- (1.) Heard Shri P.N.Saxena, Senior Advocate assisted by Shri Siddharth, Advocate on behalf of the appellant.
(2.) This special appeal has been filed by the Canara Bank through its Chief Managing Director against the order of the Hon'ble Single Judge dated 26.02.2015 passed in Civil Misc. Writ Petition No. 11994 of 2015 (Gopal Tiwari vs. Union of India & Others).
(3.) Under the order impugned the Hon'ble Single Judge has found that non-consideration of the candidature of the petitioner on the ground that his name has not been sponsored by Employment Exchange was unjustified in view of the law laid down by the Apex Court in the case of The Excise Superintendent Malkapatnam Krishna, District Andhra Pradesh vs. K.B.N. Visweshwara Rao & Others, 1996 6 Scale 676 wherein it has been held that while notifying the vacancy to the Employment Exchange, the instrumentalities of State must afford opportunity to all similarly situate candidates by inviting application through necessary advertisement. The writ Court has, therefore, proceeded to direct that the petitioner who is already working with the bank may also be considered in the process of selection.;