Sangeeta Chandra, J. - (1.) Heard Miss Akansha Sharma, learned counsel holding brief of Shri Manish Goyal, Senior Counsel for the petitioner and Shri Arvind Srivastava, learned counsel appearing on behalf of U.P. State Industrial Development Corporation Ltd. (herein after referred to as the 'UPSIDC').
(2.) This writ petition has been filed challenging the order passed by the Managing Director of the UPSIDC dated 27.01.2015 removing the petitioner from the post of Senior Receptionist-cum-Telephone Operator. It has been submitted by the learned counsel for the petitioner that the respondent no. 2 issued an Advertisement on 19.01.2009 inviting applications from candidates for appointment for the post of Senior Receptionist-cum-Telephone Operator in the pay-scale of Rs.3050-4590. The petitioner made her application along with supporting documents regarding her educational qualifications. The petitioner did not file any certificate relating to Excellence in Sports. She was interviewed and issued an Appointment Letter on 11.08.2009. After working for one year she was also confirmed by an order dated 26.10.2010.
(3.) It seems that appointment made by the UPSIDC in the year 2008-09 was reviewed at the level of the State Government and Divisional Commissioner, Kanpur Division, Kanpur was asked to submit a report by an order of the Industrial Development Commissioner dated 19.05.2012. Some doubts were expressed regarding sports certificates allegedly submitted by the petitioner as found in the record of the petitioner with respect to participation in a Hockey competition in Guru Nanak Girls Degree College, Sundar Nagar, Kanpur.;