PRASANTA CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner Mr. H.R.Nath as well as learned Sr. Counsel, Mr. B.P.Todi, assisted by Mr. K.K.Dey, Mrs. T.Yangi and Mr. R.Deb Nath, learned counsels for the respondents.

(2.) The brief facts of the case is that:

(3.) Honourable Supreme Court in All India Regional Rural Bank Officers Federation verses Government of India and others decided on 7.3.2002 held that it would be power of the Central Government to decide the pay structure of the Regional Rural Bank employees u/s 17(1) of the Regional Rural Bank Act, 1976 and in doing so the Central Government would be bound to maintain party between the pay structure of the National Commercial Bank employees and the Regional Rural Bank employees.