INDERJEET SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) VIDE instant petition, the petitioners have prayed as under:

(2.) IN pursuance of the Memorandum of settlement circulated by the respondent/bank vide Personal Division Circular No.1643 dated 30.10.1988, the notified vacancies for the officers in JMG/S-1 were to be filled up in the following manner:-

(3.) ON 24.11.2009, the respondent/bank informed/notified the number of vacancies indentified to be filled in terms of which Delhi Circle was having 65 vacancies on the basis of seniority-cum-absence of-demerit channel and 109 vacancies on the basis of selectivity channel.