HIRAMANI Vs. STATE BANK OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has filed the instant petition for grant of the following substantive prayers:-

(2.) It is not in dispute that the petitioner vide letter dated 14.06.2012 was appointed as a Care Taker purely on contract basis and when his services were sought to be dispensed with, he approached this Court and is now working by virtue of interim order passed by this Court.

(3.) The sole basis of this petition is the plea of parity raised by the petitioner based upon the regularization of the services of one Leela Dhar, however, this plea is not tenable as Leela Dhar was working with the respondents on daily wage basis and as per policy decision the services of all the daily wagers were decided to be regularised whereas the petitioner was appointed on contract basis and admittedly the contract period has come to an end.