Prabodh Dinkarrao Desai, Chief Justice - (1.) The appeal is taken up for hearing by treating it as included in the day's cause list.
(2.) The first appellant is a Regional Rural Bank established by the Central Government under the Regional Rural Banks Act, 1976. The second appellant is the present Chairman of the said Bank. The first appellant shall be referred to as "the respondent Bank" in the course of of this judgment.
(3.) Respondents No. 1 and 5 herein (hereinafter referred to as "the Writ petitioners") moved a Writ petition against the respondent Bank and others on November 29, 1985 seeking the relief, inter alia, that the panel prepared and published on July 9, 1984 by the respondent Bank for appointment to the posts of Junior Clerk-cum-Cashier be cancelled or rescinded and that the respondent Bank be directed to forbear from giving effect or any further effect to the said panel and to appoint the Writ petitioners in the said post.;