Ms. Ekta vs Union Of India & Ors.

Per: SURESH KUMAR BATRA MEMBER (J)

We have heard learned counsel for both the sides.

By way of instant OA, the applicant has prayed for direction to respondents to defer/ reschedule her interview to the post of PGT (Commerce) scheduled on 29.09.2026 and permit her to appear in the said interview on a suitable alternative date after her delivery and upon attaining medical fitness to travel.

A further direction to respondents has also been sought to keep the candidature of the applicant alive and not to treat her non-appearance on 29.09.2026 as abandonment, withdrawl, disqualification or forfeiture of her candidature.

The case of the applicant is that the applicant being eligible and qualified participated in the recruitment process for appointment to the post of PGT Commerce pursuant to notification dated 01/2025, issued by respondent no. 3 (KVS). The applicant successfully qualified the recruitment process as per the result declared by the respondents and entitled to proceed to the subsequent stage of selection. Respondents vide interview call letter dated 09.09.2026 called the applicant for interview on 29.09.2026 at PM Shri Jawahar Navodaya Vidyalaya, Village Nandla, District Ajmer (Annexure A-1). The applicant is resident of district Rewari (Haryana) and she is willing to participate in the selection process by way of interview.

The applicant has pleaded that she is in advanced stage of pregnancy and expected date of delivery is 30.09.2026. The scheduled date of interview i.e. 29.09.2026 is merely one day prior to her expected date of delivery. In support of the aforesaid fact, medical prescription (Annexure A-2) and ultrasound report (Annexure A-4) of the applicant are also placed on record.

Vide medical certificate issued by the District Civil Hospital, Rewari, Dr. Deepti Taneja Medical Officer has opined that she is completely medically unfit to undertake any form of travel (road, railway or air) specifically long distance interstate travel of over 300 Kms from Rewari, Haryana to Ajmer, Rajasthan on 29.09.202 and she has strictly prohibited travel for her. The applicant is under treatment of said Dr. Deepti Taneja.

At the outset, learned counsel for applicant submits that the applicant is blessed with baby and now she can travel.

Learned counsel for respondents submits that representation of the applicant has been considered by respondents and it has been informed to applicant vide communication dated 17.09.2026 that she can appear for interview between 28.09.2026 to 07.10.2026 (except on 02.10.2026 and 04.10.2026 being GH and Sunday). She has also been advised to inform the centre immediately.

Learned counsel for applicant submits that the applicant is willing and ready to attend the interview on 07.10.2026 and the instant OA be disposed of accordingly.

Learned counsel for respondents has no objection to it.

However, keeping in view the medical condition of applicant and peculiar circumstances of the case, respondents may consider to allow the applicant for interview at the nearest centre to her native place, if possible.

With these observations, the OA is disposed of. No costs.