REGENT COMPUTRONICS PVT. LTD.

Jeeva Nand Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

C. K. MALHOTRA VS. HIMACHAL PRADESH STATE CO-OPERATIVE BANK AND OTHERS [REFERRED TO]
BASHESHAR NATH VS. MODEL KNITTING INDUSTRIES LIMITED [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
CHAIRMAN AND M D N T P C LIMITED VS. RESHMI CONSTRUCTIONS BUILDERS AND CONTRACTORS [REFERRED TO]
STATE OF TAMIL NADU VS. SESHACHALAM [REFERRED TO]
MANJUL SRIVASTAVA VS. GOVT OF U P [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
BHUPENDRA NATH HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
UNION OF INDIA & ORS VS. C GIRIJA & ORS [REFERRED TO]

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for following reliefs:-

(2.) Petitioners were working as Junior Clerks with respondent No.3 (hereinafter referred to as the 'bank'). The bank issued advertisement dated 27. 02.2009, for filling-up posts in different categories on contract basis through direct recruitment in the bank, which included the post of Officer Grade-III (Assistant Manager). The employees already serving the bank, were also free to apply through proper channel for the posts advertised as above.

(3.) Petitioners, having requisite qualification, also applied for the posts of Assistant Managers through proper channel. They were selected. Since, the posts were advertised to be filled on contract basis, offers were also made to the petitioners to be appointed as Assistant Managers on contract basis.

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JEEVA NAND Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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