LOKESH SINGHAL Vs. STAFF SELECTION COMMISSION & OTHERS

JUDGEMENT

(1.) The petitioner has assailed the order dated 20.03.2013 whereby the appeal of the petitioner for constitution of Review Medical Board has been rejected.

(2.) The petitioner had applied for the post of Sub-Inspector in Central Industrial Security Force. In response to the advertisement issued on 18.02.2012, the petitioner appeared in Paper No. 1 and 2. As the petitioner qualified in Paper 1, he was called for medical examination. The result of Paper 2 was to be declared only after the petitioner had been found medically fit. The petitioner was not found medically fit vide order dated 12.09.2012 as his vision in right eye was 6/12 instead of 6/6 as stipulated in the advertisement. The petitioner filed an appeal for review medical examination which was dispatched by Postal Authorities on 21.09.2012. No action was taken by the respondents on the appeal filed by the petitioner. The petitioner preferred S.B. Civil Writ Petition No. 2119 of 2013 before this Court which was disposed of on 07.01.2013 with a direction to the respondents to decide the appeal of the petitioner within a period of one week. The appeal of the petitioner was rejected on 20.03.2013 on the ground that it did not reach in time and it was not accompanied by a self addressed envelop.

(3.) Learned counsel for the petitioner has contended that as the envelop containing the appeal had been dispatched by the Postal Authorities on 21.09.2012, he could not have been penalised for the envelop not reaching the office of the respondents in time.