CITIZENS, CO Vs. REGISTRAR, CO

JUDGEMENT

(1.) By this common order above titled two revision petitions moved under Sec. 170 of Co-operative Societies Act against the order dated 5,1.2002 and 9.2.2002 respectively are being disposed of,

(2.) The respondent Shyam Prashad was promoted to the post of Manager grade-1 (Accountant) on 11.5.2000 in the Citizen Co-operative Bank with prospective effect. The bank had not released the annual increments earned by him for the some part of the service rendered by him. The respondent having felt aggrieved by his prospective promotion and non-payment of arrears of increments moved a petition under Sec. 70 of J&K Co-operative Societies Act raised the dispute before the Registrar Co-operative Societies and claimed that he should have been promoted retrospectively w.e.f. 1995 and Manager Grade III w.e.f. 1998 i.e. from the date his Juniors were promoted and should be given all monetary consequential benefits, He also claimed that the arrears of the increments accrued to him for his service rendered should be paid to him with interest for wrongfully with-holding the same.

(3.) To the claim of the Respondent the stand taken by the petitioners Bank is reflected in paras 4 & 7 of the objections filed before the Registrar which are reproduced hereunder:-