Candidate permitted to attend interview on an alternative date following childbirth.

The applicant, a candidate for the post of PGT (Commerce), was called for an interview on 29 September 2026 at a centre in Ajmer, Rajasthan.

She was in the advanced stage of pregnancy, with an expected delivery date of 30 September 2026, and relied on medical records and a certificate stating that she was unfit to undertake long-distance travel.

She sought rescheduling of the interview and protection of her candidature.

The respondents stated that they had offered her the option of attending between 28 September and 7 October 2026, subject to specified exclusions, and asked her to inform the centre.

At the hearing, the applicant said she had delivered her baby and was willing to attend on 7 October 2026; the respondents did not object.

1. Whether the applicant’s interview could be rescheduled in view of her pregnancy, delivery and medical inability to travel on the originally scheduled date.

2. Whether the applicant’s candidature should remain unaffected by her non-appearance on 29 September 2026, and whether she could be considered for an interview centre nearer to her home.

The Tribunal did not cite any statute, regulation, precedent or expressly stated legal doctrine.

It disposed of the matter on the basis of the respondents’ no-objection to the applicant attending on 7 October 2026 and its observation that, having regard to her medical condition and the peculiar circumstances, the respondents may consider allowing her to interview at a centre nearer her native place, if possible.

The applicant’s advanced pregnancy and medical certificate explaining her inability to undertake long-distance travel supported her request for an alternative interview date.

By the time of the hearing, she had delivered her baby and was ready to attend on 7 October 2026, a date within the period the respondents had offered; the respondents raised no objection.

The Tribunal therefore disposed of the application on that basis, while making a non-mandatory observation about the possibility of a nearer interview centre in light of her circumstances.

It further observed that the respondents may consider permitting her to interview at a centre nearer her native place, if possible; it did not issue a mandatory direction on that request.

No costs were awarded.