ARIF MOHD. GHASSWALA Vs. SIDDHARTHA BHATTACHARYA

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed praying for the following substantive reliefs :

(2.) Learned counsel for the Petitioner, considering the developments which have taken place during the pendency of this petition, states that only prayer clause (b1) (supra) survives, hence the writ petition is pressed only for such relief.

(3.) The facts lie in a narrow compass : In 1983, the Petitioner joined one Memon Co-operative Bank Limited (MCBL) (under liquidation) as a Clerk. In due course the Petitioner was promoted as Assistant General Manager. On 23 rd January 2009 the Reserve Bank of India issued an order whereby the Board of Directors of MCBL was superseded and the operations and charge of MCBL was handed over to Respondent no.2-Administrator. A scheme of arrangement/transfer of specific assets and liabilities of MCBL to Respondent no.3-Bank of Baroda (for short 'BOB') was prepared by the Joint Secretary to the Government of India and the Reserve Bank of India, under the provisions of Sec. 18(b) of Multi State Co- operative Societies Act, 2002.