ACHYUTANAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in this application have prayed for the issuance of a writ of or in the nature of mandamus directing the respondents to absorb them its services allegedly on the ground that they have put in 240 days of temporary service for a continuous period of 12 months after January 1, 1982, up to December 31, 1990. The petitioners have also sought for issuance of a writ of or in the nature of mandamus directing the respondents to give preference in the matter of appointment in terms of Section 25-H of the Industrial Disputes Act, 1947.

(2.) The respondent-bank was established under the provisions of the Regional Rural Banks Act, 1976.

(3.) Petitioner No. 1 allegedly worked from January 1, 1982, to January 22, 1983, i.e., for a period of more than 240 days. Petitioner No. 2 allegedly worked for the period from July 17, 1981, to June 4, 1982. Petitioners Nos. 3 to 11 also allegedly worked for more then 240 days after January 1, 1982, and before December 31, 1990.