KHUSHI RAM Vs. BANKING SERVICE RECRUITMENT BOARD

JUDGEMENT

(1.) PETITIONER who is admittedly a member of the Scheduled Caste and who was an applicant for recruitment for the post of Probationary Officer in the Regional Rural Banks in pursuance of advertisement issued in "rozgar Media" on 16. 28/2/1990 has sought a writ of mandamus qua the respondents, for his appointment on the premise that he stands selected by the Banking Service Recruitment Board.

(2.) FACTS of the case show that after the petitioner had submitted application in pursuance of the advertisement issued by respondent No. 1 he and others were called to appear in the examination held in 1990. Result of the examination was printed in Nav Bharat Times dated 9. 3. 1991. While the petitioner claims that he was placed at No. 1 the respondents have asserted that he was placed at serial No. 3 in merit list. Some of the candidates who had been selected by respondent No. 1 filed writ petitions before this court. Civil Writ Petition No. 3848 of 1992, Ashok Kumar v. The Banking Service Recruitment Board was allowed on November 4, 1992 by a Division Bench and a direction was given to the respondents to give appointment to the said petitioner. Writ Petition No. 286 of 1993 of filed by one Renu Bala was also allowed by the Court on 6. 10. 1993 and a similar direction was given by another Division Bench for appointment of the said petitioner.

(3.) RESPONDENTS have in their separate but almost identical replies raised the plea of delay and also that the petitioner does not have a legal right to be appointed in the service only on the strength of a selection made by respondent No. 1. Their further plea is that the petitioner should have filed writ petition prior to the filing of writ petition by Ashok Kumar and merely on the strength of the orders passed by this court in Ashok Kumar's case, he Cannot be given relief.