SANJEEV KUMAR Vs. UNION OF INDIA
LAWS(ALL)-2003-12-123
HIGH COURT OF ALLAHABAD
Decided on December 03,2003

SANJEEV KUMAR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) HEARD learned Counsel for the parties.
(2.) THE petitioners have challenged the impugned communication dated 22 -5 -2003 issued by the Assistant General Manager, Punjab National Bank, New Delhi copy of which is Annexure -5 of the writ petition and have prayed for a mandamus, directing the respondents to declare the final select list on the basis of the written examination held on 18 -2 -2001 and the interview completed in November, 2002 for promotion to the post of officer Scale -II from amongst officers Scale -I. The petitioners are officers Scale -I in Muzaffar Nagar Kshetriya Gramin Bank. They appeared in the examination for promotion to officer Grade -II. The written examination was held on 18 -2 -2001 and the petitioners qualified and appeared in the interview in November, 2002 as stated in para 20 to the writ petition. However, the final result has not been declared and instead on 22 -5 -2003 the impugned letter was issued cancelling the examination vide, Annexure -5 to the writ petition.
(3.) WE have carefully perused the impugned order dated 22 -5 -2003. That order states that in accordance with the advice of the Finance Ministry (Banking Department), the examination was being cancelled and fresh examination will be held.;


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