P.B.BAJANTHRI, J. - (1.) These bunch of petitions are being disposed of by common order since issue relating to absorption of the petitioners is involved. For the sake of convenience, facts are being taken from CWP No.9646 of 2014. The petitioners have questioned the order dated 1.1.2013 passed by the State Bank of Patiala (for short hereinafter to be referred as "SBOP") by which SBOP has taken a policy decision not to absorb services of contract appointees to the post of Officers Marketing & Recovery (Rural) like petitioners in the present case. Further they are seeking regularisation of their service with reference to the policy decision of the State Bank of India (for short hereinafter to be referred as "SBI") dated 20.7.2010 and to absorb/regularize services of the petitioners in the cadre of JMGS-1 on the post of Rural Marketing and Recovery Officers from 2.8.2010 on par with the similarly situated persons whose services were absorbed in SBI.
(2.) SBI formulated a policy for creation of a separate agribusiness unit to drive agri-business across the bank on 27.7.2004. In this regard Rules were framed exercising powers under Rule 5.1, 2 (2) of the Management Trainees/Executives Service and Conduct Rules of SBI on 9.6.2004.
(3.) Amongst others, petitioners were selected by the SBI on contract basis for the post of OMRs (Rural) on 19.7.2005 for a period of two years and petitioners name was forwarded to work in SBOP. Selection and appointment on contract basis was after due advertisement in the year 2006 and it was extended from time to time, viz., on 18.12.2007 and 11.8.2010.;