B.J.SHETHNA,J. - (1.) THE petitioner has filed this petition challenging his appointment to the post of officer by the respondent Bank pursuant to the select list, though, he was selected and placed at serial No. 12 in the select list.
(2.) THE respondent Bank has filed a detailed reply affidavit and pointed out that the petitioner belongs to General Category and as per the select list of the General candidates, at Annexure R/3 to the reply, the petitioner was placed at serial No. 12 as per the merits in the list. In all 14 candidates were selected by that select list including the present, petitioner for the appointment to the post of Officers, on the basis of written test, held on 25th November, 84 and oral interview held on 11, 12 and 13th March, 1985 respectively. The bank has categorically denied in reply para 7 to its affidavit that the persons who were below the petitioner in the merit have been given appointment in the bank. The persons who are at serial Nos. 1 to 14, at Annexure 1 to the petition, are from general category and rest of the persons from serial Nos. 15 to 27 belong to the reserved category i.e. Scheduled Castes and Scheduled Tribes.
(3.) THE Bank has come out with a clear case that as per the directives of the Government of India with regard to reservation of posts for Scheduled Castes and Scheduled Tribes to fill in vacancies in Regional Rural Banks, 16 percent posts are reserved for Scheduled Caste persons and 12 percent posts are reserved for Scheduled Tribe persons as per Circular dated 11th March, 1977 at Annexure R/5.;