MOHAN PAVATE Vs. MGMT OF MALAPRABH GRAMEENA BANK

JUDGEMENT

(1.) SINCE common questions of fact and law are involved in all these writ petitions, they are clubbed together, heard and disposed of by this common order.

(2.) MALAPRABHA Grameena Bank is a regional Rural Bank established under the provisions of Regional Rural Banks Act, 1976. The Bank is sponsored by Syndicate Bank, which is a nationalised Bank.

(3.) PETITIONERS 1 to 3 in W. P. Nos. 23867 to 23870 of 1995 had joined the services of the rural Bank some time in the year 1977 as branch Managers. Petitioner 4 had joined the services of the Bank as Officer Grade I. Petitioner in W. P. No. 43467 of 1995 had joined the services of the respondent-Bank as manager and at the time of filing of this petition, was working at Hirehonnahalli Branch of the respondent-Bank. Petitioners 1 and 3 in w. P. Nos. 11979 to 11981 of 1995 had joined the services of the respondent- Bank as Branch managers and petitioner 2 therein had joined the services of the Bank as Probationary officer.