PROMOD KUMAR SEN Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution. Petitioners have prayed for following reliefs:-

(2.) This is second visit of the petitioners to this court against the impugned selection. Petitioners earlier filed W.P.No. 2677/13 which was disposed of on 24.2.2014 by permitting the petitioners to approach the competent authority of the Bank who will consider and decide the representation. In turn, the petitioners preferred representation Annexure P/5 which is rejected by impugned order dated 4.8.2014 (Annexure P/1).

(3.) Shri Chourasia, learned counsel for the petitioners raised two fold submission. Firstly, the ground raised in para-5 of the representation Annexure P/5 have been considered while passing the impugned order. Secondly, during pendency of the case, respondent No. 5 was terminated from service by order dated 13.6.2016 (Annexure P/7) filed with I.A.No. 11163/17 which shows that selection process was vitiated.