SURAJ SUBHASHCHANDRA LAHERI Vs. BANK OF INDIA

JUDGEMENT

(1.) This petition is filed Under Article 226 of the Constitution of India in which the petitioner has challenged the termination order dtd. 9/10/2015 as well as show cause notice dtd. 10/4/2015.

(2.) Heard learned Senior Advocate Mr. Shalin Mehta assisted by learned advocate Mr. Vimal A. Purohit for the petitioner and learned advocate Mr. D. M. Devnani for Nanavati Associates for the respondents.

(3.) Learned Senior Advocate Mr. Shalin Mehta appearing for the petitioner submitted that the respondent Bank issued an advertisement dtd. 25/4/2011 for the post of Agriculture Officers in Scale-I. Pursuant to the said advertisement, the petitioner applied by way of submitting online application form. It is submitted that while filling of the online application form, the petitioner downloaded his one of the photographs from his own facebook profile and attached the same in his online application form. Thereafter, the petitioner appeared in the written examination, which was conducted on 3/7/2011, and while appearing in the written examination, petitioner had affixed his current passport size photograph in the said examination form. Same was signed by the petitioner. Thereafter, vide communication dtd. 2/10/2011, the respondent No.1 informed the petitioner that he has been shortlisted for interview and he has cleared the written examination. Thereafter, the interview was conducted on 17/10/2011 and offer letter was given by the respondent No.1 to the petitioner on 14/12/2011. Petitioner reported at the Zonal office of respondent bank at Vadodara and submitted all the documents for verification. The documents were verified and thereafter appointment letter dtd. 1/2/2012 was issued. Petitioner was appointed on probation for a period of two years from 13/2/2012.