DILIP KUMAR SHUKLA Vs. ALLAHABAD BANK & 51 OTHERS
LAWS(ALL)-2015-11-252
HIGH COURT OF ALLAHABAD
Decided on November 18,2015

Dilip Kumar Shukla Appellant
VERSUS
Allahabad Bank And 51 Others Respondents

JUDGEMENT

- (1.) This writ petition is directed against the result of selection proceedings undertaken by the respondents-Bank for appointment of part-time Sweepers/Safai Karamcharies in the respondents-Bank.
(2.) It appears that 51 posts were advertised by the respondents vide advertisement dated 30th of May, 2015. 13 posts out of the said 51 post were reserved for other Backwards-Class, whereas 10 posts for Scheduled Castes and 3 posts for Scheduled Tribes. 25 posts were kept open for unreserved category candidates. Petitioner, who belongs to the General-Category also applied for the post in question. The posts were to be filled on the basis of interview. Petitioner participated in the interview, but he has not found suitable.
(3.) Challenge to the select list has been made on the ground that persons far in excess of the quota meant for reserved category seats have been filled from reserved category. It is also stated that the result had been declared only on the basis of interview held on 9th of September, 2015 and those, who had been subjected to interview on 10th of September, 2015 were not considered.;


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