- (1.) Notice on behalf of the opposite parties has been accepted by Mr. Lalit Shukla, advocate. Heard Mr. Sanjay Kumar, learned counsel for petitioners as well as Mr. Lalit Shukla, learned counsel for opposite parties. The writ petition has been filed challenging the orders dated 14.3.2012. copies of which are annexed as Annexures-1 and 2 to the writ petition, whereby the petitioners have been informed that their candidature for the post of Office Assistant stand cancelled.
(2.) Learned counsel for petitioners submits that by advertisement dated 29.8.2011, 85 posts of Office Assistant were advertised alongwith several other posts. Under Clause 13 of the said advertisement, it was provided that the applications could only be accepted through online on the website of the Bank. The minimum qualification required as per the said advertisement was Graduation or equivalent qualification from a recognized University and also having knowledge in Hindi and English as well as computer application.
(3.) It is further submitted that, however, in the said advertisement, the opposite parties had arbitrarily fixed the cut off date as 31.3.2011 for the purpose of educational qualification of Graduation. The petitioners had acquired the qualification of Graduation on the date of advertisement as their result for Graduation was declared on 21st July, 2011 and 21st August, 2011. respectively.;