SANGITA RANI ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of order dated May 23, 2017, this petition survives only in respect of petitioner no.13, namely Raj Kumar.

(2.) The challenge in this petition is primarily to a decision of the respondent no.3 Canara Bank cancelling the provisional allotment of petitioner no.13 to the post of Specialist Officer [(Marketing Officer) (Scale-I)].

(3.) The facts as noted from the writ petition are that on November 16, 2015, IBPS, respondent no.2 had issued an advertisement for conducting CWE-SPL-V for selection of personnel in six Specialist Officers Cadre Posts including the post of [(Marketing Officer) (Scale-I)] in different Nationalized Banks / Financial Institutions including Bank of Baroda, Canara Bank etc. The educational qualification prescribed for the candidates to be eligible for Marketing officer was, a Graduate having completed Full- Time MMS (Marketing) / MBA (Marketing) / Full-Time 2 years PGDBA/PGDBM with Specialization in Marketing. There is no dispute that the petitioner herein had qualified the selection process and final results were declared on April 1, 2016. He was intimated that he has been provisionally allotted against vacancies in Canara Bank. Respondent No.2 / IBPS had also issued a notification dated April 1, 2016 explaining the process of provisional allotment.