SAMEER SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) HEARD Sri M.C. Pant, Advocate for the petitioner as well as Ms. Anjali Bhargava, Standing Counsel for the Un­ion of India/respondents.

(2.) THE petitioner, by means of the present writ petition, has prayed that the Coast Guard authorities be directed to is­sue appointment letter to the petitioner for the post of Sailor/"Navik" in Indian Coast Guard. The brief facts of the case are as follows :

(3.) AT this juncture, it must be stated that the postal address of the petitioner is Village - Kori, Post - Pantwari, District - Tehri Garhwal which is in a hill area in the State of Uttarakhand. As per the averments made in the writ petition, the pe­titioner did not receive any intimation or letter or even a telegram from the Coast Guard authorities pertaining to his selec­tion on the post of Sailor/"Navik", for which he had appeared. All the petitioner received was a telegram which was booked at New Delhi on 7.2.2009 and was received at Central Telegraph Office, Dehradun on 11.2.2009. The informa­tion in the telegram dated 7.2.2009 reads as follows :