JAGDEEP SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By this common order CWP-2450-2019 and CWP-1540-2019 are disposed of since issue involved in both the petitions and prayer sought are common. With the consent of parties and for the sake of brevity, facts are borrowed from CWP-2450-2019.

(2.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of advertisement dtd. 28/11/2016 (Annexure P-1) whereby respondent has prescribed 12th pass minimum as well as maximum qualification for the post of Peon.

(3.) The petitioner pursuant to advertisement dtd. 28/11/2016 (Annexure P-1) applied for the post of Peon. The petitioner was appointed vide appointment letter dtd. 4/1/2017. The petitioner was possessing qualification of Bachelor in arts whereas he disclosed in application his qualification as 10+2. The respondent issued letter dtd. 20/3/2018 seeking explanation from the petitioner with respect to his qualification. The said letter was followed by chargesheet dtd. 20/4/2018. An inquiry was conducted and thereafter petitioner was dismissed from service vide order dtd. 16/8/2018 (Annexure P-15). The petitioner preferred appeal before Appellate Authority which came to be dismissed.