STATE OF RAJASTHAN Vs. KAMAL JEET SINGH

JUDGEMENT

(1.) The instant intra court appeal is directed against the order dtd. 12/5/2014 passed by the learned Single Bench, whereby the writ petition of the respondent Mr. Kamaljeet Singh was allowed and the respondents (appellants herein) were directed to provide appointment to the respondent-petitioner on the post of 'Banking Assistant' in the Central Co-operative Bank of the State of Rajasthan, where candidates having lesser percentage of marks than the petitioner had been appointed.

(2.) Brief facts relevant and essential for disposal of the writ petition are noted hereinbelow:-

(3.) Learned Single Bench, vide order dtd. 12/5/2014 was pleased to allow the writ petition with a direction to appoint respondent-petitioner in a CCB of any district where candidates having lesser percentage of marks in comparison to the respondent-petitioner have been provided appointment.