SHAILESH PRADHAN Vs. UNION OF INDIA
LAWS(ALL)-2020-1-206
HIGH COURT OF ALLAHABAD
Decided on January 22,2020

Shailesh Pradhan Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

ROHIT RANJAN AGARWAL,J. - (1.) As the controversy in all the five connected writ petitions is same, as such they are being heard together and decided by a common order.
(2.) These writ petitions have been filed by petitioners assailing the order dated 27.04.2015 issued by Regional Manager, Union Bank of India, Regional Office, Varanasi whereby, services of petitioners stand terminated.
(3.) Facts in brief are, that Union of India (for short "Bank") which is a nationalized bank made an advertisement inviting application for 21 posts of house keeper-cum-peon for Varanasi and Chandauli Region on 14.05.2014, out of which four posts were reserved for SC, five were reserved for OBC and two were reserved for handicapped candidates. Clause 4A of the advertisement provided for educational qualification that candidate should be 10th or equivalent pass, but 10+2 or equivalent not passed/ failed. Clause 5 and 5A provided for relaxation of educational qualification for certain categories. The advertisement dated 14.05.2014 has been brought on record as Annexure-1 to writ petition. The entire recruitment process was conducted/ looked after by one Sri D. Behera, Senior Manager (HR) posted at Regional Office, Varanasi of the Bank.;


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