B.K.SHARMA, J. - (1.) HEARD Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. S. Deb, learned senior counsel assisted by Mr. P. B. Dhar, learned counsel for the respondent-Corporation.
(2.) THE petitioner who was given offer of appointment for the post of Jr. Assistant Technician (Electrical) and was working as a trainee against the said post, under the respondent-Corporation, is aggrieved by Annexure P-6 memorandum dated 24.3.2010 by which the said offer of appointment made in his favour by order dated 13.1.2010 has been cancelled on the ground of non-possessing the requisite qualification in the particular trade in terms of the advertisement dated 22.5.2009, (Annexure-P/1 to the writ petition). By the aforesaid Annexure P/1, among others, the post of Jr. Asstt. Technician (Elect.) was advertised. The Educational/professional qualification prescribed in the said advertisement was as follows : "Matric with science and valid Electrical Trade Certificate of Competency as Electrical Supervisor". In response to the said advertisement, the petitioner offered his candidature and he was selected for the said post pursuant to a selection conducted for the purpose. Thereafter by Annexure-P/2, Memorandum dated 13.1.2010, the petitioner was offered the post of Jr. Asstt. Technician (Electrical) with stipulation that the petitioner would be on probation for a period of one year from the date of appointment.
(3.) IT appears that pursuant to the said offer of appointment, the petitioner having accepted the same, he was sent for some training and while he was undergoing the said training, he was issued the Annexure P-3 letter dated 10.2.2010 asking him to furnish the "Trade Certificate in Electrical Trade" by 17.00 hrs. of 11.2.2010. Thus the petitioner was given hardly any time to produce the said certificate. Approach being made by the petitioner, time was extended and thereafter, the petitioner submitted all the certificates including the Trade Certificate in Electrical Trade indicated in the aforesaid letter dated 10.2.2010. All those certificates were submitted by the petitioner by letter dated 15.2.2010. The petitioner had annexed copies of the certificates along with the said letter dated 15.2.2010 which included the (i) Certificate of Matric with Science; (ii) Certificate of competency in supervising electrical installation work and (iii) National Trade Certificate in the trade of wireman. Along with the said certificates, the petitioner also enclosed the certificate dated 11.4.2002 issued by the Deputy Director, Industrial Training Institute, Indranagar, Agartala and another certificate dated 20.2.2010 issued by the Principal, Industrial Training Institute, Indranagar. For ready reference, the said two certificates are quoted below : ;