- (1.) By this L.P.A. the Giridih Kshetriya Gramin Bank (hereinafter referred to 'Bank' for short) has challenged final judgment and order dated 13.8.1999 passed by a learned Single Judge of this Court in C.W.J.C. No. 2643 of 1992(R) by which the learned Single Judge has directed the Bank to regularise/ absorb the petitioners and to provide such benefits from the date they became eligible for the same and/or from the date persons below them in the panel were so regularised. However, entitlement of arrears and salary as a consequence of the regularization/absorption has not found favour by the learned single Judge.
(2.) In this L.P.A. an interim stay order was obtained by the appellant Bank on 24.01.2000.
(3.) The three respondents in this L.P.A. had filed the C.W.J.C. alleging that they were entitled to mandamus for their appointment on regular basis to the post of Messenger/Sepoy on which they were working on daily wage basis since 24.10.1988, 16.3.1988 and 6.6.1988 respectively. It was alleged that a panel had been prepared for such regularisation/absorption and it was approved on 22.1.1992. The panel contained the names of 41 candidates and persons below the names of the petitioners in that panel, who had been impleaded as respondents No. 6 to 12 in that C.W.J.C., had been regularised.;