RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The respondent State Bank of India issued an advertisement in August, 2009 inviting applications for the post of Assistant Clerk, the petitioner being eligible applied for the post; appeared in the written examination on 8.11.2009, on qualifying, petitioner appeared in the interview on 26.4.2010, was declared selected. The respondent bank issued appointment letter on 3.12.2010, pursuant thereof, petitioner joined on 20.12.2010 as Assistant Clerk at Branch Dohrighat, District Mau of State Bank of India. Petitioner was sent on training, on successful completion of training petitioner was posted at Gorakhpur by order dated 13.6.2011. The probation period of the petitioner was enhanced by three months for unsatisfactory work. By order dated 27.8.2011, passed by the Regional Manager, State Bank of India, Gorakhpur, respondent no. 5, the service of the petitioner was terminated for the reason that some person impersonating himself, appeared on behalf of the petitioner in the written examination.

(2.) The petitioner is assailing order dated 27.8.2011 passed by respondent no. 5.

(3.) Submission of learned counsel for the petitioner is that the petitioner was not given any opportunity or show cause before passing the impugned order, the order is stigmatic and punitive, the petitioner denied that someone else impersonated the petitioner in the written examination held on 8.11.2009, further, the photographs fixed by the petitioner for the written examination, was the photographs used by the respondents in all the stages of selection.