Mahesh Grover, J.@mdashThe petitioner is aggrieved of the orders dated 05.12.2011 (Annexure P-11) and 18.11.2010 (Annexure P-12). He was working as a Peon in District Cooperative Union, Faridkot, He wants his absorption in Central Cooperative Bank Limited, Mohali which prayer has been declined, despite the fact that there were recommendations in his favour.
2. Learned counsel for the petitioner contends that in similar circumstances other employees have been permitted such an absorption but the petitioner has been discriminated and no reasons have been assigned for declining his prayer.
3. On due consideration of the matter, I am of the opinion that the petitioner does not have an enforceable right in his favour. It is upto the respondents to consider the claim of the petitioner for absorption in their Bank in which he desires his services to be merged. These are purely administrative matters and the Courts can not interfere with them.
4. There is no ground to interfere, hence, the petition is dismissed. However, the petitioner is at liberty to pursue his remedy with the respondents.
