- (1.) Challenge in the present appeal under Clause X of the Letters Patent is to the order passed by this Court on 10.5.2012, whereby the challenge to the order of removal from service remained unsuccessful. Respondent No. 2 invited the applications for Senior Manager (Finance) in the Scheduled Castes category. The qualification for the said post was MBA (Finance) i. e. MFC/CA/CWA with 6 years relevant post qualification experience in Banking and Financial Institutions. It was in response to the said advertisement, petitioner relying upon his qualification of MBA Finance from Varanasi Sanskrit University, Varanasi having passed the same in the year 1996 and MBA (LE) from Punjab Technical University Jallandhar in the year 2006, applied for such post. On the basis of such qualification, applellant was appointed as Senior Manager (Finance) on 25.2.2009.
(2.) Subsequently, a show cause notice was issued to the appellant on 12.12.2011 (Annexure P-11), inter alia, for the reason that the Varanasi Sanskrit University, Varanasi is not a recognised University as per the information available on the website on University Grants Commission. The appellant was called upon to furnish proof with regard to the recognition of the said University.
(3.) The appellant failed to furnish the requisite information, therefore the order of removal of service as mentioned above was passed.;