CHHATTISGARH RAJYA GRAMIN BANK Vs. KAILASH CHANDRAWANSHI

JUDGEMENT

(1.) This batch of writ appeals {WA No. 679/2022, 680/2022, 681/2022, 682/2022, 683/2022, 684/2022, 685/2022, 687/2022, 688/2022, 689/2022, 690/2022, 691/2022, 692/2022 and 693/2022} preferred by the Appellants-Chhattisgarh Rajya Gramin Bank (for short, the Bank) are directed against the impugned judgment and order dtd. 22/8/2022 passed in WPS No. 4092/2019 and connected matters by which the learned Single Judge has declined to issue a writ directing the appellant-Bank to regularise the writ petitioners, however, the appellant-Bank has been directed to frame a scheme for regularisation of Sweeper-cum-Messenger within an outer limit of six months.

(2.) WA No. 79/2023, arising out of order dtd. 22/8/2022 passed in WPS No. 4305/2019, is preferred by the writ petitioners, challenging that part of the order by which the learned Single Judge though has directed the respondent-Bank to formulate a scheme for regularisation of Sweeper-cum-Messengers but there is no specific direction with regard to considering the case of each of the writ petitioners therein, individually. The Appellants/writ petitioners have pleaded that the respondent-Bank may be directed to allow them to continue with their services till the scheme for regularisation is framed. However, in the prayer clause, the Appellants/writ petitioners have prayed for setting aside the judgment dtd. 22/8/2022 passed in WPS No. 4305/2019.

(3.) Since common facts and question of law are involved in this batch of writ appeals, they have been clubbed together, heard together and being disposed of by this common judgment. For disposal of these appeals, Writ Appeal No. 686/2022, arising out of order dtd. 22/8/2022 passed in Writ Petition (S) No. 4326/2019 and connected cases, is taken as the lead case.