Patna High Court - Orders
Pramila Kumari vs The Union Of India & Ors on 1 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.3314 of 2011
YOGESH KUMAR
Versus
THE UNION OF INDIA & ORS
with
CWJC No.3320 of 2011
PRAMILA KUMARI
Versus
THE UNION OF INDIA & ORS
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2. 1.3.2011In both the writ applications the grievance of the petitioners is that although they have obtained very high marks in the written test much more than the qualifying marks, yet they have been deliberately given less than the qualifying marks in the interview so as to prevent them from being appointed on the post of Administrative Officer in the Oriental Insurance Company Ltd. It is alleged that the candidates from this State have been specially chosen for meting out such discrimination.
When the matter was taken up yesterday, no one appeared on behalf of the respondent Oriental Insurance Company, although the name of learned counsel for the said respondent appears in the daily cause list in one of the cases. Today also no one has appeared.
In the above circumstances, the Chief Regional Manager (respondent No.5) is directed to -2- be personally present in Court along with his counter affidavit on 23.3.2011 clearly meeting the contentions raised by the petitioners on the basis of the documents and materials available.
Put up among top five cases in the main list on 23.3.2011.
It is further directed that in the meantime, no further appointment letters shall be issued.
Office is directed to communicate this order to respondent No.5.
VPS ( Ramesh Kumar Datta, J. )