SASARAM BHABHUA CENTRAL COOPERATIVE BANK LTD , THROUGH ITS MANAGING DIRECTOR, SASARAM (ROHTAS ) Vs. STATE OF BIHAR

JUDGEMENT

(1.) Delay of 12 days in filing the appeal is condoned.

(2.) I.A. No. 7569 of 2015 for condonation of delay is allowed.

(3.) Appellant, Sasaram-Bhabhua Central Cooperative Bank Ltd. (hereinafter referred to as the Bank) was respondent Nos. 5 to 7 in C.W.J.C. No. 1615 of 1997 filed by private respondent Nos. 38 to 49, who were the writ petitioners. Writ petitioners, who were working as daily wagers on Class-III and Class-IV posts, had challenged their termination order dated 14.09.1988, which was also assailed in an earlier round of litigation filed by the writ petitioners being C.W.J.C. No. 2272 of 1994, which was disposed of by order dated 18.07.1995 relegating the writ petitioners to the Registrar, Cooperative Societies. Writ petitioners also assailed the order dated 02.12.1996 by which their claim was rejected by the Registrar, Cooperative Societies in Misc. Case No. 174 of 1995.