- (1.) This is an intra court appeal filed by respondents of W.P. No.849/97 under Rule 134 of the Rajasthan High Court Rules, against an order dated 19.5.2003 passed by Single Judge in W.P. No.849/97.
(2.) By impugned order, the learned Single Judge allowed the writ petition filed by respondent herein and in consequence, issued a writ of mandamus against the appellant(Bank), directing them to give appointment to writ petitioner (respondent no.1) on the post of Class IV employee within three months from the date of order.
(3.) So the question that arises for consideration in this writ appeal is whether learned Single Judge was justified in allowing the writ petition and was further justified in issuing writ of mandamus against the appellants (respondents of writ petition).;