TARANI TALUKDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Apathy on the part of the respondents in the matter of appointment even after selection and offering of appointment and reporting for duty, is what has been alleged in this writ petition thereby seeking a direction to the respondents to allow the petitioners to join their duty.

(2.) The facts as narrated in the writ petition are in a narrow compass. Pursuant to a recruitment rally conducted by the respondents which included physical and medical check up, written and viva voce test, the petitioners were selected for appointment as constable. The selection tests were conducted on 6th, 7th and 8th of February, 2002 and the team which conducted the test included the Commandant and Chief Medical Officers along with others.

(3.) The petitioners were offered appointment by letter of appointment dated 9.9.2002 and they were appointed as Constable (GD) in the establishment of 17th Bn. Kohima in the scale of pay of Rs. 3050-4590/-. As per direction contained in the letters of appointment the petitioners reported for their duty on 25.9.2002. Upon such reporting for duty, they were referred to the hospital at the Group Centre, SSB, Kohima for medical check up on 26.9.2002. The attending Doctor there advised the petitioners to get certain tests such as X-ray, P.A. view test, Chest ECG, VDRL test, blood test, urine test etc. The petitioners submitted themselves for all the medical tests and the medical reports furnished to them were duly deposited to the authority at Kohima on 27.9.2002.