- (1.) Petitioner Ranbir Singh s/o Dhup Singh, has directed the instant writ petition, in the nature of mandamus, directing the Haryana State Co-operative Apex Bank Ltd. (respondent No. 1) and its officer to select and appoint him as Clerk in the Reserved Category of Ex-Servicemen/Backward Class and to quash the selection and appointments of private respondent Nos. 3 to 6.
(2.) Succinctly, the case set up by the petitioner, in brief, in so far as relevant, was that the respondent-bank advertised some posts of Clerks and Stenotypists (English) as the special recruitment for SC/BC/Ex-servicemen, vide advertisement dated 09.07.1990, appeared in the Tribune (Annexure P-1). In pursuance of the advertisement, petitioner applied for the post of Clerk in the category of Ex-servicemen as well as Backward Class. The respondent-bank was stated to have appointed 16 persons as Clerks (5 for General category, 5 for BC and 6 for SC) but no person belonging to Ex-servicemen category was selected and appointed. According to the petitioner, as he belongs to Backward Class and was also an ex-serviceman, so, he was entitled to be selected and appointed in either category, but the respondent-bank did not appoint him in this regard.
(3.) Levelling a variety of allegations and narrating the sequence of events, in all, according to the petitioner that since it was a special recruitment drive to recruit the candidates from reserved categories, so the respondent-bank ought to have appointed him (petitioner) in the reserved category, instead of selecting and appointing respondent Nos. 3 to 6 in general category. On the basis of aforesaid allegations, the petitioner sought his appointment as Cleric and quashment of selection/appointments of private respondent Nos. 3 to 6, in the manner, indicated hereinabove.;