GAJEN DAS Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, learned counsels for the petitioners in W.P.(C) No. 3394/2018; Mr. K.R. Patgiri, learned counsel for the petitioners in W.P.(C) No. 1735/2020 and Mr. S. Islam, learned counsel for the petitioners in W.P.(C) No. 5479/2021. Also heard Mr. M. Sharma, learned counsel appearing for the respondents/Bank.

(2.) The petitioners are before this Court seeking a writ mandamus and/or appropriate Writ Direction or Order to the respondents to publish the select list in connection with the selection process for appointment to the post of sweepers under various branches of the respondent Bank namely the erstwhile Allahabad Bank (Now merged with Indian Bank).

(3.) Some of the petitioners were engaged as part-time sweepers on casual basis under the various branches of the erstwhile Allahabad Bank. An advertisement dtd. 30/11/2014 was issued by the then Allahabad Bank inviting applications for full-time sweeper/Part time Sweepers on and 3/4th Scale of Wages. The mode of selection reflected in the advertisement was "through interview". The criteria for selection, age etc. were laid down in the Advertisement. The reservation for the posts i.e. branch wise was also reflected. The petitioners being eligible for being appointed in terms of the said advertisement applied for the said posts and their interviews were conducted in the respective branches. The interviews were conducted on various dates which are not disputed by the respondents. The petitioners having appeared for the interview were awaiting the results to be declared and were expecting that their appointments in terms of the advertisement issued will be made by the Bank. However, no such results were declared. The petitioners approached the various authorities in the respective branches, however, no information was forthcoming. Being aggrieved, they have approached this Court by filing the present petitions.