AMRINDER SINGH Vs. INSTITUTE OF BANKING PERSONNEL SELECTION

JUDGEMENT

(1.) The petitioner appears to have applied for the post of Treasury Officer, for which one year experience in the relevant field was a necessary concomitant. The petitioner appears to have been working in a Construction Company and accordingly produced a certificate dtd. 23/12/2017, reflecting therein that he was working as an Accounts Assistant. Additionally, it was stated that he had also been engaged in various duties, including Management of Accounts, Sale and Purchase of Market Securities, Shares (Treasury Operations) and all other related works.

(2.) It appears that based upon a certificate of experience so produced as also the qualification certificate submitted by the petitioner, the respondents vide communication dtd. 1/5/2018 required the petitioner to produce the balance sheet of M/s Singh Construction Company with effect from 5/9/2011 to 27/12/2013, with a view to enable them to know as to what precisely was the nature of his experience and whether at all the company was involved in Treasury Operations. It was in those circumstances that the present petition has been filed.

(3.) This Court vide order dtd. 29/5/2018 directed that the communication dtd. 1/5/2018 shall not be acted upon. Mr. Rahul Pant, learned counsel for the respondents submitted that there were doubts regarding the qualification certificates as also the experience certificate produced by the petitioner. In regard to his qualification certificate, it was urged that the petitioner had been undergoing an MBA Course during the time when he was also undergoing MCA Course and, therefore, that raised doubts.