LAWS(ALL)-2022-11-90

RAVI KUMAR YADAV Vs. UNION OF INDIA

Decided On November 15, 2022
Ravi Kumar Yadav Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Shri Siddharth Khare, learned counsel for the petitioner and Shri Vivek Ratan Agarwal, learned counsel for the respondents.

(2.) The present writ petition is preferred challenging the order dtd. 9/2/2018 passed by respondent no 4. Further prayer has been made in the writ petition for directing the respondent authorities to appoint the petitioner as the Single Window Operator-A/Clerk in the respondent department and to pay his regular monthly salary every month.

(3.) The Institute of Banking Personnel Selection notified a common recruitment process for recruitment in clerical grade for the 19 Banks including the respondent-Union Bank of India. The advertisement notified the time schedule under which 1/9/2014 was specified as the last date for online registration and 17/11/2014 as the date for downloading call letters for examination in December 2014. The result were to be declared in February 2015.