HARI SHANKAR KUWAR Vs. ARUN KUMAR VERMA

JUDGEMENT

(1.) BOTH the appeals have been filed against the same order, dated April 3, 2001, passed by a learned single Judge and as such they have been heard together and are being disposed of by this common order. The learned single Judge, by the aforesaid order, has remitted the matter to the authorities to consider the matter afresh regarding the appointment of computer operators in the concerned 10. branch of the State Bank of India.

(2.) THE writ petitioner -respondents filed the writ application for quashing the order dated February 5, 2001, passed by the Deputy General Manager, State Bank of India, Local Head Office, Muzaffarpur (respondent No. 4 to the writ application) by which the appellants of L.P.A. No. 382 of 2001 were appointed to the posts of computer operators and to consider their cases for 15. appointment to the posts of computer operators from the due date along with consequential benefits.

(3.) IT is an admitted position that the terms of the aforesaid settlement are binding on the parties. According to the terms of the settlement, after completion of 17 years of service, the clerical staff will be appointed as senior assistants and on completion of 25 years of service as special assistants and for appointment to the post of computer operators, an aptitude test has to be held for the 15. clerical cadre employees. The posts are transferable and even the senior assistants and special assistants can be asked to discharge the function of the computer operators.