- (1.) Heard learned Counsel for the appellants.
(2.) Even on second call, none appears on behalf of the respondent.
(3.) The facts in short indicate that the respondent-Sumitra Devi applied for recruitment as against the post of "woman constable". She admittedly belongs to Bawaria Community. She appeared in the recruitment test held on 13.3.1989. After passing the examination and the physical endurance test, she was called for medical examination for the post of "woman constable" in Delhi Police. After she was declared medically fit, her candidature was cancelled vide letter dated 26.10.89 on the ground that her name was sponsored by the Employment Exchange as "Scheduled Tribe" candidate but on verifying the papers it was found that the appellant belonged to "Bawaria Community" in Haryana State, which is enlisted as "Scheduled Caste". The respondent after a lapse of 12 years, filed a representation on 23.10.2001, relying upon the order of Tribunal dated 8.12.1997 wherein she stated that the learned Tribunal allowed OA No.639/1997 and on that basis she should be considered for appointment. Thereafter she filed original application before the Central Administrative Tribunal as OA No.545 of 2003 on 3.3.2003. The same was dismissed on the ground of limitation.;