GOLANUKONDA KARUNAKAR Vs. A.P.GRAMEENA VIKAS BANK

JUDGEMENT

(1.) All these writ petitions are being disposed of by way of this common order, as the issue raised in these writ petitions is one and the same. For the purpose of convenience, the facts as narrated in W.P.No.15294 of 2014 are discussed hereunder.

(2.) The writ petition is filed seeking a Writ of Mandamus declaring the inaction of respondents in regularizing the petitioners' services as Messengers/Sweepers/Attenders etc., since the dates of their joining into service of the 1st respondent-Bank, which period varies from 5 to 12 years, as arbitrary, illegal, contrary to Articles 14, 16 and 21 of the Constitution of India and sought consequential direction directing the respondents to regularize the petitioners' services as Messengers/ Sweepers/Attenders etc., in the 1st respondent-Bank from the dates of their joining into service with all service benefits.

(3.) Heard learned counsel for the parties.