PARMAR PRABHUDAS SAHNABHAI Vs. CANARA BANK

JUDGEMENT

(1.) : The matter was called out in the first session and with a view to give an opportunity to the learned advocate for the petitioner, the matter was kept in the second half. In the second session also nobody is present for the petitioner.

(2.) The present petition is filed by the petitioner for the relief to the effect that a declaration be made in favour of the petitioner to the effect that the petitioner is regularly appointed Peon in the respondent Divisional Office at Ahmedabad of the respondent Bank on and from 1.3.1991 and for a direction that the petitioner be paid full back wages and all other consequential benefits and perquisites since then.

(3.) It is the case of the petitioner that the petitioner belongs to scheduled caste and that he holds requisite certificate(s) in support thereof. That the petitioner holds the educational qualification of SSC (failed). It is the case of the petitioner that the respondent Bank is having its Divisional Office at Ahmedabad and there were six vacancies of Peon at the local branches of the respondent Bank and other office at Ahmedabad. For filling up the said vacancies, the respondent Bank invited names from the Employment Exchange at Ahmedabad. The name of the petitioner was sponsored by the Sub Regional Employment Officer. In response to which the respondent Bank addressed a letter dated 27.9.1998 to the petitioner, calling upon him to appear for interview at its office at Ahmedabad on 10.10.1998, for appointment to the post of Peon at any of its local branches and offices at Ahmedabad. A copy of the same is produced at Annexure 'C' to this petition. It may be noted here that the contents of Annexure 'C' are not correctly reproduced in the petition inasmuch as the said letter clearly mentions, "Daily Wagers". The first para of that letter reads as under,