MURALIDHAR N INAMADAR Vs. CHAIRMAN BIJAPUR GRAMEENA BANK

JUDGEMENT

(1.) In these petitions, the petitioners who had been selected for appointment to different categories of posts in the service of the Bijapur Grameena Bank established under the provisions of the Regional Rural Banks Act, 1976 (for short 'the Act') have sought for the issue of a writ of mandamus directing the Bank to appoint each of the petitioners to the post, for the appointment to which, he had been selected.

(2.) These petitions had come up for orders on the application filed by the respondents for vacating stay on 10.08.1987. having regard to the urgency of the matter with the consent of the Counsel appearing for the parties, these petitions were taken up for hearing. They were heard for considerable time on the said day and at the request of the learned Counsel they were adjourned today. After hearing further arguments of the learned Counsel for the parties, these petitions are being disposed of by this common order.

(3.) Briefly stated the facts of the case are these : Bijapur Grameena Bank has been established under the provisions of Section 3 of the Act at the request of Syndicate Bank, which is a Sponsor Bank. Section 17 of the Act empowers the Bank to make appointment of such number of Officers and other employees as it might consider necessary or desirable for the efficient performance of its functions. The 1st respondent - Bank issued an advertisement in the 'Samyuktha Karnataka' Daily, on 8.1.1985 (Annexure-A) inviting applications for 64 posts of Officers, 50 posts of Field Supervisors and 100 posts of Junior Clerks-cum-Cashier. The petitioners and several others submitted their applications pursuant to the aforesaid advertisement. The Bank selected 61 persons for appointment as Officers, 50 persons for appointment as Field Supervisors and 100 persons for appointment as Junior Clerks. Each of the petitioners was informed about his selection by communication dated 15.7.1985. As the communication to all the petitioners is similarly worded, it is sufficient to set out Annexure-D produced in the first batch of writ petitions. It reads: