KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner submitted an "Online Application Form" for the post of Sub Inspector (Female) in the Punjab Police in response to Advertisement (Annexure P -2) for recruitment against the 110 vacancies/posts of Sub -Inspector (Female) in Punjab Police (District Cadre). The dispute is regarding consideration of the candidature of the petitioner against a single vacancy reserved in the Freedom Fighter Category.

(2.) IT is submitted that pursuant to the Advertisement (P -2), the applicants were required to submit their online application forms during 15.11.2013 to 02.12.2013 in the prescribed online format against the 110 posts of Female SubInspector in the Punjab Police (District Cadre). Concededly, one post was reserved for the Freedom Fighter Category. The petitioner being fully eligible submitted an online application within the stipulated time, however, due to an inadvertent/bona fide mistake, the petitioner could not properly mention that she belongs to Freedom Fighter Category as well. The selection process comprised of four stages. The first stage comprised the Physical Measurement Qualifications, and who passed the same were to take the second stage of Physical Fitness Test which comprised 800 Meter Race, Long Jump and High Jump with prescribed standards. Those who passed the second stage also were then admitted to third stage of written examination. Thereafter, the successful candidates were to take the fourth stage of Interview.

(3.) AS per the Prospectus, documents regarding eligibility including the claims qua reservation were to be produced at the time of Physical Fitness Test and the original Certificates were to be checked at the time of Interview of the candidates, who were called for the same.