CHITTORGARH CENTRAL CO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue that arises for consideration in the present special appeal is whether the respondent No.3/writ petitionerSuresh Rawal is an employee of the appellant-Chittorgarh Central Cooperative Bank Limited or not.

(2.) Briefly put, the facts indispensable for the present adjudication, are that the respondent No.3/writ petitioner was working in the Large Agricultural Multipurpose Cooperative Society (LAMPS), upon being appointed by the Rajasthan Tribal Area Development Cooperative Federation Limited, Udaipur on the post of Accountant on 17.03.1977.

(3.) The respondent No.3/writ petitioner was thereafter appointed as Manager by the Rajasthan Jan Jatiya Keshetriya Vikas Sahakari Sangh Limited (RAJAS), Udaipur with effect from 06.01.1978, and was thereafter transferred to Kulmipura LAMPS, District Chittorgarh by RAJAS. The respondent No.3/writ petitioner was again transferred by RAJAS from Kulmipura LAMPS to the Office of Assistant Regional Manager, RAJAS, Pratapgarh on 05.01982. On 12.10.1982, the RAJAS has again transferred the respondent No.3/writ petitioner from Pratapgarh to Bhukhiya LAMPS, District Banswara. Thereafter, the respondent No.3/writ petitioner was transferred from Bhukhiya LAMPS, District Chittorgarh to Dalot LAMPS, District Chittorgarh on 27.08.198 The respondent No.3/writ petitioner was again transferred by the RAJAS from Dalot LAMPS to Deogarh LAMPS.