MEERA AJNARIA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India seeking a relief that a direction be issued to the respondents to give appointment to the petitioner on the post of Constable (Special Duty).

(2.) The case of the petitioner is that she had applied for the post of Constable (Special Duty) as per the advertisement dated 08.02.2010 issued by the respondent No.1-Inspector General of Police, Bhopal. After the petitioner's application was scrutinized she was put to physical efficiency test exam and interview and after succeeding in all these tests she was selected on the post of Constable (General Duty).

(3.) The petitioner's contention is that she had applied for the post of Constable (Special Branch) and not for the post of Constable (General Duty), hence a representation to this effect was also submitted by the petitioner before the respondent No.1-Inspector General of Police, Bhopal, but to no avail. A letter to this effect was also submitted by the petitioner to the Superintendent of Police, Sehore (M.P on 06.09.2010.) that she be given the post of Constable (Special Duty) instead of Constable (General Duty). In response to the aforesaid letter the petitioner received a letter issued by the Superintendent of Police, Sehore (M.P.) dated 26.10.2010 informing that the recruitment was done at the ranged level and as she had good marks and was successful candidate in the merit list, hence she was given appointment in general category and not in reserved category and the post of Constable (Special Branch) has already been filled up, hence she cannot be given the appointment on the post of Constable (Special Branch). The appointment letter was issued to the petitioner on 27.10.2010 for the post of Constable (General Duty). Again a representation was submitted by the petitioner on 02.11.2010 to the respondent No.1- Inspector General of Police, Headquarter Bhopal, but again no response was given by the concerned Inspector General. Thus, the petitioner has assailed the inaction on the part of the respondents to post her on the post of Constable (Special Duty).