DHARMENDAR SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Article 226 of the Constitution of India seeking direction against the respondents for issuance of joining letter and for appointing them as Clerks

(2.) Succinctly, the facts relevant leading to filing of the present petition are that the petitioners applied for the post of Clerks with the Assam Rifles. After scrutiny of the necessary documents of the petitioners which was held on 14th September, 2011 at Guwahati.

(3.) The petitioners pursuant to the call letter by the respondents, attended the rally at Guwahati and they were successful in all the tests and examinations held at Guwahati.