HARBANS LAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) APPOINTMENT of respondents 6 to 12 as messengers is being called in question mainly on the two grounds: First ground is that these respondents were having some connections with the officers of the Bank and second ground is that they were working as canteen boys of the canteen run by the Staff Association of State Bank of India and therefore, they could have been regularised as such.

(2.) WITH regard to first submission the factual averments made for each of the private respondents 6 to 12 be noticed.

(3.) STAND taken by the State Bank of India be now taken note of.It is stated that in the year 1997 post of messenger -cum -peons in the State Bank of India were to be filled in each district of the State of Jammu and Kashmir. It is stated that request w is made to the District Employment Exchange to sponsor eligible candidates for the post of messenger. Names of the petitioners as also the private respondents were sponsored. They were all interviewed. Petitioners secured less marking and it was for this reason they were not selected. With regard to merit position stand taken is to the following effect: