SATVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners had applied for selection on the posts of Supervisors in pursuance of advertisement issued by the Karnal Central Cooperative Bank Limited (for short the bank) for recruitment on the posts of Clerks/Supervisors/Cashiers/Steno-Typists Interviews for the posts of Supervisors were held in August, 1974. On the basis of their selection, the petitioners were appointed to undergo preliminary training, as would appear from Annexure P-10 dated 19.9.1980. Subsequently vide order dated 8.7.1975 petitioners were appointed as Supervisors. Order passed in the case of petitioner No. 1 on 8.7.1975 has been placed on record as annexure P-4. In the meantime, the respondent-bank issued orders appointing clerks.

(2.) A tentative seniority list of the Clerks, Supervisors and other cadres was issued. Against the tentative seniority list, the petitioners made representation. The Additional Registrar (Credit) Cooperative Societies, Haryana, who was directed by the Registrar, Cooperative Societies to look into the controversy between the Supervisors and the Clerks, heard both the sides and then passed order annexure P-12 dated 11.3.1981. The Additional Registrar directed that the date of appointment of the petitioners (Supervisors) should be treated as the same i.e. at par with Clerks and the seniority be determined after fixing the order of merit.

(3.) Petitioners have pleaded that despite the order passed by the Additional Magistrate, no steps have been taken by the departmental authorities for fixing the merit and for determination of seniority.