M. KRISHNAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) The appellant is the writ petitioner in W.P.(MD) No.7651 of 2013, which was dismissed by order dated 28.02.2018.

(2.) The appellant filed the writ petition praying for issuance of a writ of mandamus directing the respondent - Bank to consider his case and appoint him in the post of Safai Karmachari-cum- Sub Staff and / or Sub Staff on a regular basis with effect from the date on which the other candidates were appointed and to pay all the consequential benefits.

(3.) The appellant's case is that he was employee of the respondent - Bank from 1997 till his services were orally terminated in February, 2013 and that he had been an employee for more than eight years with artificial break, which would clearly show that the post in which the appellant functioning is a permanent post, for which applications were invited and appointments were made.