MINAXIBEN BABULAL SOLANKI Vs. BANK OF BARODA

JUDGEMENT

(1.) The petition is filed to challenge the order dated 22/09/2015 withdrawing the order of appointment dated 01/05/2015 before the petitioner could resume on the post offered to her by respondent - Bank of Baroda. By the order dated 01/05/2015, the petitioner was offered an appointment in the post of Single Window Operator 'A' in clerical cadre of the respondent - Bank. The impugned order is couched thus:

(2.) The offer of employment, as conveyed to you is subject to the conditions stipulated in clause 7 thereof which includes production of experience certificate and relieving order from your erstwhile employer. Clause 6 of the order letter also stipulates that your confirmation in the Bank's service is subject to verification of your character and antecedents provided the same are found satisfactory. Clause 7 further stipulates that the information/documents referred to in the said paragraph shall be deemed to be material for the purpose of your appointment.

(3.) Your above reply in particular Annexure-A thereto reveals that your services were terminated by Saurashtra Gramin Bank by their Order dated 02/07.2014 for your having made false allegations of sexual harassment, and your being considered unfit for confirmation in their employment, besides several acts of omission/commission on your part such as absence without approval from the competent authority, bringing undue pressure on the Bank's officers by using political clout and conduct which adversely affects the functioning of the Bank.