RANJIT KUMAR RAJAK Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) The petitioner had applied for the post of Probationary Officer with respondent-State Bank of India. In the advertisement under General Instructions there was the following instruction:

(3.) The petitioner was informed by communication of 20th January, 2007 that he had been found suitable to be considered for taking Phase II of the selection process. By communication of 11th June, 2007 he was informed that he was selected as a Probationary Officer for 2007 batch. Petitioner was sent for medical examination as per the offer of the appointment. This flows from the communication addressed by the Deputy General Manager to the Senior Medical Officer, State Bank of India, New Delhi. Subsequent to the medical examination the petitioner was informed by communication of 8th August, 2007 that following scrutiny of medical report(s) it has been decided by the Appropriate Authority that he was not eligible for the post of Probationary Officer in the bank.