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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/277 of the Constitutioon of India is seeking direction to the respondent to recruit him on the post of Probationary/Management Trainnee.
Learned counsel for the respondeent, at the outset, submits that in view of judgment of Supreme Court in Rajbir Surajbhan Singh v. Chairman, Institute of Banking Personnel Selection, Mumbai, 2019 (5) JT 35 and Division Bencch judgment dated 11.11.2020 of this Court in Institute of Banking Personnel Selection v. Lakhan Vermma and others, LPA No.1597 of 2019, the writ petition is not maintainable.
Learned counsel for the petitiooner expressed his inability to controvert the applicability of aforesaid judgments to the present case.
Inn view of the aforesaid judggment of Supreme Court and judgment of this Court, the present petittion is not maintainable and accordingly dismissed.
The petitioner is at liberty to avvail remedies as permissible by law.