JAI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petitioner after having successfully qualified the ground test, written test and skill test for the post of Constable (Tradesman) i.e. Motor Mechanic came to be selected. However, before giving formal order of appointment, the petitioner was required to undergo medical fitness test in which he was declared unfit on 24.7.2012. The petitioner was advised to submit medical certificate from Government hospital and accordingly he approached the Chief Medical Officer, Deen Dayal Upadhaya Hospital, Shimla and after being examined by the full Medical Board, was declared fit vide certificate dated 21.8.2012.

(2.) The petitioner accordingly on 22.8.2012 filed an appeal to respondent No.2 enclosing therewith the medical certificate issued in his favour. However, respondent No.2 vide order dated 11.12.2012 rejected Whether reporters of Local Papers may be allowed to see the Judgment ? Yes the appeal of the petitioner on the ground that it was barred by one day, constraining the petitioner to file the instant petition for the following reliefs:

(3.) The respondents have filed the reply wherein they have sought to justify their action on the basis of Clause 14 of the advertisement notice, which reads thus: