SANJAY SRIVASTAVA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, learned counsel for the appellants, Sri D.K. Pathak, Senior Advocate, assisted by Sri Mayank Pathak, learned counsel for the respondent no.1, Sri Prashant Kumar, learned counsel for the respondent nos. 2 to 4 and learned Standing Counsel for respondent no.5.

(2.) This intra court appeal has been filed by the appellants under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 against the judgment and order dated 17.10.2019 passed in Writ Petition No. 24558 of 2019 (S/S) : Sanjay Srivastava and others Vs. Punjab National Bank and others, by which the learned Writ Court dismissed the writ petition on the ground of maintainability by holding that the Society does not fall within the ambit of being "Other Authority" as contemplated in Article 12 of the Constitution of India. However, liberty was granted to the writ petitioners to challenge the orders impugned in the writ petition before the appropriate Court in accordance with law.

(3.) In the writ petition, the writ petitioners/appellants herein have challenged the order dated 3.5.2019, consequential termination notices dated 31.7.2019 and prayed for issuance of writ of mandamus directing the respondents to allow them to work and pay them salary.