LAWS(DLH)-2018-8-536

RIMJHIM Vs. FOOD CORPORATION OF INDIA

Decided On August 03, 2018
Rimjhim Appellant
V/S
FOOD CORPORATION OF INDIA Respondents

JUDGEMENT

(1.) With the consent of parties, the present appeal is taken up for final hearing and disposal.

(2.) The present appeal is directed against the judgment dated 03.05.2018 passed by a learned Single Judge of this Court.

(3.) The necessary facts to be noticed for disposal of this appeal are that the respondent had published an advertisement inviting candidates for the post of Assistant Grade-II (Hindi) on 14.02.2015. The appellant claimed to be fully eligible and qualified for the said post had applied on 16.03.2015. Her application form was accepted and she was issued an admission card for the written test to be conducted by the respondent. The written test was held on 04.10.2015. The appellant was shortlisted. The appellant was ranked-6 in the merit list. A call letter was issued to her on 31.12.2015 and she was asked to report to the respondent on 18.01.2016 at their zonal office for verification of documents. The appellant appeared on 18.01.2016 produced her original documents, which were retained by the respondent and after verification, the same were returned, but she did not receive a final letter for appointment. The list of selected candidates was published on the website on 02.05.2016. A representation filed by her on 06.05.2016 was not considered, which led to the filing of a writ petition. In the counter affidavit so filed before the learned Single Judge for the first time, it was disclosed that the appellant was not finally selected as she did not produce an experience certificate to show that she had one year's experience of translation from English to Hindi and vice-versa. The learned Single Judge has dismissed the writ petition holding that since the appellant did not have the requisite experience of one year for translation work from English to Hindi and vice-versa, the respondent was justified in denying her employment. Counsel for the appellant relies on two certificates, which have been issued to her by her previous employer. The aforesaid experience certificates are reproduced below :