KAMAL THAPA Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Admitted. Counsel for the respondents waive notice. By consent, taken up for final disposal forthwith.

(2.) This appeal by original respondent- No. 4/appellant herein takes exception to the decision of the learned Single Judge dated 13.12.2011 in CWP No. 3777 of 2010-D. The said writ petition was filed by the respondent No. 4, praying for the following relief:--

(3.) The case of the writ petitioner was that the appellant herein came to be appointed pursuant to the selection process commenced on the basis of advertisement dated 27.5.2008. The first condition of eligibility in the advertisement was that the candidates must be enrolled with the Himachal Pradesh Employment Exchange. According to the writ petitioner, this condition was mandatory. Further, the appellant, admittedly, was not registered with the Employment Exchange. It is not necessary to emphasis or to refer to the other assertion made by the petitioner that the appellant could not have been registered, being a resident of Nepal.