AJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition, petitioner has inter alia prayed for the following substantive reliefs:-

(2.) Brief facts necessary for adjudication of the present petition are that the petitioner applied for the post of CT (DVR) in terms of an advertisement, which was issued by the respondents. As per petitioner, on the receipt of a call letter, he successfully passed the test in issue, however, his candidature was rejected vide Annexure P-1, on medical ground which reads as under:-

(3.) Feeling aggrieved, petitioner filed an appeal against the rejection of his candidature. As he did not receive any communication/joining letter, petitioner issued a legal notice to the respondents on 07.11.2016 (Annexure P-3). In response to the same, petitioner received a reply, vide which, petitioner was intimated that his appeal already stood rejected and further there was nothing wrong in the rejection of his candidature.