MD. ABDUL AHAD AZIM Vs. UNION OF INDIA

JUDGEMENT

(1.) The application is allowed, with a direction to the applicant to file requisite certified copies/typed copies and annexures with proper margins within four weeks.

(2.) The application is accordingly disposed of.

(3.) Vide the present writ petition, the petitioner is seeking quashing of impugned letter dtd. 30/8/2018 issued by the respondent authority declaring the petitioner ineligible for recruitment under the new Recruitment Rules, 2010 of Constable (Tradesmen) (Group 'C' Post); directions to the respondents for issuance of the joining letter to the petitioner on the post of Follower Group 'D' post (Washermen) to which he was already selected in the recruitment process of October, 2008 which now stands merged with Group 'C' posts.