AKANSH CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Naman Agarwal, learned counsel for petitioner, Sri Vivek Kumar Singh, learned counsel for respondent No.1 and Sri Utkarsh Prakash Singh, holding brief of Sri Santosh Kumar Singh, learned counsel for respondent Nos. 2 and 3.

(2.) The petitioner is a 2013 graduate in B.Tech (Mining Engineering) from a prestigious institution, namely, IIT, (Indian School of Mines), Dhanbad, Jharkhand. He has claimed that from 1/7/2013 to 30/1/2014, he worked as a Management Trainee (Supply Chain) in a company named, M/s Hansa Management Services Pvt. Ltd. (hereinafter referred to as, 'M/s HMSPL') and subsequently, from 31/1/2014 till 18.011.2017, worked as a Trade Executive at another company named M/s Zicron Sugar Solutions Pvt. Ltd (hereinafter referred to as, 'M/s ZSSPL').

(3.) The dispute in present case is the experience certificate issued by M/s ZSSPL as it is alleged to be a fake experience certificate though disputed by the petitioner. The petitioner has applied for the post of Junior Executive (Commercial) at Airports Authority of India and at that stage, he has not disclosed about his experience as M/s ZSSPL and he cleared the examination, interview and joined as Junior Executive (Commercial) at Vadodara Airport with effect from 19/1/2017.