RAM LAKHAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the State.

(2.) The petitioners have approached this Court for a direction to the Managing Director-cum-Member Secretary, Magadh Central Cooperative Bank Ltd. Gaya (respondent no. 4) for payment of arrears of salary from 1/1/1997 to 31/3/2003 with respect to petitioner no. 1 and from 1/1/1997 to 1/9/2002 with respect to petitioner no. 2.

(3.) Learned counsel for the petitioner has drawn the attention of this Court to an order passed by a bench of this Court passed in a batch of cases, the lead case being C.W.J.C. No. 4784 of 2005 whereby the petitioners therein including the petitioners in the present petition were directed to appeal before the Joint Registrar, Cooperative Societies of their respective district for redressal of their grievances. The Joint Registrar, Cooperative Societies was, in turn, directed to dispose of such appeals by a speaking order within six months from the date of filing of such appeals.