CHARLE THOMAS Vs. NORTH MALABAR GRAMIN BANK

JUDGEMENT

(1.) The petitioners in these writ petitions seek to command the respondents to include the name of the petitioners as well in the select list of temporary Messengers and to direct the respondents to reserve posts of temporary Messenger/Office Attendant (multi purpose) in the service of the Bank.

(2.) The petitioners state that they were appointed in the service of North Malabar Gramin Bank, the 1st respondent. The post of Messenger/Sweeper cum Office Attendant (multi purpose) in the service of the Bank is a Group C post. As per Recruitment Rules, the said post is required to be filled up by direct recruitment.

(3.) The petitioners contend that in the absence of any directly recruited persons, the Bank was engaging persons on temporary basis. The persons like the petitioners, who were temporarily engaged, were permitted to continue in service for a considerably long time.