VINOD KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri C.D. Bahuguna, learned Counsel for the Petitioner and learned standing counsel for Union of India, who has accepted notices on behalf of Respondents.

(2.) BY means of this writ petition, the Petitioner has prayed to issue a writ in the nature of Certiorari quashing the order dated 19 -11 -2001 by which the appointment/promotion of the Petitioner has been cancelled by the Headquarter, Central Air Command, IAF, Bamrauli, Allahabad. The Petitioner has further prayed to issue a direction to Respondents to pay special costs to the tune of Rs. 20,000/ - to the Petitioner for unnecessarily harassing him and compelling him to spend his energy and money in approaching this Court for redressal of his grievances.

(3.) ON 07 -09 -2001, the Headquarter, Central Air Command, IAF issued a letter for allotment of vacancy of LDC reserved for Group D employees. By the aforesaid letter, it was provided that the vacancy will be filled up through departmental competitive examination. As per instructions, contained in the letter under reference and it was desired that all relevant instructions on the subject may strictly be followed while selecting the eligible candidates. It was also stated in the aforesaid letter that the completion report and particulars of selected candidates be forwarded to Headquarter latest by 20 -09 -2001 without fail and if the vacancy is not filled up within the stipulated time the same will be withdrawn.