DARA SHIKOH RABBANI, SON OF SHRI SALIM AKHTAR RABBANI, RESIDENT OF HOUSE NO.47/F, LANE NO.2, ZAKARIA COLONY, SADPURA, P.O. RAMNA, P.S. KAZI MOHAMMADPUR, MUZAFFARPUR, DISTRICT MUZAFFARPUR, BIHAR Vs. VIJAYA BANK, (A GOVERNMENT OF INDIA UNDERTAKING), HEAD OFFICE AT 41/2, M.G.ROAD, BENGALURU, KARNATAKA, THROUGH ITS CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) By virtue of Annexure-9, the provisional allotment of the petitioner as an Probationary Assistant Manager IT Officer-Scale I has been cancelled or withdrawn on the ground that the educational qualification declared by the petitioner i.e. B.Sc. (Engineering) from Tilka Manjhi Bhagalpur University is not equivalent to B.E. or B.Tech, as per the qualification by Institute of Banking Personnel Selection (IBPS), does not satisfy the requirements.

(2.) There is no dispute that on the basis of declaration made by the petitioner, he went through the process of selection, which was conducted by IBPS and he was allotted Vijaya Bank provisionally.

(3.) The whole case of the petitioner hinges on whether the so-called B.Sc. (Engineering) degree issued by Tilka Manjhi Bhagalpur University is at par with Bachelor of Engineering or B.Tech Decree. One of the main thrust of the argument of the counsel for the petitioner is based on letter dated 8.5.2007 issued by AICTE, which is Annexure-2 to the writ application.