R.K.SADH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THIS writ petition was filed seeking the following reliefs:-

(2.) THE issue urged by the petitioners actually was crystallized as reflected in the order dated 10.5.2013 and which was as to whether the respondent-bank was using a select list which came into existence pursuant to a circular no.88/2012 or only a new list which came into effect after the policy of April, 2013.

(3.) THE respondent-bank has filed its affidavit pursuant to the order dated 10.5.2013. This affidavit shows that after the new policy of April 2;013 came into existence, the respondent-bank has prepared a fresh panel in terms of the policy of April 2013, and has not used any other existing panel including a panel which was created in terms of the circular no.88 of 8-5- 2012.