Sh. Tribhuwan vs Bank Of India & Anr
2018 Latest Caselaw 651 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: January 29, 2018

+                  W.P.(C) 783/2018 & CM 3338/2018
       SH. TRIBHUWAN                                    ..... Petitioner
                    Through:           Mr. G.C. Yadav, Advocate

                   versus

       BANK OF INDIA & ANR                      .....Respondents
                     Through: Mr. Jagat Arora and Mr. Niraj
                     Kumar, Advocates

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                            ORDER

(ORAL)

1. Petitioner is a Peon with respondent-Bank, who had applied for the post of Sepoy and was interviewed on 19th July, 2014. Learned counsel for petitioner submits that petitioner was duly selected and sent for Medical Examination, which he had cleared and respondent-Bank vide letters of 19th and 23rd August, 2014 had sought verification of petitioner's antecedents and thereafter, had annulled petitioner's selection on the post of Sepoy on 30th June, 2015 due to discrepancy in the date of his birth. Petitioner claims to have made a Representation of 11 th August, 2015 to respondent to clarify about his date of birth, but there was no response and thereafter Legal Notice (Annexure A-9 colly.) was sent to respondent-Bank on 3rd November, 2017, but it has not been responded to.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-Bank to pass a speaking order within a period of six weeks on petitioner's Legal Notice (Annexure A-9) while treating it to be a Representation and fate of petitioner's Legal Notice/Representation (Annexure A-9) be conveyed to petitioner within a week thereafter, so that petitioner may avail of remedies as available in law, if need be.

3. With aforesaid directions, this petition and the application are disposed of.

(SUNIL GAUR) JUDGE JANUARY 29, 2018 s