HARADHAN RANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners are employees of Hooghly District Central Cooperative Bank Ltd. They are aggrieved by the fact that the 50-point roster as mentioned in the West Bengal Schedule Caste and Schedule Tribe (Reservation of Vacancies in Services and Post) Act, 1976 has not been followed in the case of a promotion process in the Bank.

(2.) The Bank is represented and contends that reservation is required to be followed only in the case of direct recruitment as per Rule 105 of the West Bengal Cooperative Societies Rules, 2011.

(3.) It is also submitted that the by-laws of the Bank do not prescribe any reservation in the case of promotion. He further submits that promotion policy of the Bank has been adopted under a bipartite settlement within the meaning of the Industrial Disputes Act, 1947 by and between the Management of the Bank and its employees in which no provision for reservation has been agreed to by the parties in the case of promotion.