JUDGEMENT
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(1.) The facts precisely are that the respondent No. 2 was appointed as Clerk/Cashier at Kanpur
Branch of the Bank purely on a casual basis in view of the exigencies of the work and additional requirement of the Bank for a period of 75 days.
(2.) It is significant that no formal letter of appointment was issued by the Bank in favour of respondent No. 2 nor any letter terminating his services.
(3.) In public sector organization or companies recruitment's are made through the recruitment board but in view of the pressure of the work, the Union of the Bank vide its letter dated 19th May, 1980 insisted for some additional hands to cope with the work. The Branch of the Bank at Kanpur had also been pressing the Head Office for additional staff but as it was not possible to make regular appointments through the recruitment board, the Branch of the Bank was directed to make temporary arrangements till the appointments are made through the regional recruitment board.
The respondent No. 2 was thus appointed for a period of 75 days on temporary basis.;
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