SWAROOP Vs. STATE BANK OF TRAVANCORE

JUDGEMENT

(1.) This writ appeal arises from the judgment delivered by the learned single Judge on 26.10.2017 dismissing W.P.(C) No.26844 of 2015 filed by the appellant challenging Ext.P6 order passed by the Deputy General Manager, State Bank of Travancore, the second respondent in the writ petition, cancelling his appointment as Peon in the Perinthalmanna Branch of the State Bank of Travancore.

(2.) The appellant applied for appointment pursuant to Ext.R1(a) notification issued by the State Bank of Travancore. In that notification it was specifically stipulated that "Candidates can apply for vacancies in their native districts/centres only". It was also stipulated that "Selection will be made district wise on the basis of merit among the candidates of the same district". The petitioner is admittedly a native of Palakkad District. He however applied for appointment in Malappuram District. Without noticing that fact he was appointed and posted in the Perinthalmanna Branch. When the mistake came to the notice of the employer bank, the Deputy General Manager verified the records and cancelled the petitioner's appointment by the impugned order. The main contention raised by the appellant was that he had not suppressed any fact and it was knowing full well that he is from Palakkad District that he was appointed in Malappuram District. Before us also the same contention is raised. In addition, learned counsel for the appellant also contended that before Ext.P6 order was issued, the appellant was not put on notice or heard.

(3.) We are afraid both the grounds raised by the appellant are without any merit. It was categorically mentioned in Ext.R1(a) notification inviting applications that "Candidates can apply for vacancies of their native districts/centres only. Selection will be made district wise on the basis of merit among the candidates of the same district. In case it is detected at any stage of recruitment that a candidate does not fulfil the eligibility norms and/or that he/she has furnished any incorrect/false information or has suppressed any material fact(s) , his/her candidature will stand cancelled. If any of these shortcomings is/are detected even after appointment, his/her services are liable to be terminated".