C. RAJAMANI AND ORS. Vs. CANARA BANK

JUDGEMENT

(1.) The relief sought for in these writ petitions is for a direction to the respondent to absorb the writ petitioners in the permanent post of House Keeping-cum-Peon.

(2.) The writ petitioners were appointed as part-time daily wage House Keeping-cum-Peon by the respondent-Bank. Accordingly, the services of the writ petitioners were engaged on need basis. At no point of time, an order of appointment was issued by the respondent-Bank and the writ petitioners were engaged in order to perform certain part-time duties and responsibilities.

(3.) All appointments by such Nationalised Banks have to be undertaken only through the regular recruitment process by following the rules in force. Persons appointed on temporary or part-time basis can never seek permanent appointment/regularisation only based on the length of service rendered by them. Equal opportunity of public employment is the constitutional mandate and all appointments are to be made by following the recruitment rules and under the Constitutional Schemes. No appointments can be made through back door entry and such appointees can never claim permanency as a matter of right.