MR. SHIV RAM Vs. THE COMMISSIONER OF POLICE, POLICE HEADQUARTERS MSO BUILDING, ITO NEW DELHI-2 AND THE DEPUTY COMMISSIONER OF POLICE (ESTABLISHMENT), DELHI MSO BUILDING, ITO, NEW DELHI-2

JUDGEMENT

(1.) WHEN the present Original Application came up for admission, Mr. Amit Anand, learned panel counsel for Delhi Police, who was present in the Court to put forth his submissions in O.A. Nos. 597/2014, 600/2014 and 670/2014, involving the issue of candidature of certain individuals in the same selection was directed to accept notice in this case and take instructions. Having received verbal instructions from the respondents, he could submit that the applicant had opted Rabindra Sarobar Stadium, Sarat Chatterjee Avenue, Opposite Menaka Cinema Hall, Ballygunge Lake, Kolkata -700029 (WB) for Physical Endurance & Measurement Test (PE & MT) and his admit card had been put on the website of the Delhi Police on 5.9.2013 itself. If he did not download the same, the respondents cannot be blamed. The plea of the applicant in this Original Application is that his residence is 67 kms from Jodhpur City where internet facility is not easily accessible. According to him, the respondents ought to have dispatched the admit card sufficiently in advance, so that he could receive it in time and participate in the PE & MT. The complain of the applicant is that he did not receive the admit card by Post in time, thus deprived of his legitimate right to participate in the selection for the post of Constable (Executive) Male in Delhi Police.

(2.) WE heard the learned counsels for the parties and perused the records.