MAHADEB PANDIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners have challenged a notice dated September 7, 2022, whereby the cut off date for assessing the eligibility of the incumbents for promotion was held to be September 30, 2021. The petitioners are working in Grade-2, Scale-I posts of the Bankura District Central Cooperative Bank Ltd.

(2.) Mr. Ray, learned Counsel appearing on behalf of the respondent bank challenges the maintainability of the writ petition on the ground that due to the availability of an alternative remedy under Sec. 102(1)(c) of the West Bengal Cooperative Societies Act, 2006, the present writ petition is not maintainable. It was submitted that the issue of granting promotion by a cooperative society to its employee comes within the scope of the word 'affairs' even if, not within the scope of the words "management" or "business" in terms of Sec. 102(1) of 2006 Act.

(3.) He referred to a decision dated December 7, 2020 passed by an Hon'ble Coordinate Bench of this High Court in WPA 9964 of 2020 (Malda District Central Cooperative Bank Employees Union vs. State of West Bengal and Ors.).