(1.) Heard Sri Amit Kumar Chaudhary, learned counsel appearing for petitioner and Sri Piyush Bhargava, learned counsel appearing for the respondents.
(2.) The petitioner having diploma in electrical engineering applied for the post of Diploma Trainer (electrical) in Power Grid Corporation of India Limited (herein after referred to as 'Corporation'), after qualifying the written test and interview, was appointed on 30.6.2009. According to the contract of appointment, one year was provided for probation as diploma trainee (electrical) and on successfully completing the training petitioner was appointed on 3.8.2009 as Junior Engineer Grade IV, as a general category candidate and posted at Mainpuri, vide office order dated 13.8.2010, the petitioner was given pay-scale of 7300-12660. On 11.6.2013, the respondent no. 3 Chief Manager (Human Resources), New Delhi, communicated the termination of the service of the petitioner. The petitioner is assailing the order dated 11.6.2013 in the writ petition.
(3.) The reason for termination assigned by the respondents in the counter affidavit is that the petitioner obtained appointment by misrepresenting that he belonged to 'Jat' community falling under the other backward class (OBC) category. On the relevant date 'Jat' community was not included in the OBC category under the Union or the Organization/Corporations run and managed by the Union Government or its departments, thus, the petitioner was selected under the O.B.C. category and not under the general category, had the petitioner not misrepresented, the petitioner would not qualify to be selected on the post.