Madras High Court
Punjab National Bank Staff Union vs Punjab National Bank on 23 July, 2018
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 23.07.2018 CORAM THE HONOURABLE MR.JUSTICE M.DHANDAPANI W.P.Nos.47141 to 47144 of 2006 And M.P.Nos.4,2,3,2,3 of 2006 1.Punjab National Bank Staff Union, rep. By its General Secretary, Registration No.1398, No.156, Lingi Chetty Street, Chennai 600 001. ... Petitioner in all WPs 2.Mariyappan ... Petitioner in W.P.No.47141 of 2006 3.P.Subramani ...Petitioner in W.P. No.47142 of 2006 4.R.Annamalai ...Petitioner in W.P. No.47143 of 2006 5.R.Thangaraj ...Petitioner in W.P. No.47144 of 2006 Vs. 1.Punjab National Bank rep by its Deputy General Manager, Human Resources Development Division, Head Office, Bikajicama Place, New Delhi. 2.Functional Manager -HRD, Punjab National Bank, HRD Department, Integrated Zonal Office, No-160, Greamz Road, Chennai 600 006. 3.Senior Manager, Punjab National Bank, Tambaram Branch, No.430, Vellachery Main Road, Seliayur, Chennai 600 073. ... 3rd Respondent in W.P. No.47141 of 2006 4.Manager, Punjab National Bank, Purasawalkam Branch, No.56, Purasawalkam High Road, Chenni 600 007. ... 3rd Respondent in W.P. No.47142 of 2006 5.Manager, Punjab National Bank, Kancheepuram Branch, No.514, Gandhi Road, Kancheepuram. ... 3rd Respondent in W.P. No.47143 of 2006 6.Manager, Punjab National Bank, Regional Stationery Distribution Centre, No.99, Ramaswamy Street, No.140, Coral Merchant Sttreet, Mannady, Chennai 600 001. ... 3rd Respondent in W.P. No.47144 of 2006 COMMON PRAYER: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus, after calling for the concerned records from the 2nd and 3rd respondents quash the order of the 2nd respondent bearing ref.ZO-HRD-IR-MISC-18 dated 14.11.2006 and consequently direct the respondents to call the 2nd petitioner for interview for selection to the post of clerical cadre and select the 2nd petitioner on the basis of interview without insisting for written test as per the notification of the 1st respondent dated 06.09.2006. For Petitioners : Mr.Balan Haridas For Respondents : Mr.Jayaraman O R D E R
The petitioners filed these writ petitions challenged the order of the 2nd respondent bearing ref.ZO-HRD-IR-MISC-18 dated 14.11.2006 and consequently direct the respondents to call the 2nd petitioner for interview for selection to the post of clerical cadre and select the 2nd petitioner on the basis of interview without insisting for written test as per the notification of the 1st respondent dated 06.09.2006.
2. Though the petitioner is challenging the order dated 14.11.2006 wherein as per the terms of settlement dated 19.06.2001, the employee shall be required to appear for the written test for the above selection and he may be advised in written test accordingly. The employees like the petitioner were further advised to submit their School Leaving Certificate, Transfer Certificate and Graduation Mark Lists to the respondents. Though the recruitment process is challenged in the year 2006, after 12 years in the absence of any interim orders, nothing survives in these Writ Petitions.
3. Hence, there is no order required for further adjudication. Accordingly, these Writ Petitions are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are also closed.
23.07.2018 rkp Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No M.DHANDAPANI,J.
rkp W.P.Nos.47141 to 47144 of 2006 23.07.2018