RAJESH H.SHUKLA,J. - (1.) Present petition is filed by the petitioner under Articles 14, 16, 21 and 226 of the Constitution of India for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the termination order passed by the Chief General Manager (HRD) dated 02.03.2016 and also the order passed by the Director (Marketing) dated 18.04.2016 as well as the order passed by the Chairman-cum-Managing Director of the respondent Corporation dated 19.07.2016 at Annexure-A Collectively, on the ground stated in the memo of petition.
(2.) Heard learned advocate, Shri Harshil Shukla for the petitioner and learned advocate, Shri Mehul Mehta for the respondents.
(3.) The facts of the case briefly summarised are as follows: 3. 1. The petitioner applied pursuant to the public advertisement in the newspaper for the post of Assistant Manager (Marketing). After procedure, the petitioner was selected and was issued appointment letter dated 03.03.2015 to join respondent-Corporation as a Junior Cotton Purchaser. However, as could be seen from the advertisement, at Annexure-B, the criteria has been provided. It provides "qualification and experience." It states that one should have minimum one year of experience in dealing in any agricultural commodities in reputed organization/enterprise. The petitioner had produced the certificate from the Himmat nagar Cooperative Agriculture Produce Processing and Sale Society Ltd., Himmat nagar, which is produced at page-32. However, upon scrutiny, it was found that the petitioner does fulfil necessary criteria, which led to the termination of the order or cancellation of the order on the ground of misrepresentation of the facts regarding experience, which led to filing of this present petition. ;