Rakesh Tiwari, J. - (1.) Heard the Counsel for the parties and perused the record.
(2.) By means of this writ petition, the petitioner has prayed that a writ of mandamus be issued directing the respondents to issue him an appointment letter and has further prayed that the respondents be directed to send him for training on the said post of Constable in Railway Protection Force, New Delhi.
(3.) The brief facts, as alleged in the writ petition, are that the petitioner was selected in pursuance of the vacancies published in February, 1992 for recruitment of Constables in Railway Protection Force. It is further averred in the writ petition that after having been found fit in the medical examination, he was issued luggage and uniform box but as no training centre was vacant at the relevant time, he was not called for training.;