Naveen vs State Of Uttarakhand & Others

Pankaj Purohit, J

The writ petition has been filed by the petitioner for a direction to the respondent-Commission to allow the petitioner to take part in the physical examination which is to be held from 10.03.2024 and 11.03.2024 for the post of Forest Guard.

Heard learned counsel for the parties.

The case of the petitioner is that an advertisement was issued on 21.10.2022 for recruitment on the post of Forest Guard. Petitioner submitted his application form and appeared in the written examination held on 09.04.2023. Petitioner succeeded in the written examination and qualified for the physical examination. As per the scheme of the examination, the examination of Forest Guard was to be held in two stages, (i) objective examination and (ii) physical examination. Petitioner qualified in the written examination and he had to appear in the physical examination to be held w.e.f. 31.10.2023 to 03.11.2023. But, the petitioner fell ill with fever and gastroenteritis (stomach flu) and remained bed ridden w.e.f. 27.10.2023 to 05.11.2023. Petitioner has moved this writ petition with the averment that now the physical examination is being held as stated above on 10.03.2024 and 11.03.2024 for waiting list candidates.

It is submitted by learned counsel for the petitioner that on 15.01.2024, a waiting list was issued as department could not get the requisite number of candidates and physical examination was to be held for them on 10.03.2024 and 11.03.2024 and petitioner want him to be allowed in that physical examination.

From perusal of the writ petition, it is reflected that petitioner has recuperated from his illness on 05.11.2023 and thereafter, he remained silent and did not agitate his claim for participating in the physical examination. The physical examination which is now going to be held on 10.03.2024 and 11.03.2024 is only for the persons who were in the waiting list and the request made by the petitioner for permitting him to participate in the physical examination to be held for the waiting list candidates is totally misconceived and uncalled for.

In this view of the matter, this Court does not find any merit in the writ petition. Petitioner never made any request for permitting him participate in the physical examination in view of his illness, therefore, at this belated stage, petitioner cannot take any excuse of his illness. Accordingly, the writ petition is dismissed in limine.