MERYKUTTY Vs. ZONAL MANAGER, BANK OF INDIA

JUDGEMENT

(1.) The petitioners in W.P.(C) No.5303 of 2020 were engaged on contract/daily wage basis in the second respondent Bank. While so, they applied for the post of 'Safai Karmachari-cum-Sepoy' pursuant to Ext.P3 notification issued by the Bank. As part of the selection process, an interview was conducted on 4/10/2019 and the candidates were informed that the result of interview will be intimated in due course. According to the petitioners, no rank list was published after the interview were taken by surprise on coming to know about the appointment of respondents 4 to 48. This writ petition is filed alleging nepotism, favouritism and procedural violations in the selection and appointment of respondents 4 to 48. The following reliefs are sought in the writ petition;

(2.) Adv.Anagha Lakshmy Raman, learned Counsel appearing for the petitioners in W.P.(C) No.5303 of 2020 put forth the following arguments;

(3.) Adv.Dinesh Mathew J.Muriken, appearing for the petitioner in W.P.(C) No.9137 of 2021, supported the above contentions and reiterated that the entire selection is vitiated by illegalities. It is further argued that the petitioner having continued in the service of the Bank for more than 10 years, her service is liable to be regularised, de hors the selection process.