AJAY KU SAHU Vs. DIRECTOR GENERAL OF CRPF

JUDGEMENT

(1.) WITH consent of learned counsel for the parties, the matter is finally heard.

(2.) THE question which arises for consideration is whether a candidate can be deprived from consideration for appointment merely because he could not report for medical fitness examination on the scheduled date because the notice through ordinary post was not received in time.

(3.) EVIDENTLY , the Medical Admit Card was sent through ordinary post, which the petitioner having received on