NARENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE two writ petitions are filed challenging the impugned order of the forth respondent dated 1.9.2006 under which the fourth respondent has directed the petitioners along with others to undergo training in trainers (TOTS) course in Radiological emergencies to be conducted at FSTI Hyderabad from 14.9.2006 to 5.10.2006. THE impugned order also states that the petitioners shall report at FSTI Hyderabad two days in advance. Challenging this impugned order, the writ petitions are filed on the ground that earlier also the petitioners were directed to undergo the said course and failed. Later, the appellate Authority has found that they were not well-versed in English and therefore, the appeal was allowed. In these circumstances, the impugned order is challenged stating that no useful purpose to be served, since the Appellate Authority has already held that the petitioners are not well-versed in English and therefore, the training is of no use. Apprehending that if again the petitioners failed, disciplinary proceedings will be initiated, the petitions filed.

(2.) WHEN the writ petitions came up for admission, this Court has directed the learned counsel for the petitioner to serve a notice on the counsel for the respondents.