CHAIRMAN AND MANAGING DIRECTOR Vs. K. MARIMUTHU

JUDGEMENT

(1.) Calling into question the Judgment and Order, dtd. 31/3/2023 passed by the learned Single Judge in W.P. No.13832 of 2013, the Respondents in the Writ Petition have filed these Writ Appeals.

(2.) The First Respondent has filed a Writ Petition assailing the communication issued by the Reserve Bank of India, dtd. 18/12/2006, thereby withdrawing the Circular issued by the Reserve Bank of India, dtd. 4/1/1991 in the matter of appointment of Panel Advocates for the Nationalized Banks in All India Level/State Level/Regional Level/Zone Level. The First Respondent further sought directions to empanel the Advocates by following the established principles of law and to provide adequate representation to the Candidates belonging to SC/ST/OBC communities.

(3.) It was the case of the First Respondent that he was deprived of his opportunity to be empaneled as an Advocate in Banks despite his Applications to the Banks.