KANTI DEVI Vs. BANK OF BARODA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THE controversy presently relates to the claim for seniority of the petitioner on the post of Dalpati and consequent seniority on Ihe post of Panchayat Sewak.

(3.) IN pursuance of the same the impugned order dated 21.3.2005 has been passed.