S. P. CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave Granted.

(2.) The appellant is aggrieved by the judgment and final order dtd. 2/2/2024 passed by the learned Division Bench of the High Court of Chhattisgarh, Bilaspur in Writ Appeal No. 338 of 2023, which affirmed the judgment of the learned Single Judge dtd. 31/7/2023 in WPS No. 1799 of 2011 setting aside his promotion order 30/12/2010 to the post of Additional Manager, and one Kishor Bagh, the original writ petitioner (respondent No. 5), being promoted on a notional basis vice him.

(3.) The appellant and the original writ petitioner, who is respondent no. 5 before us, are both employees of the District Central Cooperative Bank Ltd, Raipur [DCCBL]. Service in the Bank is governed by the Chhattishgarh Ke Jila Sahkari Kendriya Bank Karmachari Seva (Niyojan, Nibandhan, Tatha Unki Karya Sthiti) Niyam, 1982/ Chhattisgarh District Cooperative Central Bank Employee Service (Employment, Terms and their Working Conditions) Rules, 1982 [Rules 1982] that have been brought in by virtue of Sec. 55 of the Chhattisgarh Cooperative Societies Act, 1960 [Act, 1960].