Yogesh Kumar vs The Canara Bank And Another
2024 Latest Caselaw 1321 P&H

Punjab-Haryana High Court

Yogesh Kumar vs The Canara Bank And Another on 20 January, 2024

                                                         Neutral Citation No:=2024:PHHC:007862




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

228                                   2024:PHHC:007862
                                      CWP No.9684 of 2022(O&M)
                                      Date of Decision:20.01.2024
Yogesh Kumar
                                                    ....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 2014 availed services of the petitioner as part time Sweeper.

Services of the petitioner were terminated during pendency of the present

writ petition as there was no stay. The petitioner as on date 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

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

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Neutral Citation No:=2024:PHHC:007862

CWP No.9684 of 2022(O&M) -2- 2024:PHHC:007862

dismissed the writ petitions holding that petitioners have no vested or

fundamental right of appointment or continuation.

4. Counsel for the petitioner expressed her inability to controvert

afore-stated factual and legal position.

5. 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'

6. 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:007862

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