- (1.) HEARD counsel for the parties.
(2.) PETITIONER in this writ application has prayed for issuance of a direction upon the respondents to issue appointment/recruitment/enrolment letter to the petitioner on the post of Constable (G.D.) against advertisement No. CT(G.D.)/1/03. The petitioner's case in brief is § that in response to the aforementioned advertisement, he had submitted his application. He was called upon to appear at the written examination and admit card was also issued to him. He appeared at the requisite examinations both written as well as physical tests and was declared successful by the concerned authorities. The petitioner's grievance is that in spite of being declared successful at the tests, he has not been granted the letter of appointment. The further grievance of the petitioner is that at a subsequent examination conducted by the respondents, the petitioner has submitted his fresh application and in response to which, he was given a fresh admit card calling him to appear at the examination but later, the admit card was snatched away from him and he was not allowed to sit at the examination on the ground that in the earlier examination, he was declared successful.
(3.) A counter affidavit has been filed on behalf of the respondents explaining therein that though the petitioner had appeared at the written and physical tests and was declared successful at the examinations but later, as required, he was forwarded for his medical examination by the Medical Board alongwith several other candidates. The Medical Board did not find the petitioner medically fit and as such, considering the fact that the petitioner was not found medically fit, he could not possibly be appointed on the post of constable.;