CHITTORGARH CENTRAL CO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the judgment of the learned Single Judge whereby, the learned Single Judge has allowed the writ petition preferred by the original petitioner.

(2.) Facts of the case are that the original writ petitioner Shri Sharad Joshi was appointed as Lekhapal-cum-Store Keeper with Rajasthan Tribal Area Development Cooperative Nigam Ltd. vide order dated 12.7.1977 and subsequently he was designated as Loan Supervisor. On 17.8.1982 he was working with LAMPS associated with Central Cooperative Bank Ltd., Chittorgarh. The petitioner also became part of the cadre strength of Loan Supervisors working with Central Cooperative Bank in pursuant to the order dated 3.4.1984. By order dated 3.4.1984, the Loan Supervisors with 44 LAMPS were taken on the cadre strength of the Loan Supervisors of the Bank concerned. They were also ordered to be placed in the seniority list of the Loan Supervisors of the bank concerned from the date of their appointment as Manager with the LAMPS. In view of it the petitioner and other similarly situated persons became employees of the Central Cooperative Bank and they were also placed in the seniority list of loan supervisors of that bank.

(3.) We have learned counsel for the parties.