RIMJHIM Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Vide letter of 31st December, 2015 (Annexure P-8), petitioner was called for document verification for the post of Assistant Grade II (Hindi) as her name was at serial no. 6 in the list of candidates (in order of merit).

(2.) By way of this writ petition, a direction is sought to respondent-FCI to issue appointment letter to petitioner as she has been provisionally selected.

(3.) The stand taken in the counter affidavit by the respondent-FCI is that upon document verification of petitioner, it was found that Relieving cum Experience letter dated 27th August, 2014 issued to petitioner did not disclose that she had one year experience of translation from Hindi to English and vice versa and since petitioner was not found to be eligible as she was not having the requisite experience of translation from English to Hindi and vice versa, therefore, she was not issued the appointment letter.