ASHOK UGLE Vs. SYNDICATE BANK

JUDGEMENT

(1.) IN all these writ petitions, the only question that arises for consideration is: whether the services of the petitioners can be regularised with effect from their appointments on temporary basis in the bank on various dates. Under the similar circumstances, in W.F. No. 4966 of 1989, the respondent- bank brought to my notice that the respondents formulated a scheme for absorbing all those persons who are appointed on temporary basis in the Syndicate Bankand worked for short-spells on temporary basis in the Syndicate Bank as Attenders and also prepared a seniority list and the bank is prepared to absorb them in permanent vacancies as and when they arise in accordance with the seniority list prepared by them and in accordance with the scheme prepared by them. On the basis of the said representation made by the respondents in the said writ petition, while disposing of the said writ petition on 28.7.1995, I directed the respondents to regularise the services of the petitioners therein in accordance with the scheme and the seniority list prepared by them. Following the above, I direct the respondents to regularise the servicesof the petitioners in accordance with the scheme prepared by them and on the basis of the seniority list prepared by them. However, in case of the petitioner in W.P.No.14357 of 1991 namely Fonnapu Kataraiu, the seniority should be counted with effect from the date on which he attained majority. With the above directions, the writ petitions are disposed of. No costs.