THE MYSORE AND CHAMARAJNAGAR DISTRICT CENTRAL CO-OPERATIVE BANK LTD. Vs. THE DEPUTY LABOUR COMMISSIONER CUM RECOVERY AUTHORITY AND ORS.

JUDGEMENT

(1.) This writ petition is directed against the order passed by the 1st respondent vide Annexure "A" dated 08.05.2012.

(2.) Facts in brief are:

(3.) The 2nd respondent demanded a sum of Rs. 12,85,424/ - from the petitioner towards backwages which was computed after taking into account the benefit of the consequential benefits awarded by the Labour Court. Despite the representation made by the 2nd respondent, the same not being paid, the 2nd respondent being eligible for fixation of pay scales, revision of pay scale from time to time, annual increments etc., Writ Petition No. 34605/2000 was filed before this Court by the 2nd respondent for a direction to the respondents to pay the salary of the petitioner on par with secretary of different societies who were working in CCA. This Hon'ble Court vide order dated 12.03.2001, disposed of the writ petition directing the Deputy Registrar of Cooperative Societies or the Common Cadre Committee to fix the scale of pay payable to the 2nd respondent by considering the representation of the 2nd respondent within six months from the date of the order. It is also observed that in respect of the scale of pay and allowances payable to the 2nd respondent, the same has to be fixed by the Deputy Registrar of Co -operative Societies or the Common Cadre Committee. This order has reached finality. Since the Deputy Registrar of Cooperative Societies had not complied with the order passed by this Court dated 12.03.2001 despite requests made by the 2nd respondent, contempt proceedings in CCC No. 938/2002 was initiated by the 2nd respondent before this Court which was disposed of on 29.03.2005 with a direction to the Joint Registrar of Co -operative Societies, Mysore to implement the directions issued by this Court on or before 31.05.2005 pursuant to which the Joint Registrar of Co -operative Societies, Mysore fixed the pay scale of the 2nd respondent vide Annexure "D" dated 20.05.2005. This order was not given effect to by the petitioner.