SHIVALI TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the validity of the final merit list issued by the respondent no. 4 for the post of Ground Duty (non-technical) Administration-SSC (M&W) and a direction to prepare a fresh merit list strictly in accordance with the marks secured by the respective candidates and include the petitioner's name for the training.

(2.) The respondents issued notification (Annex. 1) for Air Force Common Admission Test (AFCAT - 02/2020) for Flying Branch and Ground Duty (Technical and Non-Technical) Branches/NCC Special Entry/Meteorology Entry for courses commencing in July, 2021. In the column pertaining to AFCAT entry for the Ground Duty (Non-Technical) Administration and Education Branch, Permanent Commission (PC) for Men and Short Service Commission (SSC) for Men and Women indicated vacancies for Administration as PC - 23, SSC - 16, for NCC Special Entry, 10% seats out of AFCAT vacancies for SCC.

(3.) It is inter alia indicated that the petitioner being eligible for the post of Ground Duty (Non-Technical) Administration - SCC, applied and went through the entire process of recruitment. The petitioner was initially ousted for being medically unfit, however, on appeal she was declared medically fit by the Appeal Medical Board. However, in the final merit list, petitioner's name did not find place and out of 16 candidates, only 03 women were selected. The petitioner filed application under Right to Information Act seeking final cut off as well as marks obtained by her and ultimately the petitioner received a response to her application, wherein, it was indicated that the cut off for the course in which petitioner has applied was 536 for men and 613 for women and that the petitioner had secured 599 marks.