BAISNAB CHARAN PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr.D.K.Panda, learned counsel for the petitioners, learned Additional Government Advocate for the opposite party nos.1 and 4 and Mr.B.Routray, learned counsel appearing for the contesting opposite party nos.2 and 3.

(2.) This writ petition has been filed with the following prayer:

(3.) Short background involving the case is that all the petitioners have initially joined in the service of Central Co-operative Bank ('CCB' in short) on different dates as per Annexure-1. While they were continuing under the CCB, based on recommendation calling for sponsoring eligible employees from the Central Co-operative Bank for their induction/absorption in Orissa State Co-operative Bank ('OSCB' in short) involving the employees having five years experience and also eligible to apply for absorption in OSCB, it appears names of all the petitioners after a particular length of service indicated through Annexure-1, being sponsored, they have all joined in OSCB as the officers and subsequently by virtue of their merit, they have been promoted on various posts such as, Additional General Manager/Deputy General Manager/General Manager/Chief General Manager respectively. Finding discrepancy in the matter of gratuity and also in the matter of grant of full pension and also finding no response to their representations in such regard to the employer, the petitioners were compelled to file writ petition with the prayer referred to herein above.