MANOJ KUMAR RAJAK Vs. M. P. GRAMIN BANK

JUDGEMENT

(1.) Both the petitions bearing Writ Petition No.7213/2021 and Writ Petition No. 24781/2018 involve same question of law based on similar factual matrix and, therefore, are being decided by this common order.

(2.) W.P. No.7213/2021 filed under Article 226 of the Constitution assails legality and validity of the letter dtd. 1/1/2021 (Annexure-P/22) issued by the respondent whereby petitioner has been informed that he is not entitled to be regularized in the service of respondent for not having completed ten years of requisite service on the cut off date i.e. 10/4/2006.

(3.) W.P. No.24781/2018 filed under Article 226 of the Constitution assails the legality and validity of the order dtd. 29/1/2018 (Annexure-P/8, P/9 & P/10), issued separately by the respondent, whereby petitioners have been informed that they are not entitled to be regularized in the service of respondent as the post in question did not exist and also that neither any advertisement was issued nor names were invited from Employment Exchange prior to engagement/appointment of petitioners.