SANJAY PRASAD YADAV Vs. CHAIRMAN, RAILWAY BOARD
LAWS(JHAR)-2008-2-115
HIGH COURT OF JHARKHAND
Decided on February 06,2008

SANJAY PRASAD YADAV Appellant
VERSUS
CHAIRMAN, RAILWAY BOARD Respondents

JUDGEMENT

AMARESHWAR SAHAY, J. - (1.) HEARD Mr. Mukesh Kumar Sinha for the petitioner and Mr. P. Modi for the respondents.
(2.) THE prayer of the petitioner is to direct the respondents to issue appointment letter in his favour for the post of Sub -Inspector (Executive) in Railway Protection Force. Admitted case of the parties is that the petitioner qualified in written test as well as in the interview for the post of Sub -Inspector (Executive) in RPF and he was informed by letter dated 5.11.2001 that his name has already been recommended to the Director General (R.P.F) Railway Board for further action and an offer of appointment will be sent to him by the competent officer of security Department in due course. Thereafter, the petitioner was informed by Annexure -4, i.e. the letter dated 4.3.2002 to appear on 15.3.2002 for verification of original documents and for medical examination at Calcutta.
(3.) THE petitioner made a grievance in this writ petition that in spite of the above facts no appointment letter has been issued in his favour.;


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