Ajay Bhanot, J. - (1.) The special appeal is from the judgement and order dated 12.09.2017 passed by the learned Single Judge dismissing the writ petition filed by the appellant against the order dated 29.08.2017 dismissing him from service.
(2.) An advertisement was published in various daily news papers on behalf of the Union Bank of India inviting applications for appointment to the post of House-Keeper-cum-Peon in the Bank. The advertisement not only provided conditions of eligibility but also terms of disqualification. The eligibility conditions required the candidates to have passed class-10th examination or an equivalent examination. However, the advertisement clearly stipulated that the candidates should not have passed 10+2 examination or its equivalent thereto. The petitioner applied for the said post in pursuance of the advertisement and participated in the selection proceedings.
(3.) The petitioner came to be appointed as the House-keeper-cum-Peon. Upon his recruitment, the petitioner submitted testimonials and declarations in support of his candidature as required by the authorities. The declaration given by the petitioner to the bank authorities dated 14.08.2013 clearly stated that the petitioner had passed the Class-10th examination in the year 2007 and further also explicitly asserted that he did not pass the 10+2 examination. The declaration was found to be false.;