A.P.RAVANI - (1.)If you start with confusion no amount of industry and perseverance can get you relieved from the cobweb. Harder you work and get the confusion worse confounded. This is what has happened in this case wherein the petitioners who are serving as officers in the respondent-Bank have inter alia prayed that the respondent-Bank be directed to take certain obligatory steps as required under the provisions of Dena Bank (Officers) Service Regulations 1979
(2.)The petitioners are serving as Officers in the respondent-Dena Bank a Government of India undertaking. Prior to 1-7-1979 there were three types of Officers in the respondent-Bank namely Scale A Scale B and Scale C Officers in descending order. For the purpose of this petition the position of the respective petitioner as on 30/06/1979 is relevant. On 30/06/1979 the petitioners Nos. 1 to 9 were holding the post of erstwhile Officer Grade C while petitioners Nos. 10 to 12 were holding the post of erstwhile officer Grade B.
(3.)On 1/07/1979 Dena Bank (Officers) Service Regulations 1979 (the Regulations for short) came into force. As per the provisions of the said Regulations certain actions were required to be taken by the respondent-Bank. The petitioners felt that the Bank had not taken necessary actions as required under the Regulations. Therefore the petitioners have filed the present petition inter alia praying that the respondent-Bank be directed to make categorisation under Regulation 6 as per the Government guideline and further prayed that the respondents be directed to categorise the petitioners and other similarly situated officers as indicated in Annexure H to the petition and be given all the benefits from the appointed date ic. 1/07/1979 The petitioners have also prayed that the respondent-Bank be restrained from making further promotions of the Bank without first effecting categorisation under Regulation 6. The aforesaid prayers have been made on various grounds. The respondent-Bank has appeared and filed affidavit-in-reply and resisted the claim of the petitioners on facts as well as on law points.