G SHANMUGAM Vs. DEPUTY GENERAL MANAGER (B&C)

JUDGEMENT

(1.) The relief sought for in these writ petitions is for direction to direct the respondents to regularise the service of the petitioner as armed guard in State Bank of India with all consequential service benefits.

(2.) The learned counsel for the writ petitioners states that the writ petitioners served in Indian Army for about 17 years and 22 years respectively and retired from service. The petitioners enrolled their names with the Deputy Director of Ex-Servicemen's Welfare, Sivagangai. Accordingly, the petitioners were engaged as temporary employees on 28.05.2007 and 25.11.2008 respectively, by the respondent. The petitioners themselves admit that their employment was on temporary basis. Subsequently, the writ petitioners left the jobs at their own volition and thereafter not joined duty.

(3.) The learned special government pleader appearing on behalf of the respondents also states that the writ petitioners were engaged as temporary employees and left their jobs at their own volition and not at the insistence of the respondent. This being the factum of the case, the question of considering the case of the writ petitioners for regularization would not arise at all.