ATUL KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Seeking exception to an order passed by the learned Writ Court on 4.8.2015 in CWJC No. 8604 of 2015, this appeal has been filed under Clause 10 of the Letters Patent.

(2.) Even though the order dated 4.8.2015 passed by the learned Writ Court is hardly of five lines but the issue involved in this case requires consideration. The order dated 4.8.2015 reads as under:-

(3.) The writ petitioner-appellant herein had a bright academic career and having obtained a degree of B. Tech. (Bachelor of Technology) in Electrical and Electronics Engineering from Dr. M.G.R. Educational and Research Institute University, Maduravoyal, Chennai, applied for appointment as IT Officer (Scale-I) in the respondent-Punjab National Bank in pursuance to the advertisement issued by them. The writ petitioner-appellant applied and was issued with the Admit Card to appear in the tentative examination which was to be held between 14.02.2015 and 15.02.2015. He was found eligible based on the qualification acquired by him, appeared in the examination conducted by the Institute of Banking Personnel Selection (IBPS) and obtained more than the cut off marks prescribed for the general category, which was 104 marks and was short listed for appearing in the interview, the petitioner obtained 127 marks. The appellant appeared in the common interview again organized by the Institute of Banking Personnel Selection (IBPS) and in the final result uploaded on the website, it was declared that the appellant had been declared successful for appointment on the post of I.T. Officer (Scale-1) having obtained 62.80 out of 100 marks and has been provisionally allotted appointment in the Punjab National Bank, respondent herein.