- (1.) Heard Sri Amit Bose, learned counsel for the petitioner and Sri A.K. Gaur, learned Additional Standing Counsel of the Central Government, representing the respondents. By means of this petition, under Article 226 of the Constitution of India, the petitioner prays for the issuance of a writ, order or direction in the nature of mandamus directing the respondents to provide him employment by adjusting him on any suitable post commensurate to his educational qualification and physical fitness.
(2.) The petitioner was enrolled as a Sipahi (Sepoy) in the IV Battalion, Assam Rifles on 12th March, 1986 and while undergoing training he met with an accident resulting in fracture of his leg. Consequently, he was found unfit for the duties for which he was enrolled and was discharged with effect from 1st April, 1988.
(3.) It appears that he has been approaching the Director General, Assam Rifles, Shillong, Assam for reconsideration of his discharge and, in the alternative, re-employment, as is evident from the representations made by him in that regard, copies whereof are Annexures '2' and '3' to the Writ petition;