THANGLET VAIPHEI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Kh. Tarunkumar Singh, learned Counsel appearing for the petitioner as well as Mr. N. Ibotombi Singh, learned C.G.S.C. appearing for the respondents.

(2.) THE material facts in brief are that the petitioner is a member of the Scheduled Tribe (for short ST) community of the State of Manipur. The petitioner appeared before the recruitment test for appointment as Nursing Assistant, Army Medical Corps conducted by the authorities of the 17th Battalion, Assam Rifles, Kangla, Imphal. The Selection Committee after various tests, selected the petitioner and found fit for appointment as Nursing Assistant, Army Medical Corps. It is also stated that at the time of recruitment tests, the petitioner was subjected to Medical Examination. Under an order/Selection slip dated 22.11.2000 the petitioner was directed to report on 3.3.2001. A copy of the said order/Selection slip is available at Annexure A/1 to the present writ petition. In the said selection slip/order it is clearly mentioned that the petitioner is fit for appointment as Nursing Assistant.

(3.) BY the said movement order dated 2.6.2001, the petitioner had been removed from the service and being aggrieved by the said movement order dated 2.6.2001 the petitioner filed the present writ petition.