SANJIB BORGOHAN Vs. OIL AND NATURAL GAS CORPORATION LTD.

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned senior counsel assisted by Mr. P. P. Dutta, learned counsel for the petitioner and Mr. P. K. Roy, learned counsel appearing on behalf of the respondent Nos. 1 to 4. Also heard Mr. H. Gupta, learned counsel appearing on behalf of the respondent No. 5.

(2.) The case of the petitioner is that the petitioner is an employee of the respondent No. 1 and was appointed on 03. 11.1999 as the Junior Technical Assistant (Dental). Thereafter, he was promoted to Technical Assistant Grade-III (Dental) on 1/1/2021. He was further promoted to the Technical Assistant Grade-II (Dental) on 1/1/2007, and thereafter, to Medical Assistant Grade-II (Dental Hygiene) on 24/8/2012. On 1/1/2013, the petitioner was again promoted to Medical Assistant Grade-I (Dental Hygiene).

(3.) While the petitioner was functioning as the Medical Assistant Grade-I (Dental Hygiene), he received a show cause notice on 26/2/2016 wherein it has been mentioned that at the time of his appointment as the Junior Technical Assistant (Dental) he has submitted two certificates to show his qualifications. The said certificates were - (I) High School Leaving Certificate (In the mark sheet it has been mentioned that the General Science is one of the subjects) and (II) Certificate on 'Dentistry Technician' dtd. 2/7/1989 issued by the Biraja Medical College of Homeopathy, Allopathy, Ayurved etc. Cuttack, Orissa.