LAWS(ALL)-2024-2-164

RABINDRA KUMAR Vs. DISCIPLINARY AUTHORITY/ASSISTANT GENERAL MANAGER

Decided On February 01, 2024
Rabindra Kumar Appellant
V/S
Disciplinary Authority/Assistant General Manager Respondents

JUDGEMENT

(1.) Heard Sri Indra Raj Singh, learned counsel for the petitioner and Sri Sumit Kakkar, learned counsel for the respondents.

(2.) The petitioner by the instant writ petition seeks quashing of the impugned order dtd. 29/11/2021 and 27/1/2022 passed by respondent no. 1 and 2 (Annexure Nos. 20 and 23).

(3.) The petitioner having graduate degree is eligible for the post of clerical staff. Pursuant to the notification, he has submitted Online application form for selection in State Bank of India. The petitioner was issued an admit card bearing Roll No.2201047741 with Registration No.4136762 for appearing in the written examination scheduled to be held on 15/11/2009. Accordingly, the petitioner had appeared in the written examination on 15/11/2009 at Jwala Devi Vidya Mandir Post Graduate College, Anand Bag, Kanpur. The said examination was conduced in the presence of two invigilators including Bank invigilator. At the time of examination, the invigilators have matched the physical presence of the petitioner by verification of photographs, signatures and thumb impressions and after being fully satisfied, permitted the petitioner to appear and participate in the written examination. Accordingly, the petitioner passed the aforesaid written examination and was declared successful. Thereafter, he was called for interview which was scheduled to be held on 27/4/2010. The interview Board has verified the required documents in the presence of petitioner and after full satisfaction of the Bank Officials, interview has been conducted and final results were declared on 16/12/2010 in which the petitioner was declared as selected and the petitioner joined the said post of Assistant in S.B.I., Industrial Area Branch Khalilabad, District Sant Kabir Nagar on 16/12/2010. He discharged his duties with utmost satisfaction of authorities and basing on his performance, the authorities have recommended for confirmation on the post vide order dtd. 21/3/2012. Accordingly, his services were confirmed vide order dtd. 24/3/2012.