RAMESHBHAI MAGANBHAI WAGHELA Vs. REGIONAL MANAGER SYNDICATE BANK

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent Bank to appoint the petitioner in the Sub Staff Cadre on regular basis with all service benefits attached thereto along with the seniority over his juniors who have been wrongly taken on regular basis denying such benefits to the petitioner and to quash and set aside order of reply dated 9th June, 2004.

(3.) IT appears that earlier, the petitioner had approached this Court by filing Special Civil Application No. 944 of 2003. This Court disposed of the said petition on 22nd April, 2004 by following order: "