PRAKHAR SHUKLA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) A Nationalized Bank, Union of India notified recruitment of managerial posts under the Union Bank Recruitment Project - 2009. The notification as advertised, apart from other posts, included 100 posts of Manager (Credit).

(2.) According to the advertisement, the last date for receipt of applications was 11. 7. 2009 but for applicants from remote areas it was 18. 7. 2009. The tentative date for written examination was 6. 9. 2009. The basic minimum educational qualifications for the posts were notified as Graduate with 50% marks in the aggregate (45% for Reserved Category Candidates) from a UGC recognised/AICTE Accredited University/Institution and a degree in Masters in Business Administration (MBA)(Finance) or in Masters in Management Studies (MMS)(Finance) etc.

(3.) The advertisement further provided that the candidates must possess the minimum prescribed qualification as on 31. 5. 2009 and must attach proof thereof. In case it is detected at any stage that the candidate does not satisfy the conditions stipulated or does not fulfil any of the eligibility criteria and/or has furnished any incorrect information and/or has suppressed any material information his candidature will stand cancelled. In case he gets appointed, his services will be summarily terminated.