NARENDRA K. PUROHIT Vs. THE CENTRAL CO. BANK

JUDGEMENT

(1.) Petitioner, an employee of the respondent Bank, has preferred this writ petition for quashing the impugned order dated 1st of December 2000 (Annex.5), and order dated 24th of August 2001 (Annex.6) respectively. He has further prayed for revising the earlier pay fixation order issued on 18th of April 2000, and the consequential relief of allowing him pay scale in accordance with the said order.

(2.) Scorning the checkered history of the case for the purpose of disposal of this writ petition, suffice it to state that the petitioner preferred a writ petition earlier before this Court, which was registered as S.B. Civil Writ Petition No.1863/1980. The said petition was decided by the coordinate Bench on 11th December 1991 and following directions were issued:

(3.) In adherence of the directions issued by this Court, requisite pay fixation order was issued by the respondent Bank on 16th of May 1992, whereby the petitioner was allowed the pay scale of 110-376 at Rs. 115 w.e.f. 26th of June 1973. Subsequent to that, yet another office order was issued by the Bank on 18th April 2000, whereby fixation of basic pay of the petitioner at Rs. 115 was preponed and it was allowed from 01.01.1973. In the same order, the fixation benefits were also allowed to the petitioner accordingly. It appears that the Bank has realised its mistake, and taking into account the verdict of this Court date 11.12.1991 a corrigendum was issued on 1st of December 2000, whereby the order of 18.04.2000 was rescinded. Feeling aggrieved from this order, the petitioner preferred a revision petition under Section 128 of the Rajasthan Cooperative Societies Act 1965 before the Addl. Registrar (Appeals), Cooperative Societies, Jodhpur. The said revision was dismissed on 24th of August 2001. After dismissal of the revision petition, the petitioner has approached this Court with the aforementioned prayers.