GOKUL SREEKUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The appellant herein has filed the instant Writ Petition (Civil) W.P. (C) No. 12950/2021 before this Court with the following prayers:

(2.) The learned Single Judge, after hearing both sides, has rendered the impugned judgment dtd. 29/9/2021 in W.P. (C) No. 12950/2021 dismissing above W.P. (C) on the ground that the appellant cannot be said to be fulfilling the eligibility condition for claiming horizontal reservation in the Ex-service category for selection to the post of Peon under the respondent Bank. It is this verdict of the learned Single Judge dismissing the above W.P. (C) that is under challenge in this intra court appeal filed under Sec.5(i) of the Kerala High Court Act, 1958, at the instance of the unsuccessful writ petitioner.

(3.) Heard Sri. M.A. Baby, learned counsel appearing for the writ appellant/writ petitioner and Sri. Sandeep Ankarath, learned Standing Counsel for the Punjab National Bank, appearing for the respondents in the W.A./respondents in the W.P. (C).