BOVAIAH Vs. DISTRICT COOPERATIVE CENTRAL BANK LTD

JUDGEMENT

(1.) Since the question of law involved in all these petitions, the same are clubbed and disposed of by this Common Order.

(2.) The points for consideration in these writ petitions are, (i) whether the employees working in a Cooperative Bank on their termination or if their service conditions are in any way affected by the order passed by the Cooperative Bank (hereinafter referred to as 'Bank'), to redress their grievances, are they have to raise a dispute as contemplated under the provisions of Cooperative Societies Act, 1964 or straightaway challenge the same before this Court under Article 226 of the Constitution of India ? (ii) whether placing an employee on higher pedestal by way of officiation will confer any right on him and asking him to go back to the original post will amount to termination ?

(3.) In order to answer the above questions, it is proper to narrate a few facts.