BASAPPA NAGAPPA TEJI Vs. REIGONAL MANAGER

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant assailing the order of the learned Single Judge dtd. 16/11/2021 passed in W.P.No.121558/2020.

(2.) The appellant herein who was appointed as attender in the respondent-bank on temporary basis. He was appointed based on the declaration submitted by him at the time of appointment that he has possessed SSLC. However, later it was found from his bio-data wherein he had enclosed certificate for having passed PUC second year, respondent- bank decided to delete the name of the appellant's name from the list of panel with immediate effect.

(3.) Learned Single Judge while examining the grievance of the appellant herein was not inclined to interfere with the action taken by the respondent-bank in deleting the appellant's name from the list of panel. Learned Single Judge placing reliance on the principles laid down by the Hon'ble Apex Court in the case of Chief Manager, Panjab National Bank and Another vs Anita Kumar Das reported in Scale 2020 12 392 held that appellant having suppressed the fact that he possessed higher qualification was ineligible to apply for the job. Learned Single Judge has declined to grant any relief, as the appellant concealed the fact that he has possessed higher qualification, as on the date of sponsoring his name with the respondent-bank. Consequently, writ petition is dismissed by the learned Single Judge. Assailing the order of the learned Single Judge, the appellant is before this court.