PRADIP KUMAR SARKAR Vs. BANGIYA GRAMIN VIKASH BANK

JUDGEMENT

(1.) THIS appeal has been preferred at the instance of the writ petitioners challenging the judgment and order dated 2nd April, 2001 passed by the learned Single Judge whereby and whereunder the said learned Single Judge dismissed the writ petition on merits.

(2.) SIMILAR issues were also raised in another writ petition at the instance of some other similarly placed employees of the Nadia gramin Bank and the said writ petition was finally decided by another Hon'ble Single Judge of this court following the present judgment and order under appeal passed by the learned Single Judge herein. Assailing the said judgment of the learned Single Judge an appeal was preferred before the Division Bench of this Hon"ble court and numbered as F. M. A. 111 of 2008 (Samsul Haque and Ors. vs. Nadia Gramin Bank and Ors. ).

(3.) THE aforesaid appeal was finally decided by this Bench on 16th may, 2008 wherein the judgment and order under appeal herein was specifically referred to and considered by this Division Bench. This Division Bench while deciding the appeal in the case of samsul Haque and Ors. (Supra) scrutinised the impugned judgment and order under appeal herein. In the aforesaid decision, this Bench considered all the issues raised in this appeal and categorically disapproved the findings of the learned Single Judge as recorded in the judgment and order under appeal herein.