SHRI. PAWAN RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. R.Paul, learned counsel for and on behalf of the petitioner and also Mr. S.P.Mahanta, learned Sr. Counsel, assisted by Mr. B.Lyngdoh, learned counsel for and on behalf of the respondents.

(2.) Learned counsel for the petitioner submits that petitioner applied for the post of water fitter in the office of the Shillong Cantonment Board vide Employment notice dated 14.12.2012 and he was called for the interview but the same was postponed for the reasons best known to the respondents.

(3.) Thereafter, it was re -advertised on 08 -02 -2013 and informed the petitioner that in appropriate time he will be called for the interview. Since he was not called for the interview, the petitioner was compelled to move this instant writ petition before this Court and prays that necessary direction maybe given.