H.C. Mishra, J. - (1.) Heard learned counsel for the appellant, learned counsel for the respondent-IDBI Bank, learned counsel for the State of Jharkhand as also learned counsel for the Union of India.
(2.) The appellant is aggrieved by the impugned Judgment dated 20.11.2015, passed by the Hon'ble Single Judge, in W.P.(S) No. 1369 of 2011, whereby the writ application, filed by the appellant writ petitioner, challenging the order dated 22.2.2011, terminating her service from the respondent Bank, has been dismissed by the Writ Court.
(3.) The facts of this case are that the appellant, who belongs to Roniyar (Baniya) caste falling in OBC category, was appointed on contractual basis on the post of Executive, in IDBI Bank Limited, in the month of November 2007, on the basis of her caste certificate, issued by the S.D.O., Sadar, Ranchi. Her contract was renewed on annual basis by the Bank and she served as an Executive in the respondent Bank up to November, 2010, while she was posted at Ranchi. Pursuant to an advertisement published by the respondent Bank, allowing the Executives working on contractual basis to appear in the selection process for appointment on substantive basis, she appeared in the selection process and was selected for the post of Assistant Manager Grade-A in the respondent Bank. The appointment letter was issued to her, appointing her to the said post by the respondent-Bank on 01.11.2010, which has been brought on record as Annexure-2/1 to the memo of appeal. In the appointment letter, it was stated that for joining the post, she had to give resignation from the post of Executive, on which she was working on contractual basis. It was also stated in the appointment letter that in case her caste certificate did not contain the caste name as per the list of the Government of India, her joining in the Bank would not be considered.;