- (1.) Heard the learned counsel for the petitioner and the learned Standing Counsel.
(2.) Applications were invited for appointment on the post of Navik (General Duty) in the Coast Guard Armed Forces of the Union of India. The petitioner applied. A written examination was held on 18th October, 2010 by the Coast Guard Selection Board. The petitioner qualified in the written examination and was thereafter sent for medical examination in which he also succeeded. By a letter dated 11th January, 2011, the petitioner was intimated that he has been provisionally selected for the post in question subject to completion of pre-enrollment formalities and medical fitness by the training establishment. By the said letter, the petitioner was required to report on a particular date along with the documents as contemplated in paragraph 3 of the letter. For facility paragraph 3 and 6 of the letter dated 11th January, 2011 by which the petitioner was informed that he was selected for the post of Navik (General Duty) is extracted hereunder: "3. You are also to complete the Attestation Forms (in triplicate) after affixing your latest passport size photograph and bring the same to this Headquarters. You are also to bring the following documents with you: (a) This letter. (b) Eight passport size photographs with negative. (c) Original Matriculation/12th standard or equivalent certificate indicating date of birth, together with three photostat copies thereof. (d) OBC/ Scheduled Case/ Scheduled Tribe certificate, if you belong to this category. 6. It is to be clearly understood by you that your selection is provisional till you complete other pre-enrollment formalities and final medical fitness by the raining establishment."
(3.) The petitioner on the date fixed reported along with original documents. For reasons best known to the respondents, the petitioner was not sent for training and he was told to go back. The petitioner, thereafter made a representation which remained pending and, consequently, the present writ petition was filed praying that a writ of mandamus be issued commanding the respondents to sent the petitioner for training on the basis of his selection on the post of Navik (General Duty) pursuant to the letter dated 11th January, 2011.;