UNION BANK OF INDIA Vs. VIKASH KUMAR

JUDGEMENT

(1.) APPELLANTS are respondent Nos. 3 to 5 in the writ petition. An Advertisement was issued for filling -up the posts of Probationary Officer in 19 public sector banks on 28.02.2012. Writ petitioner submitted his candidature for the said post by way of an online form through a cyber caf in Dehradun. According to him, he is born blind. The form was filled -up, according to him, by the operator of the cyber caf . The written examination was proposed to be held on 17.06.2012. According to the writ petitioner, on getting the admit card, he came to know that he was put in a wrong category, namely, OBC (VI) instead of SC (VI), to which latter category he belonged. He, according to him, wrote a letter. Thereafter, he sat for the examination; the result was declared on the website; and his name was placed among the successful candidates. The letter written by him, seeking change, was responded to by Annexure No. 5 letter, wherein it was stated as follows: <FRM>JUDGEMENT_30_LAWS(UTN)5_2015.htm</FRM>

(2.) THE writ petitioner, it appears, was called for the interview and was also favoured with an order appointing him in the appellant Bank. In the appointment order, he was shown as belonging to OBC (VI) category. Thereafter, when he went to join in the appellant Bank and produced his caste certificate showing himself as a Scheduled Caste; in terms of the appointment order, itself, appellant Bank refused to appoint him.

(3.) ACCORDINGLY , the writ petition was filed. The prayer sought in the writ petition is as follows: