SUKHVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition the petitioner has prayed for the quashing of termination order dated 4.9.1993 copy of which is Annexure P-6 to the writ petition. The action of the respondent has been termed as arbitrary and unconstitutional.

(2.) The case of petitioner, in brief, is that she had applied for the post of Junior Clerk in the respondent-Bank in pursuance of an advertisement dated January 30, 1991 issued by the respondent-Co-operative Bank Limited Jalandhar. The minimum qualifications for eligibility were graduation from a recognised University. The other condition was that the candidate shou/d have passed Punjabi examination of Matriculation standard. The petitioner attached requisite documents to prove her qualifications. The petitioner did Graduation from Varanasey Sanskrit Vishwavidyala University.

(3.) The petitioner was called for interview of February 11, 1991. Being found suitable for appointment, she was given appointment letter on February 15, 1991 and was posted as Junior Clerk at Bhogpur Branch. To the great surprise of the petitioner, she received a communication dated June 7, 1993 from the respondent- Bank asking her to submit her explanation as to whether her degree was genuine and Varanasey Sanskrit Vishwavidyala University was a recognized University. The petitioner gathered information from Oxford College of Education Jalandhar where she took examination that the said University was a recognized University and a number of persons had qualified from the said university and received employment in Punjab. The petitioner gave explanation in the above terms. The petitioner was dismissed from service in an unjust and unfair manner. The petitioner had not concealed any fact and acquired qualifications from an Institute which was recognized and as such she could not have been dismissed.