D.B. MATHUR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This writ petition has been preferred seeking the following reliefs:

(2.) The genesis of the dispute relates to the claim of the petitioner for his fitment in an appropriate scale of pay under the respondent Bank in which he came to be employed after serving in the Armed Forces. The dispute had travelled earlier to this Court with the petitioner instituting W.P.(C) 2932/2005 wherein the petitioner had contended that the Bank had incorrectly fixed the initial pay of the petitioner consequent to re-employment. The aforesaid writ petition came to be dismissed by the Court both on merits as well as on the ground of delay and laches.

(3.) Aggrieved by the aforesaid judgement, the petitioner preferred LPA No.474/2008 which came to be disposed of by a Division Bench of the Court on 25/8/2009. Since that order would have some bearing on the submissions which have been addressed before this Court, the same is being extracted hereinbelow: -