PRIYANKA Vs. UCO BANK

JUDGEMENT

(1.) In the present appeal under Clause 10. of the Letters Patent of this Court, the appellant is aggrieved by an order, dated 1.3.2013, passed in C.W.J.C. No. 3163/2013, whereby a learned single Judge of this Court has dismissed an application filed by the appellant under Art. 226 of the Constitution of Indian, which had given rise to C.W.J.C. No. 3163/2013.

(2.) Before coming to the dispute involved in the present appeal, the relevant facts are required to be briefly noticed. For the purpose of selection of personnel for Probationary Officer/Management Trainee course in the Public Sector Banks, a Common Written Examination (CWE) is conducted by the Institute of Banking Personnel Selection (IBPS). The said examination is a prerequisite for selection to 19 participating Public Sector Banks including UCO Bank. The IBPS is an autonomous body registered under the Societies Registration Act, 1860, and a Public Trust under Bombay Public Trust Act, 1950, which has been authorised by the Indian Banks' Association (IBA) to hold the said Common Written Examination (CWE) for selection and appointment to the post of Probationary Officer/Management Trainee. Candidate, aspiring to join Public Sector Banks as Probationary Officer/Management Trainee, are essentially required to take the common written examination (CWE) held by the IBPS and those, who secure minimum qualifying marks in Common Written Examination (CWE), are given Score Cards.

(3.) Successful candidates in Common Written Examination (CWE), who have been issued Score Cards and who meet the stipulated eligibility criteria only can apply to any participating Banks quoting their Common Written Examination (CWE) scores. Each participating Bank (in the present case, UCO Bank) is required to individually shortlist candidates and carry out their own selection process, such as, Group Discussions and/or Interview, etc., for the final selection.