RAJAT JAIN Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Petitioner is a Trainee under I-CMA Service of respondentInstitute since September, 2014. By way of this writ petition, a direction is sought to respondents to implement the I-CMA Service Scheme and to post petitioner as Assistant Director, as after completion of one year of training, petitioner is entitled to be appointed on the said post.

(2.) Learned counsel for petitioner submits that upon acceptance of the engagement as Trainee, petitioner was posted in Delhi and continues to work with respondent-Institute in Delhi.

(3.) In the counter-affidavit filed by respondent-Institute, an objection of territorial jurisdiction has been taken. It is also asserted in the counteraffidavit filed by respondent-Institute that this writ petition is based on disputed facts and therefore, it ought not to be entertained. However, on merits nothing has been stated in the counter-affidavit filed by respondent-Institute.