KRISHAN GOPAL SHARMA Vs. GENERAL MANAGER, UCO BANK

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the decision of the respondent-Bank denying him appointment to the post of Probationary Officer in Bank, despite his selection, premised on the ground that the acquittal was not honorable but was granted on the basis of benefit of doubt.

(2.) Facts in the case are not much in dispute. It has been contended by the petitioner in his writ petition that the respondent-Bank initiated recruitment process on the post of Probationary Officer in JMGS -I by way of issuing an advertisement dtd. 7/2/2012. Since the petitioner was fulfilling the eligibility criteria mentioned in the advertisement, therefore, he submitted his application pursuant to the advertisement. After undergoing the process, he was selected and consequently, an appointment letter dtd. 18/2/2013 was issued by the respondent-Bank, whereby the petitioner was appointed on provisional basis subject to the conditions mentioned in the appointment letter.

(3.) As per instructions mentioned in the appointment letter, the petitioner reported at the Regional Training Center of respondent- Bank on 2/4/2013, where he was supplied one declaration form to be filled in by the petitioner.