ARUN P. DIWAKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The Petitioners have preferred the present Writ Petition praying for issuance of Certiorarified Mandamus in calling for the records relating to the impugned orders, viz., Lr.No.L&D/36 dated 05.04.2011 issued by the 3rd Respondent and Lr.No.L&D/ME 2010-11/218 dated 10.05.2011 issued by the 2nd Respondent and to quash the same. Further, the Petitioners have sought for issuance of an order by this Court in directing the Respondents 1 and 2 to reinstate them and to treat the period of absence from service due to the impugned orders as duty with all consequential service and monetary benefits including seniority and arrears of pay therefor and all other attendant and incidental benefits. Moreover, they have prayed declaring the results of the confirmation examination/evaluation test that took place on 06.03.2011 in respect of them and based on the same, to consider them for confirming in the post of Management Executive in the set up of 1st Respondent respectively from the initial date of joining.

(2.) The Factual Matrix of the Writ Petitions:

(3.) Counter Pleas of the Respondents: