SONU Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In the instant writ petition, petitioner has challenged the order dated 14.12.2016 (Annexure P-11).

(2.) Petitioner was a candidate for recruitment to the post of Soldier (GD) category. He was selected for the post. Before issuing order of appointment his selection has been cancelled on 14.12.2016 (Annxure P- 11). Such cancellation is without notice and so also no reasons have been assigned. What has been stated is that petitioner is not in merit list of Soldier (GD) category.

(3.) Undisputed facts are that Annexure P-11 dated 14.12.2016 is without notice. Time and again Supreme Court and Courts have held that if any decision or order is passed against a person and if it is disadvantage to him, in that event, necessary notice be issued. In other words, principle of natural justice is required to be complied. In the present case, Annexure P- 11 reads as under:- <FRM>JUDGEMENT_107_LAWS(P&H)4_2018_1.html</FRM> Cancellation of candidature