RUPAK PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed in connection with a recruitment process initiated by the Indian Oil Corporation for various posts including the post of Junior Charge-man Grade-III. As per the facts projected, in the year 2011, a recruitment process was initiated by the IOC and the post in question, as mentioned above is Junior Chargemen Grade-III. The petitioner was interested for the said post in the State of Tripura where there was one number of vacancy in which he had applied. It is the case of the petitioner that he is Diploma holder from the Institute of Electronics and Telecom Engineers, New Delhi and is eligible and qualified for being considered for appointment. The petitioner was issued an Admit Card whereby he was directed to appear for the Written Test scheduled on 29/5/2011.

(2.) The petitioner had accordingly appeared in the written test, but was not called for any further interview. The petitioner had accordingly submitted an application under the Right to Information Act to know the reasons which was replied on 15/11/2011. It was disclosed that the marks obtained by the petitioner in the written test was 40 out of 150. However, the reason was cited that he did not undergo a regular course for his Diploma. The petitioner contends that there being no issues with the qualification acquired by him as a Diploma holder, depriving him from a fair consideration is unreasonable and arbitrary.

(3.) I have heard Shri R. Mazumdar, learned counsel for the petitioner. I have also heard Shri P. Bharadwaj, learned counsel appearing for the Indian Oil Corporation-respondents. Shri Bharadwaj, the learned counsel has also submitted that affidavit-in-opposition has been filed on 19/2/2018.