RANJAN KUMAR DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Solicitor General appearing for the Union of India. Though, vide order dated 24.1.2014 the Union of India was granted six weeks time to file counter affidavit, no counter affidavit has been filed. In the facts and circumstances of the case, I am of the view that this writ application can be disposed of without waiting for counter affidavit.

(2.) The petitioners had applied for various posts in Assam Rifles pursuant to an advertisement, which has been annexed as Annexure-1. Their grievance is that they were selected in physical test as well as the written test, however, they were finally declared not to be medically fit by the Medical Board. The petitioners are said to have filed statutory appeals against the rejection of their candidature for appointment on medical grounds. According to the petitioners till date there is no communication to them as regards decision of the Appeal Medical Board.

(3.) This writ application is disposed of with a direction to respondent No. 2, The Director General, Assam Rifles, Shillong, Meghalaya to communicate to the petitioners the final decision by the Appeal Medical Board within a period of three months from the date of receipt/communication of a copy of this order. The court has taken note of the submission made on behalf of the petitioners that this court has territorial jurisdiction over the subject matter as some of the posts advertised were meant for the State of Bihar also.