VISHAL KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forth with and heard finally by the consent of the parties.

(2.) The issue raised in this Petition is as regards the Educational Qualifications of the Petitioner, as on 2/12/2016, in relation to the post of Marketing Officer (Scale-I). The educational qualification required for the said post is prescribed in the advertisement, as under :-

(3.) The basis of the rejection of the Petitioner's selection, as well as, the cancellation of his appointment letter dtd. 27/4/2017, by the impugned cancellation letter dtd. 12/12/2017, is solely on the ground that the Petitioner's MBA Degree has been acquired through Distance Education from Sikkim Manipal University, Gangtok.