RAMBILASH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is for issue of a writ of Mandamus for appointment of the writ petitioner as General Duty Constable in the office of the Commandant Group Centre, S.S.B., Tezu, Arunachal Pradesh.

(2.) I have heard Mr. S.C. Biswas, the learned counsel for the writ petitioner and also Mr. K.K. Mahanta, the learned Sr. CGSC for the Union of India.

(3.) In December, 1993, a Circular was issued by the Respondents for recruitment to the aforesaid posts. The Petitioner appeared in the interview and was selected. He also qualified in the physical test held on 26.12.93. The Permanent Residential Certificate (PRC) submitted by the Petitioner was also confirmed by the Deputy Commissioner, Sonitpur at Tezpur as genuine. The Deputy Commissioner, Sonitpur in his letter dated December 21,1994 (Annexure-IV) reported that the matter was enquired through the Circle Officer (Revenue) and found that Shri Ram Bilash, the Petitioner, is a resident of village Solagaon under Tezpur Police Station where his father has been residing for the last 40 years. Despite that, the appointment letter was not issued contrary to the legitimate expectation of the writ petitioner.