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Judgment
7 paragraphs · 264 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to issue her appointment letter of Female Constable (General Duty).
The petitioner belongs to SC Category. She pursuant to advertisement No.8/2015 dated 19.07.2015 applied for the post of Female Constable (General Duty). Two hundred seats were reserved for SC Category candidates. As per terms and conditions, a female candidate was required to complete 2.5 km run in 15 minutes. The petitioner completed 2.5 km run in less than 12 minutes, thus, she was granted 11 marks out of 15 marks. She is claiming that she may be awarded 13 marks so that she may be eligible for the post and achieve cut off marks.
She was awarded 12 marks for her height which was measured as 167.5 cm. The petitioner is claiming that her height was measured as 169 cm, thus, she was entitled to 13 marks. As per reply, the height was measured as 167.5 cm, thus, she was rightly awarded 12 marks. The petitioner did not score marks more than cut off, thus, she was not selected.
There seems no infirmity in the selection process. The petitioner was rightly awarded marks as per her height and performance. A period of 8 years from the date of completion of selection process has passed away.
In the wake of above discussion and findings, this Court is of the considered opinion that the instant petition deserves to be dismissed and accordingly dismissed.
Pending application(s), if any, stands disposed of.