ASHISH MATHUR Vs. OIL AND NATURAL GAS COMMISSION

JUDGEMENT

(1.) Leave granted. Application to implead is allowed.

(2.) In the light of the judgment of the Gujarat High court which is now impugned, and subsequent orders made by the central Government, it is stated on behalf of the Union of India and the ONGC that the scheme has been discontinued for the future.

(3.) However, the appellant who has undergone training according to the Scheme legitimately expects that he would be absorbed by the ongc. The Scheme was started pursuant to a decision to give training to the wards of the employees of the ONGC and, if found fit, to offer them appointment in the Commission. It was the clear understanding of all concerned that the trainees would be appointed if they were found fit in accordance with the Rules then in force.