LAWS(PAT)-2016-1-103

SHILPY SUMAN Vs. THE UNION OF INDIA

Decided On January 21, 2016
Shilpy Suman Appellant
V/S
THE UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was one of the successful candidates for the post of Class-I Officer under the respondent-Madhya Bihar Gramin Bank. The recruitment exercise was done by an organisation known as Institute of Banking Personnel Selection, who is Respondent No. 2 before this Court. Petitioner's interview was scheduled on 21.11.2015, but she was not allowed to participate on the ground that the caste and creamy layer certificate furnished by the petitioner to the respondents was more than one year old.

(3.) There is no dispute that as per the instruction each and every candidate was supposed to produce the caste certificate/creamy layer certificate issued one year prior to the date of interview.