REGENT COMPUTRONICS PVT. LTD.

BHAGWANDAS TIWARI Appellant

V/S

DEWAS SHAJAPUR KSHETRIYA GRAMIN BANK Respondents

Referred Judgements :-

K.SAMANTARAY V. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
SANT RAM SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MYSORE VS. SYED MAHMOOD [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
JAGATHIGOWDA C N VS. CHAIRMAN CAUVERY GRAMINA BANK [REFERRED TO]
B V SIVAIAH VS. K ADDANKT BABU [REFERRED TO]
STATE OF U P VS. JALAL UDDIN [REFERRED TO]

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANTS call in question legality of the judgment rendered by a Division Bench of the Madhya Pradesh High Court, Indore Bench. By the impugned judgment the view taken by the learned Single Judge in Writ Petition No.799 of 2000 decided on 25.6.2001 was upheld.

(3.) LEARNED counsel for the respondents on the other hand submitted that there was no departure from the criterion of seniority- cum-merit. A candidate was required to obtain 45 marks out of 60 because there was no question of obtaining marks so far as service is concerned, that was only a conclusion.

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BHAGWANDAS TIWARI Vs. DEWAS SHAJAPUR KSHETRIYA GRAMIN BANK

Referred Judgements :-

JUDGEMENT

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