STATE BANK OF INDIA Vs. BARUN KUMAR

JUDGEMENT

(1.) These three Letters Patent Appeals arise from the judgment and order of learned Single Judge of this Court passed basically in C.W.J.C. No. 11805 of 2010 and followed in the other writ application.

(2.) The basic question involved is whether the Canteen Boys who were serving in the canteens and were also used as Messengers in the Branches of State Bank of India could be directed to be regularised by this Court in a writ proceeding.

(3.) Learned Single Judge referring to Art. 39 of the Constitution held that they have to be regularized. State Bank of India has filed this intra - Court Appeal against such directions.