VISHAL KUMAR BALMIKI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Gopal Kumar Srivastava, learned counsel appearing for the respondent- Bank.

(2.) Instant writ petition has been filed praying for the following main reliefs:-

(3.) At the very outset, learned counsel for the petitioner states that he is confining his claim for compassionate appointment to a Class IV post. The aforesaid statement is recorded.