DINESH CHANDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against an order dated 22 May 2002 on CWJC No. 4044. of 2001 : Dinesh Chandra Kumar and Ors. V/s. The State of Bihar and Ors.

(2.) THE petitioners are looking for the revision of their pay scales. The only reason why this revision has not been granted to the petitioners is because the Bank, Central Co -operative Bank Limited, Khagaria, has eroded its capital and this erosion as on 31 March 1999 was total and complete. Banking Regulations in reference to the Banking Regulation Act, 1949 section 11, were not complied with and the financial statements show that the erosion of capital was 100 percent.

(3.) THE court is afraid that it does not find any error in the order of the learned judge on the writ petition by not interfering It may be placed on record that basically the petitioners were seeking declaration that a particular circular which acts as check and balance on the finances of the Bank in the circular dated 10 November, 2000 clause IX (kha) be declared as ultra vires.