MANOJ KUMAR Vs. COMMON CADRE COMMITTEE PRIMARY COOPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioners are seeking a writ of mandamus for consideration of their cases for regularisation on the ground that the petitioners have completed ten (10) years of services on daily wages with the respondent-Bank.

(3.) Having taken note of the arguments advanced by the learned counsel appearing for the parties, in order to issue a writ of mandamus, there shall be a demand and refusal. In that view of the matter, liberty is reserved to the petitioners to make a representation to respondent No.1 seeking redressal of their grievance and in the event, if such a representation is made within two weeks from the date of receipt of a copy of this order, respondent No.1 shall consider the same within an outer limit of eight (08) weeks from the date of receipt of a copy of such representation.