SURESH CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Dharam Pal Singh for the petitioners and Sri Nripendra Misra for respondents 3 and 4.

(2.) By means of this writ petition the petitioners have sought a writ of certiorari quashing the impugned order dated 11.8.2005 passed by the respondent-Bank.

(3.) The petitioners are Home Guards. They were deputed to work as Guards in various branches of the respondent-Bank on 31.121999 by the District Commandant (Home Guards), Jalaun at Orai alongwith other Home Guards. The District Commandant (Home Guards), Jalaun at Orai by order dated 23.10.2000 called them back from duty in the respondent-Bank, but they did not report back to their department as they were not relieved by the respondent-Bank and continued to work there. In the mean time an advertisement had been issued in the newspapers on 28.1.2005 for appointment of 12 Class IV employees in the Bank.