RAVINDRA KUMAR SHARMA Vs. UOI AND ORS

JUDGEMENT

(1.) The petitioner assails an order dated 22 nd March, 2011 whereby the respondents have withdrawn the offer of appointment issued to the petitioner for the post of Constable/Driver & DCPO 2010 on the ground that the same has been done arbitrarily and illegally.

(2.) The facts giving rise to the present writ petition are in a narrow compass. The petitioner applied for recruitment pursuant to the advertisement issued in 2010 by the CISF for the post of Drivers-cum-Pump Operators which was published in the Employment News dated 24-30 July, 2010. The petitioner successfully undertook the eligibility test as well as the physical efficiency test. It is not disputed that the petitioner qualified the trade test as well as the written test and his name appeared in the merit list of successful candidates after which he was medically examined as well to assess his fitness.

(3.) On 27 th February, 2011, the petitioner received a communication from the Chairman of the medical recruitment informing him that his candidature for the post of Constable/Driver & DCPO 2010 was provisionally accepted subject to clearance of all required documents. Mr. Himanshu Bajaj, learned counsel appearing for the respondents has emphasized upon clauses (xiv) and (xv) of the letter dated 27 th February, 2011 for the purposes of the present case which therefore deserve to be extracted and read as follows: