Allahabad High Court
Manoj Yadav vs Union Of India And Another on 29 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 44225 of 2010 Petitioner :- Manoj Yadav Respondent :- Union Of India And Another Petitioner Counsel :- C. J. Yadav Respondent Counsel :- A. S. G. I. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and Sri Nigam, learned counsel for respondents assisted by Sri Rahul Pandey.
Learned counsel for the petitioner submits that petitioner was one of the applicant for the post of Constable(GD) in the Border Security Force. He has made the physical and written examination and according to petitioner he become successful. But as regards the medical examination, petitioner received a letter on 29th June, 2010 and when he contacted the authorities he was informed that the test is over on 16th June, 2010. According to petitioner certain candidates have been called for re-medical examination on 17th July, 2010.
On the other hand, Sri Nigam, learned counsel appearing for the respondents submits that according to his information the selection is over and now the petitioner cannot be considered individually, therefore, no relief can be granted to the petitioner.
I have considered the submissions of counsel for the parties and perused the record. It is not the case of the petitioner that the call letter was dispatched subsequent to the date of interview. If other candidates have received the call letter meaning thereby it was dispatched in time. Now the selection is over, therefore, the petitioner cannot be granted any relief at this stage.
The writ petition is hereby dismissed. A liberty is given to the petitioner to approach the relevant authority to consider his claim for re-medical in case it is under process.
No order as to costs.
Order Date :- 29.7.2010 Meenu