A.S. Bopanna, J. - (1.) Leave granted.
(2.) In the civil appeal arising out of SLP(C) No.16567/2016 the appellant-Bank of India is before this Court assailing the order dated 24.05.2016 passed in W.A.No.313/2016. The said appeal before the High Court of Kerala at Ernakulam was filed against the order passed in WP(C) No.39083/2015 whereby the learned Single Judge of that High Court had allowed the writ petition by an order dated 20.01.2016. In the appeal arising out of SLP(C) No.24764/2016 the appellantSyndicate Bank Ltd. is assailing the order dated 24.05.2016 passed in Writ Appeal No.404/2016, whereby the Division Bench of the High Court of Kerala had upheld the order passed by the learned Single Judge in WP(C)No.17403/2015 dated 20.12.2016.
(3.) Though in these two appeals the parties are different, keeping in view the question arising for consideration is the same in both these appeals and since the High Court has disposed of the appeals through the common order, these two appeals are taken up, heard together and disposed of by this common order. For the purpose of narration of facts, the case as pleaded in SLP(C) No.16567/2016 is taken note. In respect of the recruitment to be made in the Banking Sector the respondent No.2 herein, an institute of Indian Banking Personnel Selection ("IBPS" for short) undertakes the process of recruitment by issue of appropriate Notification in that regard.;