RAKESH KUMAR Vs. JHARKHAND URJA VIKAS NIGAM LIMITED

JUDGEMENT

(1.) Cancellation of his appointment on the post of Jr. Line Man by an order dated 23.08.2016 has been challenged by the petitioner primarily, on the ground that he, who was previously employed under the respondent-Jharkhand Urja Vikas Nigam Limited (JUVNL) on the same post possesses the necessary qualifications for appointment.

(2.) Heard.

(3.) The petitioner was appointed as Jr. Line Man pursuant to the Employment Notice No. 01/2006. His appointment was on contract as Trainee Jr. Line Man. The contract was initially for one year which was subsequently extended from time to time. The respondent JUVNL issued Employment Notification No. 02/2015 for appointment on different posts for filling up temporary technical posts for its subsidiary companies namely, JBVNL, JUSNL and JUUNL. The petitioner submitted online application on 29.09.2015 for the post of Jr. Line Man. Selection procedure involved written test and interview. Candidates having working experience exceeding required maximum three years' experience were provided experience preference by according weightage of 1.5 marks for each completed additional six months of experience, however, subject to a maximum of 15 marks. The petitioner was declared qualified in the written examination held on 08.11.2015. Appointment letter dated 30.01.2016 for his provisional appointment on the post of Jr. Line Man was issued. He submitted a certification dated 202.2016 from Department of Labour, Employment Training and Skill Development in respect of equivalence of certificate. By an order dated 25.02.2016 he was deployed for on-job-training and on completion of training he remained posted at Electric Supply Section, Lalpur where, he was served a copy of order dated 208.2016, whereby his appointment has been cancelled.