Sambuddha Chakrabarti, J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) The petitioner was working as a Sweeper-cumPeon on purely temporary basis at the Ruby Park Branch of the State Bank of Mysore. His case is that in the year 2005 there was a talk of absorbing the temporary peons on permanent basis. He had made an application to that effect to the appropriate authority. By a communication dated November 2015 the respondents intimated the petitioner that an interview would be conducted for absorption of temporary peons on permanent basis who are working for more than 240 days continuously in a block period of twelve months any calendar year. The date, time and venue of the interview was intimated to the petitioner.
(3.) The petitioner appeared at the interview on December 2, 2015. Thereafter, the petitioner alleges that there was a merger of different subsidiary banks of the State Bank of India with the State Bank of India and as a result of that the petitioner's case has not been considered by the respondents.;