Sonu Kumar And Another vs Union Bank Of India
2024 Latest Caselaw 6479 P&H

Punjab-Haryana High Court

Sonu Kumar And Another vs Union Bank Of India on 21 March, 2024

                                Neutral Citation No:=2024:PHHC:041222




CWP-15462-2021                   1            2024:PHHC:041222

201
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-15462-2021
                                        Date of Decision:21.03.2024

SONU KUMAR AND ANOTHER                                    ......... Petitioners

                                     Versus

UNION BANK OF INDIA                                       ...... Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Ms. Harmeet Kaur, Advocate
            for the petitioners.

            Mr. Teginder Singh, Advocate for
            Mr. Gaurav Goel, Advocate
            for the respondent-Bank.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles

226/227 of the Constitution of India are seeking direction to respondent-

Bank to continue him on the post of Sub Staff/PTS.

2. The petitioner joined Andhra Bank on temporary basis. The

Andhra Bank came to be amalgamated with Union Bank of India on

05.03.2020 (Annexure P-1).

3. Learned counsel for the parties are ad idem that respondent-

Bank has not issued any advertisement for the appointment of part time

Sweepers/Sub Staff on permanent basis. There are few petitioners who

have already been terminated or they have left the job. Both sides

concede that case of the petitioners is squarely covered by order

30.11.2023 passed by this Court in Bunch of petitions titled as

1 of 2

Neutral Citation No:=2024:PHHC:041222

CWP-15462-2021 2 2024:PHHC:041222

Sanjay Kumar Vs. Punjab National Bank and others in CWP No.18893

of 2023. They also concede that case of employees who are still working

with bank is covered by order dated 30.11.2023 passed by this Court in a

Bunch of petitions titled as Ranjeet Singh and others Vs. National

Institute of Technology and others in CWP No.8612 of 2020.

4. In the light of statements of both sides and judgment dated

30.11.2023 passed by this Court in Sanjay Kumar (Supra) and order

dated 30.11.2023 passed in Ranjeet Singh and others (Supra), the

petitions stand disposed of with a direction that the candidates who at

present are working with respondent- Bank would continue to work till

they are replaced by regular employees or any misconduct is found on

their part or Bank concludes that in view of changed circumstances, there

is no work which can be assigned to the petitioners. The petitions with

respect to employees who have already been terminated or have left the

job are hereby dismissed.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
21.03.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No




                                2 of 2