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Judgment
Vide this petition, petitioners are seeking directions to the respondents for re-conducting the 100 meter run on an appropriate running track and to allow petitioners to participate in Recruitment Process.
Case of petitioners is that petitioners applied for the recruitment of Assistant sub inspector (executive) through LDCE for the year 2021 vide Advertisement No. E-32017/ ASI/E (LDCE)- 2021/RECTT/3815 issued by the Directorate General (Central Industrial Security Force) Ministry of Home Affairs on 27.12.2021. After qualifying written examination, petitioners were called for PET/PST/ Documentation on 09.05.2023.
On the scheduled day of PET/PST/Documentation, out of 34 female candidates, 32 candidates had qualified the 800 meter running which was conducted on the road under the premises of the CISF SSG Greater Noida and after qualifying 800 meter running, all the 32 candidates were called for 100 meter running which was conducted on a separate track made in the ground situated at CISF SSG UNIT, Greater Noida. The said track was not proper and was full of pebble stones, therefore, out of 32 candidates only 6 finished race in stipulated time, i.e. 18 seconds.
Learned counsel for petitioners submits that respondents may be directed to look into the matter keeping in view the fact that maximum candidates had failed to finish the said run within the stipulated time.
It is not in dispute that after joining the Force, a candidate has to run on harder tracks and they ought to perform under difficult conditions throughout the service. Therefore, if the petitioners could not complete the 100 meter running in stipulated time, how will they face hardships in the tenure of service which is pre-condition of the same. Whereas other candidates have qualified on the same track.
Accordingly, finding no ground in the present petition, it is dismissed.
Pending application also stands disposed of.