WASIMUDDIN Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) THE Petitioner seeks a direction to the Respondent No. 2 IDBI Bank Ltd. (IDBI) to appoint the Petitioner to the post for which he had been selected i.e. of Assistant Manager Grade -A.

(2.) NOTICE of the petition was issued. Counter affidavit has been filed. The Petitioner on 11th January, 2011 stated that he did not wish to file any rejoinder thereto.

(3.) THIS petition was filed because the Petitioner was vide another e -mail also of 23rd July, 2009 informed to ignore the earlier e -mail regarding medical examination and further informed not to undergo the medical test and to return the authorization for pre -recruitment medical test to the Respondent No. 2 IDBI. It was stated in the said letter that the e -mail asking the Petitioner to undergo medical test had been sent "due to some server problem".