- (1.) Result of the non-appellant has been brought in sealed cover and opened in the Court. The non appellant has scored more marks than the cut-off for unreserved categories. The appeal was heard on merits.
(2.) Learned counsel for the appellant submits that so far as Institute For Banking Personnel Selection (IBPS) is concerned, it conducts selection for different Banks, but has no authority to make appointments. The learned Single Judge has given direction for appointment of the non-appellant by treating him to be OBC candidate. The post of Agriculture Field Officer (Scale-1) is to be filled by the respective Banks and not by the appellant herein. The direction given by the learned Single Judge is thus not maintainable, qua the appellant.
(3.) It is further submitted that the appellant herein does not fall in the definition of State, agency or other authorities, as given under Article 12 of the Constitution of India. In view of the above, the writ was not even maintainable. The reference of a judgment of Bombay High Court is given which was upheld by the Apex Court.;