BISHAL JYOTI KALITA Vs. OIL INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. H. Bezbarua, learned counsel for the petitioner. Also heard Mr. S.N. Sarma, learned senior counsel appearing for Oil India Limited.

(2.) The petitioner's case is that pursuant to an Advertisement dated 21.08.2020, for filling up 36 posts of "Operator I (HMV) Grade VII", the petitioner took part in the selection process. However, the petitioner's candidature was rejected due to the petitioner having stated in his online application that he had passed his HSSLC examination on 20.05.2007, though in the HSSLC certificate, it was written as 22.05.2007. Further, in respect of his experience certificate, the certificate issued by the employer had given the petitioner's experience from the date 02.05.2016, while in the online application, the petitioner had given the date as 20.05.2016.

(3.) The petitioner's counsel submits that the mistakes committed by the petitioner in his online application were noticed at the time the petitioner's original documents were examined. He submits that there was no intention to suppress any material facts from the respondents by giving a wrong declaration in the online application. He also submits that the giving of the wrong dates in the online application should not disqualify the petitioner from being considered for the vacant posts. He submits that the skill test i.e. Driving Test has not been conducted by the respondents till date.