PRATHEESH VAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) WRIT appeal Nos.837/12 and 840/12 are filed by the petitioners in W.P(C).Nos.12395/11 and 12575/11 respectively, which were dismissed by a learned single Judge of this Court by a common judgment rendered on 4.4.2012.

(2.) WE heard the learned senior counsel for the appellants, learned Government Pleader for respondents 1 and 2 and the respective counsel for respondents 3 and 4.

(3.) THE appellants in W.A.837/12 were appointed as Full - time Contingent employees in the third respondent bank as per Ext.P1 memorandum dated 9.2.2008 issued by the Managing Director -in -charge. As can be seen from Ext.P2 minutes, their appointment was ratified by the Board of Directors of the bank that met on 5.5.2008. The 26 appellants in W.A.840/12 were appointed as Part -time contingent employees in the bank by memorandum dated 4.4.2008 issued by the Managing Director -in -charge. Here also, Ext.P2 shows that the appointment of some of the appellants as Part -time contingent employees was ratified by the Board of Directors in their meeting held on 5.5.2008.