MR. RAHUL BANSAL 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 30.1.2013 vide Registration No. 206003. As per the instructions on the subject, the candidate after getting himself registered online had to send the print out of filled application form on A -4 size paper 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 payable at Delhi through ordinary Post to Post Box No. 8020, Delhi -33. Since the respondents could not receive the hardcopy of the application form, they did not issue admit card to the applicant to participate in the PE & MT. We heard the learned counsels for the parties and perused the records.

(2.) THE sole issue arises to be determined in the present Original Application is whether on account of non -receipt of the hard copy of the application form along with the fee of Rs. 100/ - required to be sent by the ordinary Post, the respondents could have denied consideration of a candidate for selection to the post in question.

(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.