RAJINDER KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) VIDE the instant petition, the petitioner is seeking the relief as under:-

(2.) IT is pertinent to mention here that on the first date of hearing i.e. on 15.05.2012, Mr. Dhruv Mehta, ld. Sr. Counsel made his appearance on behalf of the respondent Bank and submitted that the petitioner would be called for interview. He also submitted that till the disposal of the instant petition, one vacancy shall be kept reserved for the petitioner and his seniority shall be subject to the final outcome of the petition.

(3.) THE respondent Bank, thereafter, filed an application vide no. 9390/2012 whereby sought clarification of the interim order dated 15.05.2012 for the reasons as under: -