ASHISH DEORAO CHANDEKAR Vs. MORMUGAO PORT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed the instant Writ Petition assailing the order dtd. 30/4/2011 passed by the respondent no. 2 removing the petitioner from the service and the orders dtd. 2/4/2012, 21/5/2013 and 27/1/2015 passed by the Appellate/Reviewing Authority.

(2.) Succinctly, the petitioner applied for the post of Hindi Translator based on an advertisement issued by respondent no.1 in the year 1998. After the due selection process was concluded, the petitioner was appointed as a Hindi Translator vide order dtd. 7/5/1998. The petitioner was also given a training course of three months conducted by the Central Translation Bureau, Department of Official Language, Ministry of Home Affairs, Government of India, at Bangalore as the same was made compulsory to get appointment on a regular basis. After completion of the aforesaid translation course, the petitioner was appointed to the post of Hindi Translator on a regular basis with effect from 2/4/1999 and after completion of the probation period the petitioner was confirmed on 8/4/2003. The petitioner at the time of applying for the post of Hindi Translator had submitted his certificates of educational qualification which were duly verified by the respondent No.1.

(3.) On 29/7/2003, the respondent no. 1 issued a memo asking the petitioner to submit documents of his educational qualification to consider him for the post of Senior Hindi Translator. Accordingly, the petitioner replied to the said memo vide his reply dtd. 26/8/2003. On 29/9/2003, the respondent no.1 again sought information from the petitioner as regards the University from which the petitioner had completed his graduation and post-graduation from.