RAHUL JAIN Vs. BARODA RAJASTHAN KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) Mr. Rajpurohit, learned counsel for the petitioners submits that due to communication gap between respondent No. 1 and 3, 126 posts of Scale II, General Banking Officer though advertised could not be filled in at first instance.

(2.) According to him these posts have now been permitted to be filled in by the respondent No.1.

(3.) The petitioners' concern in the present writ petition is that though the petitioners stood higher in merit list, they have been given appointment/posting in distant Regional Rural Banks and also outside the State, which were not preferable to them, however these 126 posts which have been permitted to be filled in later, are being offered by the respondent No.3 to persons next in merit. He argues that despite standing higher in merit petitioners would be deprived of posting places of their choice whereas persons securing lesser merit than them would be given postings which the petitioners would have opted.