ANDHRA BANK Vs. K.MAHESWARI

JUDGEMENT

(1.) The present appeal is arising out of an order dated 19.07.2019 passed in W.P.No.1329 of 2019.

(2.) The facts of the case reveal that the respondent No.1 has submitted an application pursuant to the Notification dated 06.09.2017 for appointment to the post of Clerk in respect of the vacancies earmarked for the year 2018-19 in various banks under the specially abled category. The undisputed facts reveal that four posts were reserved for Orthopaedically Challenged (OC) persons, two posts were earmarked for Visually Impaired (VI) and two posts were reserved for Intellectually Disabled (ID) persons. The respondent No.1, as she was not able to understand the ID category and was under the impression that it includes OC persons, applied under the ID category. In the application format, under the ID category, it was mentioned as ID category and other persons (ID and others). She was selected for the post of Clerk by an order dated 24.05.2018. However, while verifying her documents, the Bank noticed that she is in fact a person under the OC category and a show cause notice was issued on 22.10.2018. She did submit a reply. However, the Bank has terminated her services by order dated 28.12.2018. She has preferred a writ petition and the learned Single Judge allowed the writ petition.

(3.) The order passed by the learned Single Judge allowing the writ petition reads as under:-