NARAYAN CHANDRA MALL Vs. STATE OF ODISHA REPRESENTED BY ITS SECRETARY, COOPERATION DEPARTMENT AND ANOTHER

JUDGEMENT

(1.) Challenge has been made to the inaction of the opposite party no.2-Bank by not releasing the differential arrear salary to the petitioner in the post of Senior Assistant Manager, Assistant General Manager and Deputy General Manager with effect from the date of his promotion in the said posts.

(2.) Facts

(3.) Submissions