AIR 2019 SC (Supp) 872 ::AIROnline 2019 SC 252 ::(2019) 3 JCR 188 (SC) ::(2019) 2 ServLJ 84 ::2019 (14) SCC 189 ::(2019) 4 All WC 3166 ::2019 (9) ADJ 20 NOC ::(2019) 2 ESC 374 ::(2019) 3 Pat LJR 227 ::(2019) 3 ServLR 884

Supreme Court Of India

: AIROnline 2019 SC 252 (From: Bombay)*

Hon'ble Judge(s): L. Nageswara Rao, M. R. Shah , JJ

(A) Constitution of India , Art.12— State - Institution of Banking Personnel Selection (IBPS) - Neither constituted under statute nor controlled or funded by Govt. - Not 'State' as defined under Art.12. AIROnline 2002 SC 414, Rel. on. (Para 11 12) (B) Constitution of India , Art.226, Art.32— Writ petition - Maintainability - Challenge as to cancellation of petitioner's candidature for examination for post of clerk in Bank by Institution of Banking Personnel Selection (IBPS) - Writ petition under Art.226 is maintainable against private body only if it discharges public function - IBPS is not creature of statutes having statutory obligations or duties - Its function namely conducting recruitment tests for appointment in banking and other financial institutions is not public duty - IBPS is not amenable to writ jurisdiction under Arts. 226, 32 - Writ petition, not maintainable. AIROnline 2014 SC 312, AIR 2003 SC 4325, Rel. on. (Para 14 15) .....