RAS BIHARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In view of the order dated 21.2.97 this writ petition was heard along with C.W.J.C. No. 2D46 of 1995. However, considering the difference in the facts of the two cases, this writ petition is being decided by a separate judgment.

(2.) This writ petition is directed against the order dated 22.07.96 of the Board of Directors, Sasaram-Bhabhua Central Cooperative Bank Ltd., Sasaram (for short 'the Bank') assigning seniority to the Petitioners in he cadre of Assistant with effect from 8.5.86.

(3.) The case of the Petitioners is that they were appointed as Supervisor in the Bank on 18.04.74. The cadre of Supervisor was merged with the cadre of Assistant on 08.05.86. On 26.12.89 the Respondent No. 6, Managing Director of the Bank invited objections against the provisional seniority list of the combined cadre of Assistant. On 18.04.90 he again invited objections against the new seniority list. On 21.09.90 he published the final seniority list. On 10.08.91 the Petitioners were also granted time bound promotion on the basis of seniority list published on 21.09.90. On 16.01.88, the State Government appointed a Departmental Promotion Committee. On the objections filed by certain employees the Board of Directors of the Bank decided to review the seniority of the cadre of Assistants published on 21.9.90. On 30.9.94, the Departmental Promotion Committee recommended that the Supervisors should be assigned seniority in the cadre of Assistant with effect from 8.5.86, the date of merger of the cadre of Supervisor in the cadre of Assistant. On 22.7.96 the Board of Directors accepted the recommendation of the Departmental Promotion Committee and directed that the Petitioners should be assigned seniority of the cadre of Assistant from 8.5.86, when the cadre of Supervisor was merged in that cadre. Feeling aggrieved the Petitioners have filed this writ petition.