PRASHOB M.S. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner who possesses a Diploma in Electronics awarded by the State Board of Technical Education, Kerala, has filed this writ petition challenging Ext.P9 letter dated 5-2-2013 sent by the second respondent informing him that he is not eligible to attend the interview for recruitment to the clerical cadre in the Associate Banks of State Bank of India. The brief facts of the case are as follows.

(2.) PURSUANT to Ext.P6 notification, the petitioner applied for appointment to the clerical cadre in Associate Banks of the State Bank of India. The qualifications prescribed in Ext.P6 notification are as follows:

(3.) THE principal contention raised by the petitioner is that he possesses the qualifications prescribed in Ext.P6 notification. It is contended that there is no stipulation in paragraph 3 of Ext.P6 notification that the diploma holders should possess 60% marks and therefore, the stand taken in Ext.P9 cannot be sustained.