RAJ VIMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioner filed writ petition challenging the termination of his service by order dated September 6, 1991 by his employer respondent Bhilwara Urban Cooperative Bank Limited, Bhilwara. According to the petitioner, he joined his duties on March 5, 1991 and having worked upto September 5, 1991 which he claims to be with deliberate breaks in the service, his services were terminated on September 6, 1991.

(2.) THE petitioner's claim to relief is rested on a resolution passed by the Bank for regularisation of the service who had been in employment for six months or more. He has also claimed relief for officer to appointment on priority basis in case any person was again appointed after September 5, 1991 as LDC.

(3.) THE learned single Judge has rejected the writ petition by upholding the preliminary objection that the Bhilwara Urban Co-operative Bank Ltd. , Bhilwara is not a State within the meaning of Article 12 of the Constitution, therefore, no writ petition issued against it.