CENTRAL BAVK OF INDIA Vs. ACHINTYA KUMAR ROY

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 17/6/1994 by which the writ petition was allowed directing the Central Bank of India and others who were the respondents thereto, to appoint persons from the panel of 1986, if at all the Bank chooses to give appointment, and that the writ petitioners would be appointed according to their position in the panel in their turn and further in the event of appointments, having had already been made from out of the subsequent panel, the writ petitioners were directed to be placed above the persons appointed from the subsequent panel. Being aggrieved by the order, the Bank has preferred this appeal.

(2.) The facts of the case briefly stated are as follows :

(3.) The appellant-Bank in its affidavit-in-opposition stated inter alia as follows :-