BAITARANI GRAMIYA BANK Vs. PALLAB KUMAR

JUDGEMENT

(1.) These appeals are directed against the judgment and order of the Division Bench of the High Court of Orissa dated 26-9-1994 in O.J.C. Nos. 1866, 2981 and 5052 of 1991.

(2.) The High Court, by the impugned judgment, has allowed the writ petitions filed by the respondents herein and has directed the appellant-Bank to issue appointment orders to them for the post of Officer/Field Supervisors.

(3.) For the purpose of recruitment, the Banking Service Recruitment Board (hereinafter referred to as "the BSRB") issued an advertisement in the newspapers. The contention of the Bank before the High Court was that in view of the financial crisis they had revised their indents submitted to the BSRB, long before the publication of the results regarding intimation of selection and as such the BSRB ought not to have gone ahead and issued letters of selection based on the original indent submitted by the Bank to the candidates and that merely by getting an intimation of selection, no right accrues to the candidates for appointment.