(1.) Heard learned counsel for the parties.
(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Bench on 16th January, 2014 whereby the prayer for quashing of the process of regular appointment of Office Attendants/Messengers, was not granted.
(3.) The appellant was engaged as a Sweeper under Part Time Scheme in 2001 and continued to work up to end of 2011, when Part Time Scheme came to an end. It is thereafter, the Bank engaged Sweeper/Offence Attendant on the basis of recommendation made by the Employment Exchange without any advertisement, which action was challenged by the appellant before the learned Single Bench.