RAJENDER KUMAR Vs. HP STATE COOPERATIVE BANK LTD

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers:

(2.) ACCORDING to the learned counsel for the 1st respondent, writ petition itself is not maintainable, since no writ lies against the 1st respondent. In the nature of order, we propose to pass in this case, we do not think it necessary to go into that question. The petitioners pray for an opportunity to approach the 3rd respondent, invoking the supervisory jurisdiction of the 3rd respondent, as far as the first prayer is concerned. It is pointed out that 142 vacancies of junior Clerks are still available and the petitioners have been actually working as junior Clerks, though have been designated only as Sub-Helpers. The petitioners have other submissions also. The petitioners may file appropriate representation(s) before the 3rd respondent collectively or individually within two weeks from today, in which case the 3rd respondent will look into the representation(s) after affording an opportunity of hearing to the first five petitioners as representatives of the rest of the petitioners, and the 1st respondent, and appropriate action in the matter in accordance with law will be taken within another two months.