A SANTHANARAJ Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) SEEKING a writ of mandamus, the petitioner has brought forth this petition. Affidavit in support of this petition and the counter affidavit are perused.

(2.) THE case of the petitioner is that he joined service as temporary sub-staff on 06. 10. 1988 in the respondent/bank and he continued to serve till 11. 5. 2000. Except without giving break in service for short period, he has been continuously working as found in the affidavit. On number of occasions, he has worked more than 240 days. At no point of time, he is found fault with or served with any memo for charges. While so, the services of the petitioner were terminated with effect from 11. 5. 2000 without assigning any reason or cause whatsoever, but with ulterior intention of depriving of his legitimate right to be appointed in the post of peon in which he was serving temporarily in the past.