MADAN LAL Vs. PUNJAB NATIONAL BANK & ORS

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution of India. The petitioner has made the following grievances.

(2.) The second grievance of the petitioner is with regard to non-appointment on the basis of the quota meant for Schedule Caste candidates. According to him, as per the facts and figures in the brouchure printed by the Bank, the total number of officers in the Bank were 13727 and the percentage of Scheduled Caste Officers has been indicated as 24%.

(3.) The learned Counsel for the petitioner has placed reliance on Annexure P/18. In this it has been categorically stated that the Bank has no backlog of quota of employment of SC/ST employees.