M KANNAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) SEEKING a writ of mandamus, the petitioners have brought forth this writ petition seeking a direction to the 2nd respondent bank to fill up the existing vacancies in the post of Record Keeper cum Cashier by appointing the selected candidates whose names were published by the Bank in the year 2001.

(2.) THE affidavit in support of the petition and the counter affidavit are perused. THE Court heard the learned Counsel on either side.

(3.) IN answer to the above, the learned Counsel for the respondents 1 and 2 would submit that the writ petition has got to be dismissed for the reasons that they want to get themselves to be taken as Record Keeper cum Cashier; that the said post itself has been abolished; that apart from that, previously 65 vacancies were available; that those 65 vacancies have been filled up, and thus, there was no vacancy at all; that the panel was kept pending for the purpose of considering the remaining candidates from the panel if any vacancy arose; but, actually, it has not arisen so; that further, there was a settlement entered into between the two Unions which would constitute the majority employees, on 27.12.2005, wherein it was clearly agreed that a new recruitment policy has got to be adopted and to be implemented; that accordingly, it has been implemented; that the results have got to be announced; that while so, the instant writ petition has been brought forth; and that for the above reasons, it has got to be dismissed.