SHAILENDRA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition has been filed by the petitioner praying inter alia for issuance of a writ of certiorari to quash the advertisement No.03/2014 issued by the respondent No.2/ONGC's Western Sector, Gujarat, whereby applications have been invited for filling up various posts in the workman cadre, including 11 posts of Junior Assistant (P&A) , on the ground that the same is violative of Articles 14 and 16 of the Constitution of India.

(2.) IN short, the facts of the case are that the petitioner, who is a resident of Moradabad, UP, has raised a grievance with regard to the restrictions placed by the respondents in the aforementioned advertisement and submitted that though he is eligible to apply for the subject post mentioned the advertisement, he is being deprived of his right to participate in the selection process solely on account of the fact that the advertisement has prescribed that only the candidates, whose names are registered in any of the Employment Exchanges within the State of Gujarat, can apply.

(3.) UNDER the General Instructions, Clause 8 (12) prescribes that the court of jurisdiction for any dispute will be Vadodara. Clause 8(14) prescribes that the Employment Exchanges of Ahmedabad, Mehsana, Bharuch, Anand, Chhota Udaipur, Gandhinagar and Vadodara have been requested to inform the sponsored candidates to apply online for the purposes of recruitment. As per the time schedule for the online registration and the written test mentioned in clause 9 of the advertisement, the starting date of the online registration was 25.09.2014 and the closing date was 15.10.2014. The last date for remittance of application registration charges in the bank was 18.10.2014 and the tentative date of the written test was 23.11.2014.