MR. UMESH Vs. THE COMMISSIONER OF POLICE, NEW DELHI AND THE ADDITIONAL DEPUTY COMMISSIONER OF POLICE, NEW DELHI

JUDGEMENT

(1.) AS has been made clean breast of in the counter reply filed on behalf of the respondents, 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, the applicant submitted his online application dated 31.3.2013 vide Registration No. 210869. However, the applicant was not admitted to the selection process on the ground that his application was not received in the office of DCP/Recruitment Cell by Post along with the fee of Rs. 100/ - in the form of Demand Draft/Banker's cheque in favour of DCP/Recruitment Cell, New Police Lines, Delhi. The Physical Endurance & Measurement Test (PE & MT) for the post in question was held at PTS, Wazirabad, Delhi from 3.10.2013 to 29.10.2013. Being not allowed to participate in the PE & MT, the applicant initially filed joint Original Application (O.A. No. 136/2014). However, after the rejection of the M.A. No. 145/2014 in the said Original Application for joining together, the applicant was permitted to file separate Original Application. Vide order dated 7.2.2014 this Tribunal directed the respondents to issue admit card and allow the applicant to participate in the selection process. However, the respondents have tried to justify their action of not allowing him to participate in the PE & MT on the ground that he had not sent the printout of the application form along with fee of Rs. 100/ -. We heard the learned counsels for the parties and perused the records.

(2.) WE find that the issue involved in the present Original Application is squarely covered by the decision of this Tribunal in Tarun & others v. The Commissioner of Police & another (O.A. No. 1293/2012) decided on 2.5.2012 wherein one of us [Hon'ble Mr. Sudhir Kumar, Member (A)] was a Member. For easy reference, relevant excerpt of the said order is extracted hereinbelow: -

(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.