- (1.) These two matters have been taken up for hearing analogously as the issues involved in both the matters are the same and arise out of same set of facts.
(2.) The petitioners in both the matters had registered their names with the Employment Exchange and on the request of the Central Bank of India, hereinafter referred to as the "Bank", their names were forwarded by the local Employment Exchange to the Bank, for the purpose of recruitment of subordinate staff in the said Bank. The petitioners belonged both to the general category as well as the Scheduled Caste category. The petitioners were directed to appear for a written test on 9th February, 1986, for recruitment of sub-staff, in the West Bengal region. The petitioners were successful in the written test and they were informed as such by the Chief Manager, Personnel of the Bank, by his letter dated 11th August, 1986. According to the petitioners, identical letters ware. sent to all the petitioners. A copy of the letter addressed to the petitioner No. 1 in Civil Order No. 8281(W) of 1989, has been made Annexure "C" to the said writ petition. Besides being informed of their success in the written test, by the said letter, the petitioners were also informed that an interview of the successful candidates would be conducted and those found successful in the interview, would be absorbed in the Bank against clear vacancies.
(3.) According to the petitioners, they were also successful in the oral interview and a panel was prepared by the Bank for making appointments to the post of sub-staff against clear vacancies, in which their names were duly included, some in the Scheduled Caste category and the others in the general category.;