LAWS(DLH)-2011-5-53

BIKRAM SINGH Vs. UOI

Decided On May 18, 2011
BIKRAM SINGH Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) ON 1/11/2010 Punjab & Sind Bank invited applications from eligible candidates for selection and appointment as Specialist Officer JMGScale 1, expressly stating that the post was in the scale of pay Rs. 14500 Rs. 25700. Seeking permission to compete at the competitive examination to be conducted by Punjab & Sind Bank, Bikram Singh the writ petitioner of WP(C) No.3024/2011 applied through the Unit Commandant for his application to be sent to the bank and the Unit Commandant forwarded the same to the bank. It be noted that Bikram Singh had joined service as an Airman on 9.5.2003 and by 9.5.2010 had rendered 7 years service under the Air Force.

(2.) IN September 2010, Bank of Maharashtra invited applications from eligible candidates for selection and appointment as a Probationary Officer and since neither Satish Kumar Jha the writ petitioner of WP(C) No.3092/2011 nor Ajay Kumar Ahirwar the writ petitioner of WP(C) No.3025/2011 have disclosed what was the scale of pay notified by the bank for the post in question and have also not filed the Public Notice issued by the bank while inviting applications from the eligible candidates, we do not know the scale of pay of the post in question. The two applied through the Unit Commandant for their applications to be sent to the bank and the Unit Commandant forwarded the same to the bank and relevant would it be to note that by the time they submitted their applications to the Unit Commandant, the two had rendered 7 years service under the INdian Air Force.

(3.) IT is thus not in dispute that the 6 writ petitioners had got their applications forwarded through the Commandant of their respective Unit to the respective banks in the months of August, September and November 2010.