MANISH NIGAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has preferred this writ petition seeking issuance of writ of certiorari to quash the order dated 01st January, 2009 passed by the respondent no. 4, Assistant General Manager (H.R.), State Bank of India, Mumbai, whereby petitioner's request to join the Bank with the next batch of Probationary Officer has been declined.

(2.) The essential facts are that the State Bank of India issued an advertisement inviting applications from eligible candidates for appointment as Probationary Officer. The last date for receipt of applications was 16th February, 2008. A copy of the advertisement published in the Employment News dated 26th January-01st February, 2008 is part of the record as annexure-1 to the writ petition. Pursuant to said advertisement, the petitioner submitted his application.

(3.) It is averred that after written examination and interview, the petitioner was selected and was issued an appointment letter /offer of appointment for Mumbai Circle through e-mail on 12th November, 2008. A copy of the appointment letter is annexure-5 to the writ petition. Petitioner acknowledged the said e-mail vide communication dated 12th November, 2008.