PARDEEP SINGH Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) Petitioner herein seeks quashing of selection as well as selection procedure adopted by the respondent-Punjab National Bank while conducting recruitment for 66 posts of 'Peon' during the year 2015 vide advertisement (Annexure P-1).

(2.) The factual matrix of the case is that the respondent-Bank advertised posts of 'Peon' in the year 2015. The petitioner being a B.A. Degree holder (graduate) and fulfilling the eligibility criteria for the post, applied for the same. The essential qualifications for the posts were 10+2 or equivalent pass with adequate knowledge of Hindi and English language. Thereafter, the petitioner was shortlisted and called for interview. However, the petitioner was not selected.

(3.) On inquiring into the matter, the petitioner came to know that all 66 posts have been filled. To his shock respondents No. 2 and 3, being lower in merit (i.e. having lesser marks than the petitioner in 10+2 examination) were selected. He sought information regarding the criteria adopted by the respondent-Bank while making the selection, vide application dtd. 9/11/2015 (Annexure P-5) under RTI Act, 2005. His request was declined vide letter dtd. 8/12/2015 (Annexure P-6). The petitioner went in appeal against the said order but the same was also disposed of in a non-speaking manner vide order dtd. 3/2/2016 (Annexure P-7). Hence, the present writ petition.