ROHIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Raghib Ahsan appearing on behalf of Union of India.

(2.) Petitioner is aggrieved by order dated 25.2.2011 (Annexure-5) passed on his appeal by the respondent Deputy Inspector General of Police, Group Centre, C.R.P.F Mokamaghat whereby his appeal stood rejected on the ground that the application was not attached thereto.

(3.) Petitioner was aspirant for the post of CT/GD in the Central Reserve Police Force. His case was considered and employment was refused on the ground that he was medically unfit. Said communication is contained in Annexure-3. The said order itself recites that if the petitioner is dissatisfied with the aforesaid order, he may prefer appeal within 15 days before the appellate authority. This is what the petitioner has stated in paragraph No."13. That it is relevant to mention here that petitioner send an application with medical certificate issued by the respondent No. 5 on 31/01/2011 by registered post to the Respondent No. 4 on 31/01/2011."