SHRIKANT EKNATH KACHAVE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties, heard finally.

(2.) The disqualification of the petitioner for the post of Technician3 on the ground that he produced the certificate of passing I.T.I. trade which was issued after the last date for filing online application for the said post, has been challenged in this petition.

(3.) Relying on the contents of the petition, rejoinder and the documents produced on record, the learned counsel for the petitioner submits that as per the advertisement dated 20th August, 2014, respondent No.2 invited online applications on or before 10th September, 2014 from the eligible candidates for the post of Technician3 through the website of the Maharashtra State Power Generation Company Limited. On that day, the petitioner was not possessing the passing certificate in Electrician trade though he had appeared for the All India Trade Test for Craftsmen Training Scheme held in the month of July, 2014, conducted by the Directorate of Vocational Education and Training, Maharashtra State, Mumbai. Respondent No. 2 issued a notification dated 10th September, 2014 and extended the time for sending online applications for the above mentioned post till 20th September, 2014. On the same day, the petitioner received the National Trade Certificate for having successfully completed the training programme in Electrician trade. Since he became eligible for the said post after receiving that Trade Certificate, he sent online application for that post on 20th September, 2014. Though the date of sending applications through Online was extended till 20th September, 2014, the consequential amendment was not carried out in the application form by substituting the date 20th September, 2014 for 10th September, 2014.