TATHAGATA CHANDA Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) Heard Mr. CS Sinha, learned counsel appearing for the appellant as well as Mr. AR Barman, learned counsel appearing for the respondents.

(2.) This intra-court appeal is directed against the judgment dtd. 30/9/2020 delivered in WP(C) No. 607/2020 filed by the appellant herein.

(3.) The grievance as propagated in the said writ petition is that on the culmination of the recruitment process that was initiated by the advertisement dtd. 6/6/2012, the petitioner did not get any offer from the bank respondents. But the ground of objection as raised in the writ petition succinctly is that the bank-respondents refused to operate the waitlist which according to the said advertisement was to be maintained.