EQBAL AHMAD Vs. VANANCHAL GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, in the instant writ application, prays for the following relief(s):-

(3.) Briefly stated, on 20/7/1979, the petitioner was appointed as Clerk-cum-Cashier at Dumka Branch of erstwhile Santhal Parganas Bank and thereafter, on 1/1/1986, he was promoted to Scale-I Officer. On 30/6/2006, the Santhal Parganas Gramin Bank and Palamau Kshetriya Gramin Bank were amalgamated in terms of provisions of Regional Rural Bank Act, 1976 and consequent thereto, its name changed to Vananchal Gramin Bank.