MADHUBANI KSHETRIYA GRAMIN BANK Vs. RAM ANUJ THAKUR

JUDGEMENT

(1.) 1. By the judgment and order under appeal dated 20.12.1996 three writ petitions were dealt with. One of them registered as CWJC No. 7108/92 was filed by the respondents in LPA No. 177 of 1997. The other LPA has been filed by the writ petitioner in CWJC No. 8015/93.

(2.) THE facts of the case and respective contentions of the parties in the said writ petitions have been elaborately dealt with by the judgment and order under appeal. We need not go into the details thereof.

(3.) THE appellant bank in LPA No. 177 of 1997 is the employer of the writ petitioners in both the aforementioned writ petitions. THE writ petition registered as CWJC No. 7108 of 1992 was filed by 8 petitioners; whereas writ petition registered as 8015/1993 was filed by one petitioner. In CWJC No. 7108/92 the petitioners contended that they are Senior Managers/Area Managers of the employer and accordingly were entitled to Grade II scales as determined by NIT and as was accepted and granted by the employer Bank, law by the order impugned in the said writ petition, it was decided that writ petitioners in the said writ petition were not entitled to Grade II scales, but Grade I scale. In CWJC No. 8015/93 the petitioner contended that while the petitioners in CWJC No. 7108/92 were promoted to the posts of Area Managers/Senior Managers from the post of Branch Manager, reservation policy as contained in the promotion policy was not adopted and accordingly no Scheduled Caste as that of petitioner in CWJC No. 8015/93 was promoted. He, therefore, sought for promotion to the higher post on the basis of such reservation policy.