Gujarat High Court
Pradeep Ishwar Patil vs Oil And Natural Gas Corporation Limited on 6 July, 2021
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/8921/2021 ORDER DATED: 06/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8921 of 2021
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PRADEEP ISHWAR PATIL
Versus
OIL AND NATURAL GAS CORPORATION LIMITED
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Appearance:
MR DIGANT M POPAT(5385) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE
Date : 06/07/2021
ORAL ORDER
NOTICE returnable on 04082021.
Learned Advocate for the petitioner submitted that the petitioner though qualified and having sufficient experience as on date of the application, the respondent - Corporation is treating the petitioner to be disqualified on account of lack of experience by considering the date on which the Certificate is issued and the same not being prior to the date as specified in the Advertisement that is last date of application that is 20022019.
Learned Advocate for the petitioner submitted the Certificate issued refers to the experience, which is prior to the date of 20022019. Therefore, the date of issuing the certificate will not decide the eligibility of the petitioner on the basis of the experience. Any appointment to be made on the post of Junior Assistant will be subject to outcome of the Page 1 of 2 Downloaded on : Tue Jul 06 23:47:57 IST 2021 C/SCA/8921/2021 ORDER DATED: 06/07/2021 present petition. This observed specifically as the petitioner stands first in the merit list. The case of the petitioner is to be considered on the strength of petitioner being ExService Man. Therefore, issue of experience certificate would be irrelevant.
Direct service over and above through email is permitted.
(A.Y. KOGJE, J) PARESH SOMPURA Page 2 of 2 Downloaded on : Tue Jul 06 23:47:57 IST 2021