ASSISTANT GENERAL MANAGER (ADMINISTRATION), MADURAI Vs. P.KAMAIYYAN

JUDGEMENT

(1.) The subject matter of these writ appeals and the writ petitions are with regard to the recruitment of the respondents/ Armed Guards on temporary basis and their eligibility for permanent absorption.

(2.) Since the issue involved in these writ appeals and the writ petitions is one and the same, they are taken up together for hearing and disposed of by way of this common judgment.

(3.) The respondents / writ petitioners are Ex-Servicemen and they were appointed in the appellant Bank as Armed Guards on temporary basis. The writ petitions in W.P(MD)Nos.14971, 14976, 14977 and 14996 of 2010, 81, 617, 618, 898, 899, 900, 901, 902 and 532 of 2011, were filed for a writ of mandamus, directing the appellants / respondents to provide permanent appointment to the respondents / writ petitioners to the post of Watchman cum Armed Guard.