MANISHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this Writ Petition, the Petitioner has challenged the order passed by Respondent Nos.2 and 7 i.e. inquiry report dtd. 9/12/2019 and consequential letter sent to the Petitioner dtd. 16/12/2019 informing that she is not selected as a clerk.

(3.) Respondent No.7 - Bank proposed to fill up the vacancies in the cadre of Clerks, Junior Officers and Officers in the Managerial level on it's establishment. The Bank engaged the National Institute for Banking Education and Research (NIBER) as an agency to hold examination for the recruitment process. The Petitioner submitted her application for the post of clerk and she was held eligible for that examination. In the selection process, she was selected after the written examination and the interview. The selection list was drawn up.