K. MARIMUTHU Vs. SECRETARY TO GOVERNMENT, GOVERNMENT OF

JUDGEMENT

(1.) The Writ of Certiorified Mandamus has been instituted questioning the validity of the withdrawal of the circular issued by the Reserve Bank of India (RBI) in the matter of appointment of the Panel Advocates for the Nationalised Banks in All India Level / State Level / Regional Level / Zone Level. Further directions are sought for to empanel the Advocates by following the established principles of law and to provide adequate representations to the candidates belongs to SC/ST/OBC Communities.

(2.) The petitioner in person instituted the present writ petition on the ground that he was deprived of his opportunity to be empanelled as Advocate in Banks despite his applications to the respondent / Banks.

(3.) There are 19 Nationalised Banks plus 6 Banks in Nationalised State Bank of India Group Public Sector Banks and 3 other Public Sector Banks having its branches at the time of filing the present writ petition as follows: