V.K. Bali, J. (Chairman) - (1.) SACHIN Panwar, the applicant herein, has been disqualified in the final result that was declared for recruitment of Constables in Delhi Police, vide order dated 23rd March, 2007. His representation against the order aforesaid found no favour with the respondents as the same was rejected vide order dated 19.6.2007. These are the orders which have been challenged by the applicant in the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985.
(2.) Brief facts of the case, as set out in the application, would reveal that the applicant is a candidate for recruitment as Constable (Executive) with the respondents, in response to a recruitment advertisement / notice issued in 2006 (Annexure A-3). The applicant is seeking relaxation in the maximum age being a sportsman of distinction. The maximum age fixed by the respondents was 21 years as on 1.1.2006. The same was relaxable by 5 years, for certain categories including for sportsmen of distinction who have represented the State or the country at the National or International level in sports and athletics. It is conceded position that the applicant would be eligible as per his age only if the same is to be relaxed and applicant did seek relaxation of age on the dint of his being a sportsman of National or International level. On the applicant qualifying physical, medical and written examination, he was called for interview on 22.8.2006. However, vide orders dated 23.3.2007, he was disqualified in the final result on the ground that on verification of the certificates, he was not found eligible. His representation, as mentioned above, found no favour with the respondents. It is the case of the applicant that he had participated in the Ist National Kabaddi Championship (Men/Women) held at Gurukul Mahavidhyalaya, Jwalapur, Haridwar, Uttaranchal, as is made out from certificate issued to him by All India Kabaddi Federation, Annexure A-4. A certificate of his participation is also evidenced from the same Federation, dated 1.5.2007, Annexure A-5. It is also case of the applicant that Asian Amateur Kabaddi Federation has certified that All India Kabaddi Federation has been duly registered and has also received recognition of the World Kabaddi Foundation. It is also the case of the applicant that World Kabaddi Federation has also certified (Annexure A-7) that All India Kabaddi Federation (incorporated under Section 25 of the Companies Act, 1956) is an affiliated member of the World Kabaddi Federation in accordance with the constitution and By-Laws of the World Kabaddi Federation from 23rd February, 2006. Learned Counsel appearing for the applicant, on the basis of documents annexed with the application as referred to above, would contend that the applicant could not be disqualified having successfully competed for the said post and he had to be appointed to the post of Constable (Executive).
(3.) PURSUANT to the notice issued by this Tribunal, respondents entered appearance and by filing counter reply contested the cause of the applicant.;