MADHYA PRADESH RAJYA KRISHI AUR GRAMIN VIKAS BANK Vs. MADHYA PRADESH RAJYA KRISHI AUR GRAMIN VIKAS BANK KARAMCHARI

JUDGEMENT

(1.) THE applicant bank has moved an application u/s 77-A of M.P. Co- operative Societies Act, 1960 (for short 'the Act') seeking the review of the order passed by Tribunal in First Appeal No. 43/2005 dated 8.3.2006.

(2.) FACTS giving rise to review petition are as under:

(3.) REFUTING the aforesaid arguments the counsel for the non-applicants Union has at the out set argued that the Review petition has become infhictuous as the applicant bank has already complied with the directions regarding promotions of concerned employees on 10.3.2007.