SHRIRAM Vs. SURGUJA KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) This writ petition has been preferred against the illegal and arbitrary action of the respondent No. 1 Bank whereby the Bank has decided to recruit messengers on permanent basis only by calling the names from District Employment Exchange, Ambikapur.

(2.) Mr. Waquar Naiyer, learned counsel for the petitioner, would submit that respondent No. 1 Bank has decided to recruit persons on the post of Messenger only by calling their names from the District Employment Exchange and no advertisement has been issued inviting applications for the said post, which is absolutely illegal and bad in law.

(3.) Mr. Raj Shengale, learned counsel for the respondents, would support the action of the Bank.