LAWS(DLH)-2012-7-256

PRASUN MAJUMDAR Vs. UOI

Decided On July 16, 2012
PRASUN MAJUMDAR Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE writ petition comes up for preliminary hearing today and pleadings need not be completed for the reason, on the same cause the petitioner had filed a writ petition before the Calcutta High Court to which a counter affidavit was filed. Unfortunately therein, decision against the petitioner was that Courts at Calcutta do not have territorial jurisdiction. This has necessitated the instant writ petition to be filed and annexed as Annexure P-2 to the writ petition is the counter affidavit filed by the respondents. Counsel states that the matter may be heard for disposal.

(2.) THE facts even otherwise are not in dispute.

(3.) SINCE it was a case of being declared temporarily unfit, petitioner, being empanelled in the list of successful candidates, was issued the appointment letter but expressly informing that this would be subject to petitioner being declared medically fit.