. - (1.) The petitioner claims to be a member of the Other Backward Classes, "O.B.C." for short. According to the petitioner, pursuant to an advertisement published by the respondent Bank for filling up ten posts of Management Trainees, he was asked to appear at an interview at the Head Office of the Bank on 5th April, 1997. It is the petitioner's case that no written test was held and the petitioner was orally interviewed along with other general candidates.
(2.) It is the petitioner's grievance that the respondent Bank did not reserve the requisite number of posts meant for O.B.C. candidates as per the 200 point roster introduced by Office Memorandum dated 22nd October, 1993, of the Government of India. According to the petitioner, the respondent Bank was required to reserve two of the ten vacant posts for O.B.C. candidates in terms of the said 200 point roster, which it failed to do so.
(3.) It is also the petitioner's grievance that, although, in the case of O.B.C. candidates some relaxation in standard was required to be made, no such relaxation was made as far as the petitioner was concerned and, as stated hereinbefore, he was interviewed along with the general candidates in complete disregard of the directions contained in Office Memorandum dated 31st July, 1970, which provides that for reserved vacancies, interviews of Scheduled Castes and Scheduled Tribes candidates should be held on a day or sitting of the Selection Committee other than the day or sitting on which general candidates are to be interviewed, so that Scheduled Castes and Scheduled Tribes candidates are not judged in comparison with general candidates and the interviewing authority is prominently aware of the need for judging Scheduled Castes and Scheduled Tribes candidates by relaxed standards.;