SANDEEP KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In the instant writ petition, petitioner has challenged the order/letter dated 11.05.2015 (Annexure P-5) by which order of appointment issued to the petitioner for the post of Assistant under OBC category dated 04.05.2015 has been withdrawn.

(2.) The petitioner was a candidate for recruitment to the post of Assistant in the respondent-Bank. He was selected and appointed under OBC category. To that extent order of appointment was issued on 04.05.2015. In the meanwhile on 17.03.2015, Supreme Court in the case of Ram Singh and Others Vs. Union of India reported in 2015 (3) JT 159 has held that Jat Community reservation is impermissible. Para 55 reads as under:-

(3.) While issuing notice of motion, it was directed to the respondents to consider petitioner's name under General Merit category, if he is otherwise eligible.