- (1.) This writ petition has been filed by the petitioner aggrieved by the action of the respondents in not giving him appointment despite his selection. The respondents advertised the post of LDC at Jaipur. According to the petitioner, he was selected and he was called for recruitment vide letter of the Col JD Establishment in the office of Deputy Director General of NCC (Rajasthan) dt. 19.5.2012 with all his testimonials to face the written test followed by typing test and interview. It was conveyed to him vide letter dt. 19.5.2012 that he is called for recruitment test for LDC and therefore he should report to NCC Directorate, vide further letter issued by the said authority dt. 19.6.2012 it was conveyed to the petitioner that this letter should not be taken as appointment order as the same will be issued by the Director, General NCC, New Delhi, if petitioner 'was found suitable for the said post. At this, learned counsel for the petitioner submits that though he was selected and papers were forwarded to the headquarter of Director General NCC, New Delhi for their approval and the fact that he was required to join the office, indicated that he was selected. Petitioner reported to the NCC office at Jaipur and submitted duly filled in form and other documents. But so far, neither any appointment order has been issued nor he has been given joining. Petitioner apprehends that respondents may initiate fresh process of selection.
(2.) Having regard to the facts of the case, petitioner is required to submit a representation to the Director General NCC West Block IC, R.K. Puram, Sector-I, New Delhi-respondent No. 1, who shall look into the matter and redress the grievance of the petitioner and pass necessary orders on the representation of the petitioner within a period of four weeks of its receipt in his office. With that direction, the writ petition is disposed of.;