CHAHAL VARUN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice was wrongly sent to CBSE. Presence of Mr.Anil Kumar, advocate is dispensed with.

(2.) This petition has been filed by the petitioner, inter alia, on the ground that petitioner has applied for the post of Manager with Reserve Bank of India and petitioner appeared in written examination in terms of the advertisement of the respondent and thereafter the petitioner has also received call letter for interview. Thereafter, the respondent has informed the petitioner vide their telegram (which is at page 23 of the paper-book) not to come to the interview as petitioner was not qualified in terms of eligibility qua experience. Learned counsel for the petitioner has contended that once the petitioner has passed the written test and has been short-listed for interview, the respondent ought not to have cancelled the interview. He has also relied upon a judgment of Supreme Court in the case of P.K. Jaiswal Vs. M/s Devi Mukherjee AIR 1992 SC 749 and has also contended that the petitioner having once been called for interview, if he was not to be called for interview, an opportunity of being heard should have been given to the petitioner and he has relied upon Shwaran Kumar Jha Vs. State of Bihar AIR 1991 SC 309.

(3.) I have perused through the advertisement pursuant to which the petitioner was required to appear in the written test as well as in the interview. At page 19 A of the paper-book is a letter addressed to the petitioner by the respondent. Paragraph 3 of the said letter is relevant. The same is reproduced below :