AIROnline 2024 SC 717

Supreme Court Of India

Hon'ble Judge(s): B. R. Gavai, K. V. Viswanathan , JJ

Constitution of India , Art.16, Art.142— Termination of services - Legality - Dispute pertained to qualification for selections to the post of Technician Grade-II (Electrical) in Uttar Pradesh Power Corporation Limited - Earlier, Supreme Court had upheld finding of Single Judge that the advertisement did not envisage self-certification of candidate regarding equivalence to CCC certificate - Supreme Court further held that self-certification by candidates of their computer qualification was not sufficient to treat them having passed required qualification - Supreme Court had found that direction issued by single judge indicated that select list insofar as the candidates, who had certificates from NIELIT/DOEACC was not quashed - Select list was partly quashed only with regard to those candidates, who did not have CCC or NIELIT certificate - Such of the candidates who were having CCC certificate issued by DOEACC/NIELIT on the date of interview and who were part of the select list could not have been terminated - Failure to exercise jurisdiction under Art. 142 of the Constitution would mean permitting continuation of illegality committed by Corporation - Directions were issued for reinstatement of candidates who were in select list and had produced CCC certificate at time of their interview. (Para 13 16 17 ....