NEPAL CH DAS Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) The above three Writ petitions were heard analogously and disposed of by this common judgment. The petitioners before us have prayed for stepping up of their pay scales to that of their juniors.

(2.) The petitioners are all employees of the Tripura Gramin Bank, a Rural Bank established under the Regional Rural Banks Act, 1976. Pursuant to the orders of the Hon'ble Apex Court, the Government of India referred the dispute regarding pay scales of the employees of the Regional Rural Banks to the National Industrial Tribunal under the Chairmanship of Hon'ble Mr. Justice Obul Reddy, Retired Chief Justice, and the Tribunal gave us an award on 30.4.90 and the same was accepted by the Government of India Thereafter, an Equation Committee was constituted by the Government of India for the purpose of determination of the equation of posts in Rural Banks vis-a-vis Sponsored Bank for fixation of pay and allowances.

(3.) The said Equation Committee submitted a report which was also accepted. The grievances of the petitioners in this case is that their juniors were getting higher pay and their prayer for stepping up has been rejected by the concerned Bank, hence the application under Article 226 of the Constitution has been made for stepping up.