DILIP KUMAR SINHA Vs. JHARKHAND GRAMM BANK

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner, whose writ petition being W.P.(S) No. 3988 of 2016 was dismissed by the learned Single Judge vide judgment and order dated 6th March, 2017 whereby, the prayer of this appellant (original petitioner) to operate select list dated 22nd Jan., 1992 was not accepted by the learned Single Judge and hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is an original petitioner, who had applied for Class-IV post with the respondent bank and he was interviewed on 04.08.1991.

(3.) Select list of 41 candidates were prepared which is at Annexure-2 to this memo of Appeal, dated 22nd Jan., 1992 and this appellant is at serial no. 22 in the said select list.