BANK OF BARODA Vs. SUSMITA SAHA

JUDGEMENT

(1.) The appellant made the respondent undergo one year Post Graduate Diploma in Banking and Finance (PGDBF) meant for students as eligibility for students seeking admission for the appointment as Probationary Officer on its successful completion. The basic eligibility criteria to undertake the said diploma course is a degree.

(2.) The respondent, a disabled candidate, applied for the aforesaid course under the disability quota on the basis of the degree obtained from the Eastern Institute for Integrated Learning in Management University, Sikkim. The appellant accepted the respondent's application, and thereafter she completed the course, though belatedly.

(3.) The respondent was not given the posting as the Probationary Officer by the appellant as it was not completed within the time. The respondent approached the National Human Rights Commission, which directed the appellant to provide immediate placement.