CHAIRMAN CUM MANAGING DIRECTOR Vs. SADAN

JUDGEMENT

(1.) This appeal has been filed under Clause 10 of the Letters Patent by the Bank in question seeking exception to an order dated 29.01.2016 passed in CWJC No. 4189 of 2013 passed by the learned Writ Court. By the order impugned the Bank has been directed to hold an interview with regard to appointment of the petitioner to the post in question.

(2.) The respondent-petitioner had participated in the process of selection for appointment on the post of Operator A. He appeared in the interview which was held on 19.02.2013. But the officers of the Bank at Patna did not permit him to appear in the interview on the ground that the date of birth of the petitioner furnished in the online application and the document produced by him at he time of interview are different. The petitioner admitted the same and pointed out that while submitting the online application the date of birth reflects produced by him and in the document produced by him are different and he also said that he will file an appropriate application and establish that the date of birth in the certificate is real. However, the did not permit him to appear in the interview.

(3.) It is the case of the Bank that if an error has been committed in an online application form the candidate is not entitled to participate in the interview.