Saajan Thapa vs Union Of India & Ors.
2016 Latest Caselaw 3877 Del

$~6, 8 & 16
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4650/2016 & CM No.19305/2016, W.P.(C) 4653/2016 &
      CM No.19308/2016 and W.P.(C) 3036/2016

      SAAJAN THAPA                               ..... Petitioner
      MUKESH CHANDRA                             ..... Petitioner
      DINESH NATH                                ..... Petitioner
                   Through : Mr. B.C. Bhatt, Advocate

                          versus

      UNION OF INDIA & ORS                        ..... Respondents
                    Through : Ms. Poonam Kalia, Advocate, CGSC
                    with Mr. Arpit Shukla, Advocate in
                    W.P.(C) 4650/2016.
                    Mr. Prasanta Varma with Ms. Prativa Varma and
                    Mr. Vinod Tiwari, Advocates in
                    W.P.(C) 4653/2016.
                    Mr. Manish Mohan, CGSC with
                    Mr. Shivam Chanana and
                    Ms. Priyanshu Sinha, Advocates in
                    W.P.(C) 3036/2016.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                   ORDER

% 23.05.2016

1. The present petitions have been filed by the petitioners praying inter

alia for directions to the respondent No.1/Staff Selection Commission to

issue letters of selection in their favour for undergoing training for the post

of Constable (GD) in the BSF/CISF/SSB/CRPF/Assam Rifles.

2. Counsel for the petitioners submits that the petitioners had applied for

being considered for the post of Constable (GD) in February, 2011 pursuant

to the advertisement issued by the respondent No.1/SCC on behalf of the

remaining respondents in the daily newspapers. The petitioners claim that

they had cleared the written examination and had also appeared in the

medical test and were found medically fit. However, they were never issued

appointment letters by the respondents. He submits that after waiting

patiently for a long time, in the year 2015, the petitioners had served legal

notices on the respondents calling upon them to issue letters of selection for

being recruited to the subject post in the Central Armed Forces, as

mentioned above, but to no avail.

3. Having regard to the submissions made by the counsel for the

petitioners to the effect that despite legal notices served on the respondents,

none of them have responded to the pleas taken by them, it is deemed

appropriate to dispose of the present petitions at the stage of admission with

the consent of the parties. Directions are issued to the respondent No.1/SSC

to consider and respond to the legal notices served on it by each of the

petitioners and enclosed with the petitions, within four weeks from today. If

the petitioners are aggrieved by the decision taken by the respondent

No.1/SCC, they shall be entitled to seek their remedies, if so advised, in

accordance with law.

4. The writ petitions are disposed of, along with the pending

applications.

HIMA KOHLI, J

SUNIL GAUR, J MAY 23, 2016 sk/mk