Rajpal vs The Canara Bank And Another
2024 Latest Caselaw 1320 P&H

Punjab-Haryana High Court

Rajpal vs The Canara Bank And Another on 20 January, 2024

                                                         Neutral Citation No:=2024:PHHC:007807




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

225                                   2024:PHHC:007807
                                      CWP No.5169 of 2022(O&M)
                                      Date of Decision:20.01.2024
Rajpal


                                                    ....Petitioner

                                      vs.

The Canara Bank and another

                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Ms. Harmeet Kaur Chanan, Advocate
             for the petitioner

             Ms. Rahish Pahwa, Advocate
             for the respondents

                         ***

JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Article 226 of the

Constitution of India is seeking direction to respondents to consider him for

the post of part time Sweeper.

2. Learned counsel for the petitioner submits that the respondent-

bank in the year 2017 availed services of the petitioner as part time Sweeper,

however, terminated his service in 2020. The petitioner since 2020 is not

working with the respondent-bank.

3. This Court, vide judgment dated 30.11.2023 while deciding

CWP No. 18839 of 2023 titled as 'Sanjay Kumar vs. Punjab National

Bank and others' alongwith a bunch of writ petitions, involving the similar

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Neutral Citation No:=2024:PHHC:007807

CWP No.5169 of 2022 -2- 2024:PHHC:007807

issue, after considering catena of judgments of the Supreme Court, has

dismissed the writ petitions holding that petitioners have no vested or

fundamental right of appointment.

4. Dismissed in terms of order dated 30.11.2023 passed in CWP

No. 18839 of 2023 titled as 'Sanjay Kumar vs. Punjab National Bank

and others'.

5. Pending Misc. application(s), if any, shall stand disposed of.

(JAGMOHAN BANSAL) JUDGE 20.01.2024 paramjit

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2024:PHHC:007807

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