AMIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel assisted by Mr. H.K. Sarma, learned counsel for the petitioner. Also heard Mr. S. Dutta, learned standing counsel, Revenue Department for the respondent No.1, Ms. A. Talukdar, learned counsel for the respondents No. 2, 3 and 4 and Mr. A. Sarma, learned counsel for the respondents No. 5, 6 and 7.

(2.) Challenge made in this petition is to the termination letter dtd. 23/6/2022 issued by the GM (HR Acquisitions) Officiating for Resident Chief Executive, Oil India Limited, Duliajan, whereby, the appointment of the petitioner as Assistant Operator-I/Assistant Mechanic-I/Assistant Technician-I (Field Engineering) Grade-V, is terminated with immediate effect and blacklisted from applying against any vacancy of Oil India Limited in future on the ground of submission of fake/false Schedule Caste (SC) Certificate.

(3.) The facts of the case, in brief, are that pursuant to the advertisement by the Oil India Limited inviting application from eligible candidates from its production and exploration area in the district of Dibrugarh, Tinsukia and Charaideo of Assam and Changlang district of Arunachal Pradesh for recruitment to the post of various posts including 15 nos. of posts of Assistant Technician-I (Instrumentation) Trainee, Grade-V/Assistant Technician-I (Instrumentation) Inspection Trainee Grade-V, which was distributed amongst the various categories of ST, SC, OBC (NCL) and UR, the petitioner being eligible applied for the said posts of Assistant Technician-I (Instrumentation) Trainee, Grade-V/Assistant Technician-I (Instrumentation) Inspection Trainee Grade-V, under SC category by submitting his application along with all requisite documents. The petitioner claims to be belong to SC category.