Gauhati High Court
Page No.# 1/3 vs Indian Oil Corporation Limited And 2 Ors on 9 February, 2026
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/3
GAHC010279322024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7069/2024
ANKUR DAS AND 2 ORS
S/O GAJEN DAS, R/O BORBARI, THOMKI TILLA, HOUSE NO.-11,
GUWAHATI, DIST- KAMRUP (M), ASSAM
2: DEBENGA DUTTA
S/O DIPEN DUTTA
R/O BOKAKHAT
WARD NO-4
DIST-GOLAGHAT
ASSAM
3: BHARAT KUMAR YADAV
S/O SHYAM VER YADAV
R/O VILL-DEVRAY KA PURWA
P.O.-DIBIYAPUR
DIST-AURAIYA
STATE- UTTAR PRADES
VERSUS
INDIAN OIL CORPORATION LIMITED AND 2 ORS
REPRESENTED BY ITS CHIEF GENERAL MANAGER, GUWAHATI
DIVISIONAL OFFICE, 4TH FLOOR, EAST POINT TOWER, BAMUNIMAIDAM,
GUWAHATI, PIN CODE-781021, ASSAM
2:THE DEPUTY GENERAL MANAGER
HUMAN RESOURCE
INDIAN OIL CORPORATION LIMITED
GUWAHATI REFINERY
NOONMATI
GUWAHATI-781020
ASSAM
3:THE DIRECTOR
Page No.# 2/3
BOARD OF PRACTICAL TRAINING (EASTERN REGION)
BLOCK-EA
SECTOR-1
(OPPOSITE LABONY ESTATE)
SALT LAKE CITY
KOLKATA
PIN-70006
Advocate for the Petitioner : MR. I CHOUDHURY, P DAS,P. NATH,MR. ABHIJIT MENA,MR U
CHAUDHURY,DR AZIZ KHAN,MR. FIRUZ KHAN,R L CHUTIA,MR. P KALITA
Advocate for the Respondent : SC, I O C, MR. B DEKA (C.G.C),MR. S BANIKYA(R-1,2),MR. M
GOGOI (R-1,2),MR. N DEKA(R-1,2)
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
09.02.2026 Heard Mr. F Khan, learned counsel for the petitioners. Also heard Mr. N Deka, learned counsel for the respondents No 1 & 2.
The learned counsel for the petitioners submits that the certificate required to be issued certifying the proficiency under the National Apprenticeship Training Scheme has been rectified and issued afresh. He therefore submits that the prayer No. 2 in the writ petition has been redressed and he does not want to press the same.
In so far as the prayer No. 1 is concerned in the writ petition, he submits that in view of the rectified certified issued, the authorities should not proceed to call the petitioner for skill proficiency and physical test verification on the basis of the rectified certificate.
Mr. N. Deka on the other hand strongly opposes the submissions made. He submits that the petitioners' qualification are to adjudged on the dates specified in the advertisement specifying the dates for submission of the consideration of Page No.# 3/3 the eligibility. The rectified certificate has been supplied to the petitioner only recently well after the date specified in the advertisement. Therefore, this rectified certificate may not be considered by the respondents to be a valid ground to call the petitioners for proficiency test etc. He however submits that the rectified certificate has not been supplied to the respondents. The learned counsel for the petitioners submits that he would like to bring it on affidavit bring the rectified certificate on affidavit. Accordingly, let this matter be listed again on 26.02.2026 enabling the petitioners to bring the rectified certificate on affidavit. The petitioner is also permitted to reply affidavit to the affidavit filed by the respondent No. 1 & 2.
JUDGE Comparing Assistant