- (1.) The petitioners, who are duly selected for the post of field supervisors in District Gramin Bank, Basti after being successful in the written examination and interview test conducted by the Recruiting authority, seek writ of mandamus against respondents for direction for issuance of appointment letter so that petitioners be taken in service and uncertainity of their career be over resulting out of inaction of the respondents to that extent. The petitioners main thrust against the respondents is that the petitioners are being denied appointment for no fault of theirs and only on account of arbitrary, unjust approach of the respondents based on consideration other than legal.
(2.) However, before proceeding to decide the matter on merits it is necessary to summarise briefly the admitted facts leading to the filing of the present writ petition.
(3.) The State Bank of India which is the leading Bank established the respondent Regional Rural Bank in the district of Basti, which is known as basti Gramin Bank. The said Bank, in turn , has been created under the Regional Rural Banks Act, 1976, an Act created by Parliament. The said Basti Gramin Bank has established 95 Branches in the rural areas of the district. It appears that 39 posts of Field Supervisors actually come into existence, and, an advertisement was issued for appointment of Field Supervisors of these posts. A copy of the advertisement is marked as Annexure 4 to the writ petition.;