LAWS(TRIP)-2020-3-16

MITHUN SHARMA Vs. TRIPURA GRAMIN BANK

Decided On March 06, 2020
Mithun Sharma Appellant
V/S
TRIPURA GRAMIN BANK Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petitions.

(2.) With minor differences facts in all petitions are common which are as under:

(3.) From the record which I perused with the assistance of learned advocates for the parties, it would further emerge that there were no vacancies in the SC category on account of non-joining of service by any of the appointed candidates. The petitioner in case of WP(C) No.1423 of 2019 who belongs to SC category and seeks appointment on the basis of her placement in the reserved list, therefore, must fail. However, it is undisputed that on account of non-joining of selected candidates there are two vacancies in OBC category and one in UR category which were re-notified by the Bank in the subsequent selection process but against filling up of which this Court had granted interim stay.