- (1.) Heard Mr. B.K. Singh, learned counsel for the petitioner as well as Mr. Vinay Shankar, learned counsel for respondent Nos.1 & 2, Mr. Anant Tewari, learned counsel for the respondent No.3 and Mr. Prashant Kumar Srivastava, learned counsel for the respondent No.4.
(2.) The petitioner has assailed the order dated 26.04.2014 issued by the respondent no.2-Bank, whereby the petitioner's candidature was rejected for non submission of Other Backward Class certificate in the prescribed format.
(3.) The Institute of Banking Personnel Selection (IBPS) had advertised the post of Probationary Officers/Management Trainees. The petitioner had applied against the said advertisement. He had claimed the benefit of reservation provided to the Other Backward Class. As per terms of the advertisement, the caste certificate issued by the competent authority in the prescribed format as stipulated by the Government of India in case SC/ST/OBC category candidate was to be produced at the time of interview. The petitioner participated in the online examination on 19.10.2013 and he was declared successful since he had scored 62 marks. On 04.01.2014, he had participated in interview in the Zonal Office of Bank of Baroda, Eastern U.P. Zone, Lucknow. At the time of interview he provided all the requisite documents including Other Backward Class certificate but he could not provide the caste certificate in the format prescribed by the Government of India rather he provided the caste certificate in the format prescribed by the Government of Uttar Pradesh.;