SHIVANGI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned senior counsel appearing for the petitioners and Sri Vivek Ratan Agrawal, learned counsel appearing for the respondents-Bank. Respondent no.1 is represented by the learned ASGI.

(2.) Through an advertisement dated 24.6.2013 applications were invited for House Keeper-cum Peon in the Union Bank of India. The qualification prescribed for such post was 10th Pass. In the same advertisement, a Clause was also inserted that the candidates should not possess qualification higher than 10th pass.

(3.) Sri Ashok Khare, learned counsel appearing for the petitioners submits that the petitioners applied and were selected and started to function on the said post. The services of the petitioners have been terminated by order dated 31.1.2017. After the appointment it appears that certain complaints were made and an enquiry was instituted and it was found that the petitioners possess higher qualification than the prescribed qualification and had also given false affidavit that they do not possess higher qualification than the prescribed qualification, i.e., 10th pass and after enquiry the punishment of removal from service of the Bank without disqualification from future employment was passed for the proved charge of gross misconduct against the petitioners.