KAPIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Mr. Bangar waives service for respondent no. 1. Learned AGP waives service for respondent no.2. Mr. Warad waives service for respondents 3 and 4. At the joint request, the matter is heard finally at the stage of admission.

(3.) The averments in the petition are to the effect that the petitioners are the employees of the respective Regional Rural Banks (RRBs) working on different posts. The respondents 3 and 4 are the Managing Director & Chief Executive Officer and the General Manager of the Central Bank of India which is the public sector bank. It published an advertisement on 27/1/2023 inviting applications for the post of the Chief Manager.