A SENTHIL KUMAR Vs. GENERAL MANAGER NW2

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the discharge certificate and the communication of termination dated 10.8.2009 issued by the General Manager, State Bank of India, the first respondent herein and direct the respondents to reinstate the petitioner as Customer Relation Executive, either on regular basis or at least by renewing the contract on par with other contractual candidates.

(2.) THE brief facts necessary for disposal of this writ petition are as follows:

(3.) A reply affidavit was filed by the petitioner stating that on 20.7.2010 the Bank has issued a circular formulating a scheme by means of policy decision for absorption of Officers appointed on contract basis. The petitioner though was not on the rolls of the Bank on the cut-off date viz., 14.7.2010 he is entitled to avail the benefit of the said circular.