REPCO BANK DAILY DEPOSIT COLLECTORS UNION Vs. REPATRIATES CO-OPERATIVE FINANCE AND DEVELOPMENT BANK LTD

JUDGEMENT

(1.) THIS writ petition has been filed challenging the circular No. 77/2006-07/04/id dated 7. 12. 2006 reducing the payment of commission to the daily deposit collectors causing drastic reductions in their wages.

(2.) AFFIDAVIT filed in support of the petition is perused along with the counter affidavit. Heard the learned counsel on either side.

(3.) CONCEDEDLY the respondent bank is a Government of India Enterprise and it is an instrumentality of the State. The respondent bank has introduced the scheme of daily collection of loan amounts and savings at the door steps of the depositor as an additional service scheme for its members. The petitioner joined the Bank as Daily Deposit Collector in 1993 like him many others have also joined the service under the condition that they have to meet the depositors every day and collect the savings and loans and should deposit the amounts with the Bank in the Non Operative savings Bank Account (NOSB ). The wages/payment for such daily deposit collectors was fixed at 2% on daily deposit collections and 1% on N. O. S. B. Collection. Though they are serving for the Bank, they have not been provided with any protection or benefits granted to its regular employees. They have been requesting the respondent bank to streamline the services of the DDS into mainstream service of the Bank on par with other staff. While the matter stood thus, the respondent issued a Circular dated 7. 12. 2006 which is the order impugned herein introducing a modification to the guidelines causing drastic reduction in the wages paid by way of commission resulting huge monetary loss to all the DDCs. Hence they represented through the petitioner Union by way of representation. Though the respondent received the representation, there was no response at all. Inspite of several personal meetings, the respondent refuse to recall the circular which necessitated the writ petitioner to file the above writ petition challenging the circular.