LAWS(GJH)-2007-2-44

PATEL BHARATKUMAR SOMABHAI CHAUHAN Vs. ONGC LTD

Decided On February 02, 2007
PATEL BHARATKUMAR SOMABHAI CHAUHAN Appellant
V/S
ONGC LTD. Respondents

JUDGEMENT

(1.) Heard the learned advocate Mr. JS Yadav on behalf of the petitioner, learned advocate Mr. AR Mehta appearing for respondent no. 2, on the basis of having advanced copy of petition from the petitioner.

(2.) The ONGC Vadodara invited applications for 100 posts of Field operators on Four Year (4 Years) tenure basis, to meet the requirements of the work plan for Hydrocarbon Blocks awarded to ONGC through NELP bidding. The positions are initially required for Ahmedabad, Ankleshwar and Mehsana locations of ONGC. The job demands outdoor field work in shifts requiring considerable physical efforts and technical skills and frequent relocation as demanded by the semi mobile nature of the operations to any Onshore/Offshore locations within in India. The age limit, educational/ professional qualification etc., as per said advertisement are as under:

(3.) The selection procedure is also prescribed in the advertisement, item no. 6, which is quoted as under :