(1.) In this Writ Petition, the petitioner prays for the issuance of an appropriate Writ or a Writ of or in the nature of a Writ of Mandamus commanding upon the respondents to take into consideration the past services rendered by him an ad-hoc basis from 4.8.1978 to 5.5.1980 (1 year 9 months approximately) for purposes of counting his seniority together with all consequential benefits.
(2.) On 4.8.1978, the petitioner was appointed as Clerk on ad-hoc basis for a period of 6 months. It is stated that prior to the expiry of the period of 6 months, his term was extended and he continued to be in service and in the meantime, on the basis of an application filed on 16.4.1979, he was called for interview on 6.4.1980 for the post of a Clerk and having been selected, he was finally given appointment against a temporary post of Clerk vide appointment letter dated 26.4.1980 as contained in Annexure P-1. The Ist paragraph of the Appointment Letter, issued by the Managing Director, reads thus :-
(3.) It is stated that in the year 1985 (as on 1.1.1985), the respondent Bank published a tentative seniority list of Clerks/Steno-typists/SDCs/Accounts Clerks. When this was published, the petitioner was surprised to find that his name stood included at Serial No. 51 although his date of appointment was correctly mentioned as 4.8.1978. Learned Counsel for the petitioner submits that people who had joined after the petitioner [such as persons at Serial Nos. 21, 23 to 50] were placed above him. Learned counsel therefore submits, that the respondents, by placing him at Serial No. 51, made him junior to so many people and the only reason for doing so was because they reckoned his seniority w.e.f. the date of his permanent absorption i.e. 5.5.1980 and did not count the period he had rendered as an ad-hoc employee i.e. the period from 4.8.1978 to 5.5.1980.