KIRTI ARORA Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Petitioner herein, an academically bright student has filed the present petition seeking direction to re-evaluate the subjects in the Degree possessed by her and re-consider her candidature for interview to the post of Officer Grade 'B' (DR) - DSIM.

(2.) An advertisement No.1A/2019-20 was issued by the Respondent for direct recruitment to the post of Officer Grade 'B' (DR) - DSIM in the Combined Seniority Group (CSG) Streams - Panel Year 2019, in September 2019. Petitioner applied for the said post on 23.09.2019 choosing the subject criteria as Mathematical Science. Petitioner cleared the written examination for Phase-I on 18.11.2019 and for Phase-II on 26.12.2019. In the meantime she joined as Operational Analyst in a private Company on 09.12.2019. However, after receiving the result of the Phase-II Examination, she resigned from the said job on 04.01.2020.

(3.) Petitioner received an e-mail from the Respondent on 27.01.2020 directing her to furnish certain documents for document verification procedure, within 5 days, so as to be eligible to appear in the interview on 22.04.2020. Petitioner sent all the requisite documents following the instructions provided in the e-mail through post. On 18.03.2020, an email was received from RBI-SM regarding some confusion in the Master's Degree and the subjects thereunder, discovered/ revealed during the scrutiny of her documents. On 18.03.2020 itself, Petitioner through an e-mail replied to the queries raised and clarified the doubts. On 30.03.2020, the interview was deferred on account of Pandemic COVID-19.