KAILASH CHANDRA AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners were appointed on various posts with the respondent Bank No. 3-Central Co-Operative Bank Ltd. During the tenure of their services, the respondent Bank passed a resolution dtd. 25/5/2010, whereby, the superannuation age of the employees was reduced from 60 years to 58 years. The said resolution was challenged in S.B. Civil Writ Petition No. 5332/2010, which was decided on 5/7/2011 and the respondent Bank was directed to reconsider the age of retirement and also to continue with the services of the employees. In pursuance to the directions of this Court, the respondent Bank reconsidered the issue but again took a resolution to fix the age of superannuation at 58 years. As a consequence, the petitioners stood retired.

(2.) The resolution dtd. 18/7/2011 was again challenged and vide interim order dtd. 6/9/2011, the effect and operation of the resolution was stayed. In consequence thereof, the petitioners were allowed to resume their duties.

(3.) During the pendency of the writ petitions, the Bank again took a resolution to increase the age of superannuation from 58 years to 60 years. The statement to that effect was made before the Court on behalf of the respondent Bank and in view of the submission made, the petitions of the petitioners were dismissed as having become infructuous.