HARMANJOT SINGH SIDHU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The only ground of cancellation of the candidature of petitioner for the post of Probationary Officer in State Bank of India is concealment of the fact of registration of an FIR in response to the following question:-

(2.) Based on the above information, the petitioner's candidature was cancelled in terms of stipulation contained at Clause 1(C) II stated in the advertisement, which reads as under:-

(3.) Petitioner has sought issuance of a writ in the nature of certiorari to quash order dated 19.01.2019 (Annexure P-6) on the ground that there was no concealment on his part. The ostensible reason of cancellation of his candidature is registration of an FIR involving alleged moral turpitude, which the petitioner ought to have disclosed.