GHANSHYAM KUMAR Vs. PUNJAB NATIONAL BANK & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby directing the respondent no.1 to give the joining to the petitioner on the post of Probationary Officer / Management Trainee in Punjab National Bank, considering that the petitioner's result was declared prior to 01.07.2013, and consequently to set aside the order dated 13.04.2015, which was received by the petitioner on 01.05.2015, through which the candidature of the petitioner for the said post was rejected by R-1, the Punjab National Bank.

(2.) The case of the petitioner is that the provisional mark sheet was issued to the petitioner on 26.06.2013 certifying that he had completed his Graduation. Cut-off date set by IBPS i.e. respondent no.2 for the candidates appearing for the IBPS exam was 01.07.2013. The mark sheet of the petitioner was printed on 28.08.2013 and the common written exam for the selection of the post in question was held in the month of October, 2013. The petitioner participated in the common written examination and succeeded in the said examination. The petitioner attended the interview on 05.01.2014.

(3.) Counsel appearing on behalf of the petitioner submits that similar issue came before High Court of Allahabad in Writ Petition No. 93 (S/B) of 2014 and the same was disposed of vide order dated 04.03.2014 directing the opposite party to interview the petitioners therein within a period of one month by the same Board and declare the result of the petitioners accordingly along with other candidates.