NARENDER Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned Counsel for the parties, the present petition was taken up for final consideration.

(2.) The present writ petition has been filed by the Petitioner for directing the Respondents to issue appointment letter in his favour as he stands selected for the post of MTS General Category at 14 EME Bn. (Comd) against the Employment Notice dtd. 5/9/2015. It is stated that the provisional offer of appointment for the post of MTS General Category dtd. 8/7/2016, was issued on 7/7/2016 in favour of the Petitioner and the Petitioner as per the schedule, appeared before the authority and submitted his original documents well within time before 13/8/2016, however, the Petitioner was intimated vide letter dtd. 13/8/2016 that the recruitment process has been challenged vide writ petition bearing SWP No. 1573/2016 whereby this Court had passed the interim order and the Petitioner was intimated to report to the Unit once orders on the recruitment are passed by the Court.

(3.) It is stated that no stay was granted by the Court, however, the court had ordered that the appointment and the selection would remain subject to the outcome of the writ petition. It is stated that the Petitioner along with other candidates was also arrayed as party in the aforesaid writ petition and the said writ petition was dismissed in default vide order dtd. 3/10/2019. It is further stated that even after the writ petition was dismissed, no action was taken by the Respondents-department, as a result of which, a legal notice was served upon the Respondents but nothing was done.