Amrita Sinha, J. - (1.) The father of the petitioner was employed with the United Bank of India. He died in harness on 3rd April, 2015. The application made by the petitioner for employment under the died-in-harness scheme was received by the bank on 9th November, 2015. In the said application the petitioner mentioned his educational qualification as class ten. The application of the petitioner was rejected by the bank on the ground that he failed Madhyamik examination whereas as per extant circular the entry level examination for recruitment in subordinate cadre is class ten passed. The same was communicated to the petitioner by a letter dated 9th March, 2016.
(2.) The petitioner thereafter made an application under the Right to Information Act with request for providing the extant recruitment policy for appointment in the bank in the subordinate category. In response to his application the petitioner by a communication dated 4th August, 2017 was intimated that his candidature was considered and rejected as per recruitment policy for appointment in subordinate category. With regard to the prayer of providing the circular it was informed that the information as sought do not involve any larger public interest which would warrant of disclosure of such information and hence exempted under Section 8(1)(d) read with Section 11(1) of the Right to Information Act. As the petitioner did not cite any public interest that would commend superseding the protected interest in the matter of disclosure of requested information accordingly, the said information sought by him cannot be provided.
(3.) The petitioner is aggrieved by the rejection of his application for appointment on compassionate ground. The specific case of the petitioner is that the circular relating to the scheme for appointment on compassionate ground dated 20th October, 2014 does not specify any educational qualification as the eligibility criteria and accordingly the decision of the respondent rejecting the prayer of the petitioner on the ground of inadequate educational qualification is bad in law and liable to the set aside.;