VINAY KUMAR Vs. CHIEF MANAGER, CANARA BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Respondent-Canara Bank (Syndicate Bank).

(2.) The present writ petition has been filed for the following relief(s):-

(3.) Learned counsel for the petitioner submits that there were two persons, namely the petitioner, who has been appointed against the BC category, and one Santosh Kumar Mallik, who has been appointed against the SC category. They were selected in the panel of temporary PTS status. Counsel submits that the said Santosh Kumar Mallik has been appointed as per Annexure-R/1 to the counter affidavit dtd. 6/2/2016 and he has been granted the status of Probationary Part Time Sweeper until further orders. Counsel submits that the same may be granted to the petitioner, as the petitioner is working since 2010 in the bank with honesty and sincerity.