P. SUDALAIMUTHU Vs. UNION BANK OF INDIA (A GOVT. OF INDIA UNDERTAKING), REP. BY ITS SENIOR MANAGER, FIELD GENERAL MANAGERS OFFICE, NO.139, BROADWAY, CHENNAI 600 108

JUDGEMENT

(1.) Aggrieved by the dismissal order dated 04.06.2014 passed by the learned Single Judge in W.P. No. 10097 of 2011, the writ petitioner has come up with this Appeal seeking to set aside the said order passed against him and to secure employment in the 1st respondent/Bank.

(2.) According to the appellant/writ petitioner, the 1st respondent/Bank invited applications for the post of part-time House Keeper, by an advertisement dated 11.06.2008 and the appellant, in response to the same, applied on 23.06.2008 along with requisite particulars. The minimum educational qualification for the post of a House Keeper was a Second standard pass or Eighth standard fail. The petitioner, belonging to Hindu Kuravan community, a Scheduled v. Caste, who has passed Eighth standard, enclosing copies of his Community Certificate and School Certificate along with his application, applied for the said post mentioning that he had passed only Fifth standard.

(3.) After the selection process was over, the appellant/writ petitioner was provisionally short-listed for appointment to the post of part time House Keeper in the 1st respondent/Bank and thereafter, he was issued with the letter of appointment on 20.08.2008 appointing him as Part-time House Keeper in one-third scale wages with a basic pay of Rs.1,353.33 at Melapalayam Branch. After joining duty, he was kept on probation for a period of six months and thereafter, his services were confirmed.