BALWINDER KAUR Vs. BALWINDER KAUR

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to issue him appointment letter for the post of Female Constable (Sports).

(2.) The petitioner pursuant to Advertisement applied for the post of Sub Inspector (SI) under Sports Category. As per terms and conditions of the Advertisement, the petitioner was supposed to secure at least 50% Marks in Sports Trial. 20 Marks were ear-marked for Sports Trial, thus, every candidate was supposed to secure at least 10 Marks. The petitioner secured 09 Marks in the Sports Trial, thus, her candidature was rejected.

(3.) Learned counsel representing the petitioner submits that posts under Sports Category are still lying vacant and this Court may relax condition of securing minimum 50% Marks in Sports Trial. He relies upon judgment of Hon'ble Supreme Court passed in Dev Gupta Versus PEC University of Technology and Others, (2023) 20 SCC 166.