted his online application dated 29.1.2013 vide Registration No. 204381, applicant No. 2 vide Registration No. 202716 dated 29.1.2013, applicant No. 3 vide Registration No. 213116 dated 1.2.2013, applicant No. 4 vide Registration No. 210900 dated 29.1.2013, applicant No. 5 vide Registration No. 205522 dated 30.1.2013, applicant No. 6 vide Registration No. 292976 dated 14.2.2013, applicant No. 7 vide Registration No. 204406 dated 29.1.2013, applicant No. 8 vide Registration No. 242486 dated 7.2.2013, applicant No. 9 vide Registration No. 271604 dated 11.2.2013, applicant No. 10 vide Registration No. 390770 dated 27.2.2013, applicant No. 11 vide Registration No. 390788 dated 26.2.2014, applicant No. 12 vide Registration No. 213291 dated 1.2.2013 and applicant No. 13 vide Registration No. 221134 dated 2.2.2013. However, applicant Nos. 1, 2, 3, 4, 5, 6, 7, 8 and 13 could not be issued admit cards to participate in the Physical Endurance & Measurement Test (PE & MT) for the reason that the respondents had not received the printouts of their application forms along with fee of Rs. 100/ - and SC certificates in cases of applicant Nos. 2 & 5. The candidature of applicant Nos. 9, 10, 11 and 12 could be rejected on the grounds:

(2.) APPLICANT No. 12 could not receive the admit card before the scheduled date of the examination. As far as applicant Nos. 9, 10 and 11 are concerned, Mr. Harpreet Singh, learned counsel for applicants did not press the Original Application on their behalf, thus the same is accordingly dismissed qua the said applicants.

(3.) THEREAFTER , in compliance with the requirements of Para 10(i) to (v) in respect of the applicants, after applying on -line, they also sent hard copies of their respective application forms completed in all respects i.e. after having taken print out of the application forms as filled up on -line, with photographs and signatures being affixed, through ordinary post, to Post Box No. 8020, Delhi -110033. Three out of the five applicants were not required to submit any Demand draft. The other two submitted the requisite Demand drafts also. Thus, it may be seen that the applicants have taken all the steps as were prescribed to be necessarily required to be taken by them to apply for the recruitment in terms of the respondents advertisement.