JAMES P J Vs. U O I

JUDGEMENT

(1.) These writ appeals can be conveniently disposed of by a common judgment since they raise the same issue as to the manner of fitment of employees of one bank into another on amalgamation under a scheme falling within the purview of Section 45 of the Banking Regulation Act, 1949, and the manner of considering the equivalence of the experience of the employees in the transferor- bank vis-a-vis those of the transferee-bank. All these appeals arise out of a common judgment dated November 30, 1993, delivered by the learned single judge disposing of the original petitions.

(2.) The delay in presenting W.A. No. 361 of 1994 against the judgment arising out of O.P. No. 9734of 1988 is condoned. The appeal is admitted and heard by consent.

(3.) Truly speaking, the contentions urged before us are no longer res integra, having been decided by the judgment of a Division Bench of this Court and by a later judgment of the Supreme Court also. We shall, however, broadly refer to the facts and the contentions and indicate how they are already decided by the said judgments.