RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. K. Yadav, learned counsel appearing for the writ petitioner. Also heard Mr. H. Gupta, learned CGC appearing for the respondents.

(2.) It appears from the projections made by the writ petitioner that pursuant to a recruitment process undertaken by the Assam Rifles, the writ petitioner was appointed as 'Washerman' on 23/5/2001. However, the petitioner was discharged from service on 31/1/2001 on medical ground. Being aggrieved by the said decision of discharging him form service, the petitioner had submitted a representation before the authorities to reconsider his case. However, when no favourable action was taken in the matter, the petitioner had approached this Court by filing W.P.(C) No. 3705/2005, which was disposed of with a direction upon the Director General of Assam Rifles to dispose of the representation dtd. 31/1/2004 submitted by the writ petitioner. However, not being satisfied with the consideration of his representation, the petitioner had once again approached this Court by filing W.P.(C) No. 774/2013, which was dismissed by the learned Single Judge along with several other similar writ petitions.

(3.) Thereafter, writ appeals were preferred by some aggrieved candidates against the order of the learned Single Judge. The writ appeals, along with several similar writ petitions including W.P.(C) No. 774/2013 preferred by the present petitioner was disposed of by the Division Bench of this Court vide order dtd. 26/10/2014. The operative part of the order dtd. 26/10/2014 is reproduced here-in-below:-