- (1.) In the instant writ petition, the petitioners have sought for quashing of the order contained in Annexure-13 to the writ petition whereby the petitioners' representation for absorption in the service of Reserve Bank of India has been rejected.
(2.) According to the petitioners, Reserve Bank of India Services Board issued an advertisement no.A/2010-11 in July-August, 2010 inviting application for the post of Executive Interns from the eligible candidates on contract basis. The appointment was to be made after written examination and interview. Petitioners were declared selected for the aforesaid post, result of which was declared on 24.3.2011. Later on petitioners were given appointment letter and were posted at Lucknow and Kanpur office of the Reserve Bank of India.
(3.) According to the petitioners, in three years of service tenure in the RBI, they were given the impression that they shall be absorbed in the regular cadre of RBI. When the contract of the first batch of the Executive Interns was going to expire on 14.8.2014, petitioners submitted representation to the respondent no.2 [Finance Ministry, Department of Banking] but the same was rejected vide letter dated 7.8.2014 addressed to the Regional Director, RBI, New Delhi. A perusal of the said letter shows that it suffers from the vice of arbitrariness and non application of mind as no reason has been indicated therein for the rejection which is a precondition for the validity of any such order. It has been asserted that the petitioners and other Executive Interns were appointed in view of the acute shortage of officers at the base level and to minimize costs as would be evident from the extract from the Report of the RBI for the year 2009-10. Further, petitioners and other Executive Interns were recruited for their ultimate absorption in the Bank upon successful completion of contract period as their status has been shown as "Probation" which would be evident from the perusal of Annexure-19 to the writ petition.;