(1.) Heard learned counsel for the parties.
(2.) The crux of the issue which is required to be decided in the two writ applications is whether the exercise initiated by the Respondent-Bank to make certain recruitment on the post of Messenger/Sweeper way back on 25.03.2011 and 26.03.2011, restricting the participation to such candidates whose names were either sponsored by the Employment Exchange or registered with the Employment Exchange is sustainable in law or not?
(3.) Both the Petitioners had been working in the Respondent-Bank as a daily wager and when regular opening arose in the said Bank and the Bank decided to restrict consideration and ousting the Petitioners, the writ applications came to be filed and an order of restraint was also passed by the writ Court. Because of the said order of restraint, the recruitment has not been carried out and now more than 7 years have gone past. To that extent, the entire exercise of recruitment has been derailed.