SADHNA JAIN Vs. ZILA SAHKARI KENDRIYA BANK MARYADIT

JUDGEMENT

(1.) Heard. Order dated 1-7-09, passed by the Madhya Pradesh State Co-operative Tribunal is being assailed vide this petition under Article 227 of the Constitution of India. Vide impugned order, Tribunal affirmed the order dated 4-8-06 passed by the Joint Registrar, Co-operative Societies, which in turn affirmed the order passed by the respondent/Bank declining the claim of the petitioner for grant of back wages by its order dated 27-7-05.

(2.) Relevant facts briefly are that, having being appointed as Lower Division Clerk on probation, the petitioner was regularised as Lower Division Clerk in grade Rs. 870/- 1580/- by order dated 30-5-89.

(3.) That petitioner thereafter, absented herself from duty unauthorisedly whereon her services were terminated by order dated 16-2-91. Aggrieved, petitioner raised dispute under Section 55(2) of the Madhya Pradesh Co-operative Societies Act, 1960 on 12-3-92 before the Competent Authority. The dispute was entertained by condoning the delay where against the respondent/Bank unsuccessfully preferred appeal and revision.