SANDEEP SINGH Vs. ALLAHABAD U.P.

JUDGEMENT

(1.) Heard Sri R.C. Yadav, learned counsel for petitioner and Sri Sumit Kakkar, learned counsel for respondent nos. 1, 2 and 4.

(2.) This writ petition has been filed assailing the order dated 10.04.2015 passed by the respondent no. 2 whereby the appointment of petitioner in the respondent bank has been cancelled.

(3.) Facts, in brief, as disclosed in the writ petition are that in pursuance to an advertisement issued by respondent no. 3 in the month of July 2013 for recruitment of Junior Management (Scale-1) Officer, petitioner applied and was selected and joined Allahabad U.P. Gramin Bank on 06.03.2014. It appears that the bank had conducted internal inquiry wherein it was found that someone else appeared in the written examination on behalf of petitioner and this fact was suppressed and not disclosed during interview, as such, by the order impugned dated 10.04.2015 passed by respondent no. 2 - General Manager, Allahabad U.P. Gramin Bank, the appointment of petitioner stood cancelled. During pendency of present writ petition, Allahabad U.P. Gramin Bank was merged into newly incorporated Aryawrat Bank wherein all the assets and liabilities of the erstwhile Allahabad U.P. Gramin Bank has been taken over by respondent no. 4 bank.