- (1.) The appellant is the Gujarat State Cooperative Land Development Bank Ltd. (hereafter referred to as the Bank). It is a Society registered under the Bombay Cooperative Societies Act, 1925, as applicable to the erstwhile State of Saurashtra. According to the appellant's writ petition, it is doing banking business. It has 127 Branches spread all over the State of Gujarat. One of its Branches is in Dasada, Surendranagar District. The Head Office of the Bank is at Ahmedabad.
(2.) The second respondent, Babu Bhai Negracha, was serving as an Additional Supervisor in the Dasada Branch of the Bank. His services were terminated by an order, dated February 21, 1962, by giving him one month's pay in lieu of notice under Staff Regulation No. 15.
(3.) The Gujarat Cooperative Societies Act, 1961, came into force from May 1, 1962, and the appellant-Bank, being a Society, under the Cooperative Societies Act, came to be governed by the said Act.;