SATYADEO PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ application, the prayer of the petitioner is to issue an appropriate writ, order or direction to respondents No. 2 and 3 for regularisation of his service by absorbing him in the regular full time vacant post of Peon in the Reserve Bank of India (in short 'the Bank').

(2.) In short, the relevant facts of the case are that in the year 1989 the Bank called for the names of persons eligible for appointment in the Bank from the Employment Exchange, pursuant to which the name of the petitioner along with others was sent by the Employment Exchange. The Bank selected the petitioner for appointment as Ticca Peon in its service and, accordingly, issued the appointment letter dated June 26, 1989 (Annexure 1). The petitioner was required to attend his duties regularly, failing which would entail the removal of his name from the panel list. Similar letters were issued to other candidates also.

(3.) According to the case of the petitioner, Mazdoor, Peon and Khitmatgar are Class IV posts in the respondent Bank and the appointment to the said posts can be made by absorption of the persons working as Ticca Mazdoor, Peon and Khitmatgar on the basis of the seniority in the wait list.