ADMINISTRATOR, BIHAR STATE CO-OPERATIVE LAND DEVELOPMENT BANK LTD Vs. AJIT KUMAR SINHA SON OF LATE NARENDRA KUMAR SINHA

JUDGEMENT

(1.) Both the aforesaid Letters Patent Appeals have been heard together and are being decided by this common order as common points are involved in both the appeals and the appellants and respondent-State of Bihar therein are also the same.

(2.) Both the aforesaid Letters Patent Appeals have been filed by the authorities of the Bihar State Co-operative Land Development Bank Ltd. (hereinafter referred to as 'the Bank' for the sake of brevity), out of which the first is directed against order dated 29.09.2000 passed by a learned Single Judge of this Court in C.W.J.C. No.7615 of 2000, whereas the second is directed against order dated 26.07.2010 passed by a learned Single Judge of this Court in C.W.J.C. No.5895 of 2000. By both the aforesaid impugned orders the writ petitions filed by the two writ petitioners, who are private respondents in these appeals, had been allowed and the orders of their compulsory retirement from service of the Bank were quashed directing the respondents to the writ petition, who are appellants in these two Letters Patent Appeals, to forthwith reinstate the writ petitioner of the first appeal in service with full back wages and to make payments of arrears of salary to the writ petitioner of second appeal until the date of his superannuation.

(3.) Respondent no.1 of the first Letters Patent Appeal had filed C.W.J.C. No.7615 of 2000 challenging order dated 29.03.2000 of the Deputy Managing Director (Administration) of the Bank issued under Rule 74 (b) (ii) of the Bihar Service Code compulsorily retiring him from service from the afternoon of 31.03.2000 on the ground of public interest and his attainment of 50 years of age and also for direction to the respondents to the writ petition to allow him to continue as Field Officer in the Bank till he attains the age of 58 years.