ABDUL GHANI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) By medium of this Letters Patent Appeal, judgment dismissing the writ petition of the appellant is assailed on various grounds.

(2.) The flashback of the factual matrix for appreciating the controversy is imperative.

(3.) The admitted position, as emerged from the records, would suggest that the petitioner belongs to Scheduled Tribe (ST) category, as such has participated in the Recruitment process for the post of Constable (GD) in the CRPF in 8/9th month of the year 2011 at Rajouri. After having successfully qualified all the basic tests was subjected to medical examination at Group Centre CRPF Bantalab. In short, the appellant was selected. He claims to have represented before the authorities time and again but letter of appointment was not given to him. Finally, when he could not get any response from the respondent-authorities filed writ petition, SWP No. 1512/2009 seeking issuance of writ of mandamus so as to command the respon dents to issue formal appointment order in his favour.