M.H.S. Ansari, J. - (1.) Petitioners 6 in number filed the instant writ application praying for the relief, inter alia, of a writ mandamus of commanding the respondents to exhaust the panel prepared by the respondent authority for recruitment in the post of Peon-cum-Farash prepared in the year 1984 and for a consequential direction not to give any effect or further effect to the panel prepared on March 5, 1991 being Annexure E so long as the panel of 1984 is not exhausted.
(2.) Alter having heard Mr. M.K. Basu, Id. Sr. advocate appearing along with Mr. M.R. Karmakar for the petitioner and Mr. M. Rajsekhar appearing along with Mr. M. Rajeswara Rao and Mr. Monoj Singh for the respondent Bank, this Court is of the view that the matter lies in a narrow compass. For the said reason, only certain relevant facts necessary for the disposal of the instant writ application need to be stated. They are as under: For filling up of the posts of 186 vacancies, which actually were estimated in the various branches of the respondent bank, concerned employment exchanges were requested to sponsor candidates. Accordingly, in or about March 31, 1984 a panel was prepared after the names had been sponsored by the employment exchanges. The panel actually prepared comprises of 265 persons. The break up of which is as under; JUDGEMENT_83_LAWS(CAL)7_2002.html
(3.) Petitioner, it is not disputed, have been placed in the said penal at serial Nos. 122, 125, 131, 137 and 145. It is the case of the respondent Bank that 205 candidates were absorbed from the said panel out of 265 persons empanelled. The petitioners belong to general category and in that category 168 candidates were empanelled and upto 1985/86 only 115 were absorbed. It is also not disputed that in 1988-89 candidates at Sr. No. 116 to 119 from out of 168 candidates in that panel were absorbed. Thus from that panel of 265 in the general category wherein 168 candidates were empanelled, appointment was offered to the candidates upto the serial No. 119. The other candidates who were absorbed are from other categories with which we are not concerned in the instant writ application upto the year 1985-86. Though, it must be mentioned that in SC category also one candidate was afforded appointment in 1988-89.;