ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTICE in the instant matter was issued on 03.08.2011 and Mr.Mukesh Anand, learned Advocate accepted the same on behalf of respondents. Despite the repeated opportunities, no response has been filed to the instant petition. Having no option, the right of respondents to file counter-affidavit was closed vide order dated 07.03.2012.

(2.) TODAY also, none appeared on behalf of respondents, therefore, under compelling circumstances, this Court has decided to proceed with the matter.

(3.) THE respondent No.2 / Department wrote many letters to respondent No.1 for approval of appointment of petitioner vide letters Annexures E, F, G & H dated 05.02.2002, 18.06.2002, 10.07.2002, & 29.07.2002 respectively. However, on 02.09.2002, respondent No.1 replied to respondent No.2 and submitted that a LDC cannot be directly recruited under the provision of compassionate grounds.