RAVINDER SIROHI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Aggrieved by not being offered appointment to the post of "Chowkidar" despite having cleared all stages of selection process, the Petitioner has filed the present petition.

(2.) In July 2016 the Commanding Officer, Military Hospital, Doda Respondent No.3 issued a recruitment notification for various posts including that of "Chowkidar" for which the Petitioner applied. The Petitioner cleared the exam held on 14th September 2016. He was asked to report to the Military Hospital for completion of pre-appointment documentation and other formalities. It is stated that on 11th January 2017 the Petitioner produced all the relevant documents for verification.

(3.) Thereafter, he kept waiting for the appointment letter. When it did not come through, the Petitioner issued a legal notice to the Respondents dated 6th November 2017. A reply dated 21st November 2017 was sent stating that the hospital was not empowered to issue appointment letter and that the issue was pending with the headquarters. On 30th November 2017 the Petitioner was informed that the appropriate authority has quashed the entire board proceedings due to "procedural anomalies" and fresh recruitment process would be initiated shortly.