DINESH MEHTA,J. - (1.) The petitioner has approached this Court invoking its extraordinary writ jurisdiction under Article 226 of the Constitution of India, inter alia impugning the action of the respondents in not permitting him to join the duties, despite having an order of appointment in his hands.
(2.) Shorn of unnecessary and unwarranted details, the facts appertain for the purpose of deciding the present writ petition are that the petitioner was selected by the respondent-Employee State Insurance Corporation, as he was declared successful in the result of recruitment announced on 14.07.2016.
(3.) The petitioner was selected for the post of Multi-Tasking Staff at merit position No. 1, in the category of outstanding sportsman; for which an order of appointment vide memorandum dated 16.08.2016 came to be issued. The said memorandum was subject to document and credential verification of the candidates. When the petitioner was not offered joining or permitted to join for considerable time, he enquired about the reasons for the delay; only to learn that he would not be allowed to join, in wake of pendency of a criminal case against him.;