SHYAM SUNDER Vs. JAIPUR VIDHYUT VITRAN NIGAM LTD.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to provide appointment to the petitioner on the post of Technical Helper in the OBC category with all consequential benefits and allow him to join.

(2.) Pursuant to the advertisement No. 1/2018-19, the petitioner applied for the post of Technical Helper. Pursuant to the written test held by the respondents, the petitioner having obtained marks more than the cut-off as declared, he was called for document verification, which was scheduled on 30/9/2018. On 30/9/2018 when the petitioner appeared for document verification, he gave an affidavit that he had appeared in the ITI exam in August, 2018, however, his result has not been declared and therefore, he may be granted opportunity to produce his result. However, as the petitioner failed to produce the mark-sheet / his qualification of ITI during document verification, his candidature was rejected by the respondents. Thereafter, on 10/10/2018, the result of the petitioner was declared and a certificate in this regard was issued to him. Based on which, the petitioner approached the respondents for according appointment as he had obtained marks more than the cut-off. However, when the same was not granted, the present writ petition has been filed.

(3.) It is submitted by learned counsel for the petitioner that the petitioner had appeared in the written examination and had passed the same, but he could not produce the requisite document during document verification, however, now once the petitioner has passed the requisite qualifying examination and had obtained higher marks in the exam conducted by the respondents, he may be accorded appointment.