- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.
(2.) BY means of this Writ Petition, the petitioner has challenged the result communicated to him vide letter dated 18-12-1996 (Annexure-6) to the Writ Petition. Brief facts of the case are that the petitioner was engaged as temporary Class IV employee in the State Bank of India Branch Phoolpur, District Allahabad and worked there since April, 1975 to February, 1976. A compromise dated 17-11-1987 was entered into between the Union of the workmen and the Management. In pursuance of the settlement a circular dated 2-5-1988 was issued by the State Bank of India, Karmik Vibhag local Head Office at Lucknow to its all branches that those employees who had worked in the Bank for more than 240 days continuously in a calendar year or has worked for more than 90 days as temporary employees may be considered for permanent appointment.
(3.) CONSEQUENTLY an advertisement dated 28-8-1991 was published inviting applications for permanent appointment on the post of Class IV from amongst whose employees who were working as temporary employees in the bank and fulfilled the required qualifications therein. The petitioner was called in the interview held by the bank on 14-11-1991 for consideration. The petitioner accordingly appeared and gave interview for permanent appointment on Class IV post in the bank but was not selected. The petitioner was informed by letter dated 18-12-1996 by respondent No. 1 that the name of the petitioner is not in the list of the successful candidates as such he cannot be given appointment.;