- (1.) Leave granted. Heard the parties.
(2.) The appellants were appointed during 1978-1981 on daily-wage basis by the first respondent, U.P. Cooperative Bank Ltd. (for short "the Bank"), by way of stopgap arrangement. Up to 30-6-1981, they were on daily wages. From 1-7-1981, they were paid consolidated salary of Rs.368 per month which was increased to Rs.575 per month from 1-4-1982. From 1-7-1983, they were extended the benefit of the minimum in the pay scale applicable to regular employees i.e. Rs.325 per month, with allowances, but without yearly increments.
(3.) On 30-7-1985, the U.P. Regularisation of Ad Hoc Appointments (on Posts within the Purview of the Uttar Pradesh Cooperative Institutional Service Board) Regulations, 1985 were notified and came into force. In terms of the said Rules, the appellants were regularised on different dates1-10-1985, 9-12-1985, 24-4-1986 and 29-9-1986 and they were also extended the benefit of regular pay scales with all allowances. In the year 1990, they approached the Allahabad High Court by filing a writ petition seeking the benefit of regular pay scale, allowances and other benefits which were extended to regular employees, with effect from the date of their stopgap or ad hoc appointment.;