SATPAL SON OF SHRI LAL CHAND SAHARAN BY CASTE SAHARAN Vs. ORIENTAL BANK OF COMMERCE
LAWS(RAJ)-2017-2-14
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on February 07,2017

Satpal Son Of Shri Lal Chand Saharan By Caste Saharan Appellant
VERSUS
ORIENTAL BANK OF COMMERCE Respondents

JUDGEMENT

- (1.) These two writ petitions are being decided by passing a common order, as the issue involved in both the writ petitions is of similar nature.
(2.) The petitioners by way of these writ petitions have prayed for quashing the final result of the successful candidates in clerical cadre and to issue final select list strictly by following rules and regulations of the reservation policy and for considering their candidatures on the post of Clerk as they belong to Ex-servicemen OBC Category.
(3.) The facts which require consideration for disposal of the cases are that the Oriental Bank Of Commerce had issued an advertisement in November 2008 inviting applications for appointment in the clerical cadre for various States of India. For Rajasthan, there were total 143 posts, which had bifurcated in the various categories of General, SC/ST &OBC. In the advertisement, it was provided that the reservation for Ex-servicemen shall be horizontal and the horizontal reservation shall be provided category-wise, as per their own category.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.