BHAGWAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Supdt. of Police, Saran is present and a show cause is filed on his behalf. Perused the show cause. The explanation is accepted. No further action need be taken and this matter so far as the Supdt. of Police, Saran is concerned, is hereby closed.

(2.) MR . P.K. Jha who is currently in the additional charge of the office of the Managing Director, District Central Cooperative Bank Limited, Chapra is present in court. A counter affidavit has also been filed on his behalf. In the counter affidavit, it is stated that he is substantively posted as the Dist. Cooperative Officer, Chapra and the office of .the Managing Director, District Central Cooperative Bank Limited having fallen vacant on 12.2.99 he was given additional charge of the Bank on 14.6.99. Shortly thereafter, he has reinstated the petitioner in the service of the bank, as directed by the award given by the Labour Court and steps have also been taken for payment of arrears of his wages in terms of the award.

(3.) THE petitioner had come to this court making a grievance that though the award directing his reinstatement with back wages was given by the labour court on 23.4.93 and though it had become final and legally enforceable, the respondent Bank was sitting over the matter for all these years. Being upset by this blatant defiance of the award lawfully made by a tribunal of competent jurisdiction, this court had directed for the personal appearance of the Managing Director of the Bank. Pursuant to the direction given by this court Mr. Jha who is currently in the additional charge of the Bank appears and states that the petitioner has now been reinstated.