ANIRUDDHA BOSE,J. - (1.) Though this writ petition has been listed today under the heading "To Be Mentioned", this matter is being taken up for hearing on consent of the learned Counsel for the parties, as affidavits have been filed by the respective parties.
(2.) The dispute in this matter relates to recruitment to the posts of 'Clerks' in the State Bank of India. The petitioner participated in the selection test for the said posts and came with his complaint of non-publication of his result. The written examination was held on 15th February, 2009 and the petitioner was called for interview on 29th April, 2010. It appears that from the website, through which result was declared, the petitioner's name did not appear and the petitioner was informed in response to his query that he might have had entered invalid roll number and/or date of birth.
(3.) The petitioner came to this Court with this grievance as according to him, there was no error in disclosure of his roll number. In their affidavit-in-opposition, however, the stand taken by the respondents is that the petitioner did not get the requisite percentage of marks in 12th standard or equivalent grade, for which he became ineligible for the post.;