SUMAN DEY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned Senior counsel assisted by Mr. A. Boro, learned counsel for the appellant. Also heard Mr. P.K. Kalita, learned Senior counsel assisted by Mr. K.R. Barooah, learned counsel for the respondents.

(2.) The present appeal has been preferred against the judgment and order dtd. 26/2/2021 passed by the learned Single Judge in WP(C) No.2459/2019 by which the plea of the writ petitioner/appellant for fixing the ratio for recruitment to the higher post of Senior Manager (Law), MMG Scale III has been rejected on the ground that in absence of any prescribed ratio for filling up such vacant posts of Senior Manage (Law), MMG Scale III by way of direct recruitment and promotion, the appellant/petitioner has no legal or fundamental right to seek any such direction from the Court.

(3.) Before we examine the correctness of the view of the learned Single Judge, relevant facts may be noted.