RAJAT JAIN vs UNION OF INDIA AND ORS ON

 1. Petitioner is a Trainee under I-CMA Service of respondent Institute since September, 2014. By way of this writ petition, a direction is sought to

respondents to implement the I-CMA Service Scheme and to post petitioner as Assistant Director, as after completion of one year of training,

petitioner is entitled to be appointed on the said post.

Learned counsel for petitioner submits that upon acceptance of the engagement as Trainee, petitioner was posted in Delhi and continues to work

with respondent-Institute in Delhi.

In the counter-affidavit filed by respondent-Institute, an objection of territorial jurisdiction has been taken. It is also asserted in the counter

affidavit filed by respondent-Institute that this writ petition is based on disputed facts and therefore, it ought not to be entertained. However, on

merits nothing has been stated in the counter-affidavit filed by respondent-Institute.

Upon hearing and on perusal of the material on record, I find that consequent upon ‘offer of appointment’ (Annexure A-3 colly.), petitioner

was posted as a Trainee in Delhi Office of respondent-Institute and so, and this Court would have the territorial jurisdiction to entertain this petition.

Since no counter affidavit on merits has been filed by respondent Institute, therefore, it is deemed appropriate to dispose of this petition with

direction to first respondent to consider petitioner’s Legal Notice of 26th June, 2017 (Annexure A-11 colly) as a Representation and to pass a

speaking order thereon, within a period of six weeks and to convey its fate to petitioner with a week thereafter, so that petitioner may avail of the

remedies as available in law, if need be.

With aforesaid directions, this petition and the application are disposed of. Copy of this order be given dasti to learned counsel for petitioner and

second respondent.