ANIL KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) VIDE the instant petition, petitioner is seeking direction to appoint him in accordance with the letter of advertisement No. CRPD/PO/2008-09/04 dated 19.07.2008. Also seeking to quash and set aside the order dated 21.06.2009 issued by the respondent whereby the selection of the petitioner as Probationary Officer has been withdrawn.

(2.) THE post of Probationary Officer was advertised on 25.07.2008. Petitioner applied for the same and declared qualified. Thereafter, he received letter dated 20.04.2009 calling him for medical examination. On 20.04.2009, he was referred to All India Institute of Medical Sciences (AIIMS) by Dr. Jayanti P. Gupta, Sr. Medical Officer of the Respondent Bank, with note as under:

(3.) DESPITE that respondent Bank communicated to the petitioner that as Bank's Chief Medical Officer has declared him medically unfit for Bank's Service, therefore his selection as Probationary Officer was withdrawn.