Delhi High Court
Aksh Vardhan vs Karur Vysya Bank Ltd. And Anr. on 5 March, 2018
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: March 05, 2017
+ W.P.(C) 2023/2018 & CM 8383/2018
AKSH VARDHAN ..... Petitioner
Through: Mr. Shubham Gupta and Ms.
Prerna Gupta, Advocates
versus
KARUR VYSYA BANK LTD. AND ANR. .....Respondents
Through: Nemo
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
1. The grievance of petitioner is that upon being relieved on 17 th
February, 2018, he has not been issued Experience Certificate despite his
request (Annexure P-9) made to first respondent on that very day i.e. 17th
February, 2018.
2. Petitioner's counsel submits that petitioner upon his selection as
Credit Officer in respondent No.2-Bank had to join on 31st August, 2017.
Attention of this Court is drawn to email communication of 24th
November, 2017 (Annexure P-7) [received by petitioner from second
respondent] to show that the time for joining has been extended till 1 st
March, 2018 and that the Experience Certificate is an essential pre-
requisite to permit petitioner to join respondent No.2.
3. Learned counsel for petitioner submits that petitioner had
personally met the Chief Manager of respondent No.1, who had stated
that he would discuss the matter of issuance of Experience Certificate
with the Chief General Manager, but there is no proper response from
first respondent. Learned counsel for petitioner submits that after filing of
the writ petition, a sketchy certificate of 19th February, 2018 has been
received from first respondent, which cannot be said to be an Experience
Certificate. Attention of this Court is also drawn to afore-referred email
communication (Annexure P-7) to point out that the requisite Experience
Certificate has to be of the Credit Exposure exactly as per the second
respondent's recruitment notification, otherwise petitioner's candidature
would be cancelled.
4. Despite service of advance notice, none appears on behalf of
respondents.
5. Upon hearing and on perusal of the material on record, this petition
is disposed of with direction to first respondent to detail the Credit
Exposure of petitioner in the format of Experience Certificate, which is as
under: -
" ANNEXURE-II
FORMAT OF EXPERIENCE CERTIFICATE
(ON LETTER HEAD OF THE
COMPANY/ORGANIZATION)
This is to certify that Shri / Smt / Kumari
...............................................joined the services of this
organization as..................................... (Designation/Post held)
on............................ (Date of joining). The details of his/her
employment with us are as under:
Period From Period To Designation Nature of duties
performed (Clearly
define the duties relating
to the applied post as
mentioned in the
recruitment notification)
Name...............................
Designation and Department...............................
Rubber Stamp
Date:
Place:
Note: The certificate on the above format should be
issued by the Competent Authority on the letterhead of the
company / organization and a copy of appointment letter from
the said company / organization should be attached."
6. Let the Experience Certificate be issued to petitioner in the
aforesaid format within a period of two weeks from today and second
respondent shall accordingly extend the joining time of petitioner till 30 th
March, 2018 to facilitate the furnishing of the Experience Certificate in
the required format. The respondents be apprised of this order forthwith.
7. With aforesaid directions, this petition and the application are
disposed of.
Dasti.
(SUNIL GAUR)
JUDGE
MARCH 05, 2017
s
