ARYAVRAT GRAMIN BANK Vs. VIJAY SHANKAR SHUKLA

JUDGEMENT

(1.) Respondent herein was a candidate for being appointed in the post of Officer in the appellant Bank pursuant to or in furtherance of an advertisement made on 21.8.1984.

(2.) Indisputably, Appellant Bank is governed under the provisions of Regional Rural Bank Act, 1976 (The said Act); its sponsor Bank being Bank of India. Indisputably, again its functions are under the control of National Bank for Agriculture and Rural Development (NABARD in short).

(3.) The rural banks in terms of the provisions of the said Act are obligated to follow the instructions issued by NABARD as also by the Central Government.