PUNJAB NATIONAL BANK Vs. GHANSHYAM KUMAR & ORS

JUDGEMENT

(1.) These two appeals are directed against the same impugned judgment dated 16th November 2018 passed by the learned Single Judge allowing WP (C) 4674 of 2015 filed by Respondent No.1.

(2.) The background facts are that the Institute of Banking and Personnel Selection ("IBPS") issued an advertisement on 10 th July 2013 for recruitment on the post of Probationary Officers/Management Training ("PO/MT") on behalf of a large number of banks which included the Punjab National Bank ("PNB"), the Apellant in LPA 28 of 2019. One of the conditions/eligibility criteria as specified in advertisement was that a candidate who applied in terms thereof should have all the educational qualifications from a recognised university/institution and further that the result of such examination should have been declared on or before 1 st July 2013.

(3.) It was further stipulated in the advertisement as under: