SUMANTA KUMAR SAHOOO Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed this application challenging the communication dated 17.01.2007 in Annexure-1 issued by the Asst. General Manager (Admn.), Reserve Bank of India (RBI) intimating him about non inclusion of his name in the select list drawn up for the post of Pharmacist.

(2.) The factual matrix of the case, in hand, is that the petitioner, who belonged to back ward classes, after completion of Diploma in Pharmacy in the year 2001, registered his name in the Employment Exchange as well as Orissa State Pharmacy Council, Bhubaneswar. Pursuant to resolution passed by the RBI to fill up the post of pharmacist, the name of the petitioner and others were sponsored by the Employment Exchange, Bhubaneswar and they were advised to furnish particulars pertaining to their candidature before the Bank by 07.11.2006. Pursuant to letter dated 17.10.2006 in Annexure-7, the petitioner submitted his application before the Bank on 03.11.2006 and after due scrutiny, he was issued with a call letter on 05.11.2006 to attend the interview on 05.12.2006. The petitioner appeared before the selection board on 05.12.2006, along with all the documents in support of his qualification, experience etc., for the viva voice test as no written examination was provided for the candidates. But when the select list was published, his name did not find place in the same. Therefore, he has filed this application for inclusion of his name in the select list.

(3.) Mr. P.K. Rath, learned counsel for the petitioner contended that without conducting a written examination, the authority could not have done the viva voce test and prepared the select list. As such, the petitioner, being a meritorious candidate, his name should have been included in the merit list taking into consideration the written examination and viva-voce test both.