POONAM Vs. MADHYA PRADESH GRAMIN BANK

JUDGEMENT

(1.) With consent finally heard.

(2.) By this petition preferred under Article 226 of the Constitution of India the petitioner has prayed for a direction to the respondent to consider her candidature for the post of Office Assistant (Multi purpose) and to issue appointment order in her favour in light of offer letter dtd. 3/3/2021 for selection to the said post.

(3.) As per the petitioner, Institute of Banking Personnel Selection (IBPS) issued advertisement for recruitment of officers and Office Assistant (Multi purpose) in Regional Rural Banks including the respondent Bank. Petitioner duly registered herself and submitted the online form on 13/7/2020 for the post of Office Assistant (Multi purpose) under OBC category. On account of typographical mistake, the petitioner mentioned her date of birth as 2/11/1991 instead of 4/11/1991. Petitioner then appeared in the written examination and successfully cleared the same and offer letter dtd. 3/3/2021 was issued by the respondent Bank in her favour. The petitioner was called to report at head office of the respondent Bank on 18/3/2021 for documents verification.