Lokranjan Goyal vs Institute Of Banking Personnel ...
2024 Latest Caselaw 8101 P&H

Punjab-Haryana High Court

Lokranjan Goyal vs Institute Of Banking Personnel ... on 18 April, 2024

                                        Neutral Citation No:=2024:PHHC:051577



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

106                                     2024:PHHC:051577
                                        CWP No. 24430 of 2016
                                        Date of Decision:18.04.2024

Lokranjan Goyal


                                                     ....Petitioner

                                        vs.

Institute of Banking Personnel Selection and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     None for the petitioner

             Mr. Aayush Gupta, Advocate
             for the respondents

                          ***

JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to respondents to consider his

case under Clause I (14) of advertisement dated 16.07.2016 (Annexure P-1)

and Clause 10 of the guidelines(Annexure P-2) and provide him a special

chance to appear in the main examination for the recruitment of

Probationary Officers/Management Trainees.

2. There was no representation on behalf of the petitioner on

01.03.2024. Even today, there is no change in the situation.

3. Mr. Aayush Gupta, Advocate submits that in view of judgment

of Supreme Court in 'Rajbir Surajbhan Singh Vs. Chairman, Institute of

Banking Personnel Selection, Mumbai' (2019) 14 SCC 189 and

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Neutral Citation No:=2024:PHHC:051577

CWP No. 24430 of 2016 -2- 2024:PHHC:051577

Division Bench judgment of this Court in 'Institute of Banking Personnel

Selection Vs. Lakhan Verma and others', LPA No.1597 of 2019 decided

on 11.11.2020, the writ petition is not maintainable.

4. In view of order dated 11.11.2020 passed by Division Bench of

this Court which is based upon judgment of Supreme Court in Rajbir

Surajbhan Singh (Supra), this Court is of the opinion that writ petition is

not maintainable.

5. Dismissed.

6. The petitioner is at liberty to avail remedies as permissible by

law.

(JAGMOHAN BANSAL) JUDGE 18.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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