LAWS(MPH)-2023-1-120

AKSHA BEE Vs. UNION OF INDIA

Decided On January 02, 2023
Aksha Bee Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) With the consent of parties heard finally.

(2.) The petitioner has filed this present petition being aggrieved by the action of respondents wherein she has been declared unfit for the post of Constable-GD due to being overweight.

(3.) The Staff Selection Commission issued an advertisement dtd. 21/7/2018 inviting applications to fill the post of Constable-GD. In pursuance of the advertisement petitioner applied for the said post and she was permitted to appear in the written examination. The petitioner secured 83 marks out of 100 hence, she was called for Physical Efficiency/Standard Test (in short : PET/PST). The petitioner appeared before the Recruitment Board CISF Unit, BHEL Bhopal and she has been declared qualified in the race. She has also been declared qualified in respect of height and 5 km/1.6 km run. Since her weight was found 63 kg she was overweight by 13 kg. accordingly, she was unfit and directed to fulfill the weight criteria at the time of DME.