- (1.) RAKESH Tiwari, J. Heard the learned Counsel for the parties.
(2.) THE petitioners have challenged the order dated 26-11-1993 passed by the Deputy Registrar Cooperative Societies, Moradabad Region, Moradabad, Annexure-VI to the writ petition. Petitioner No. 1 was appointed as Guard/sahyog (Assistant) on 30-12-1988, Petitioner No. 2 was appointed as peon on 1-7-1989, Petitioner No. 3 was appointed Clerk on 19-7-1990 and Petitioner No. 4 was appointed as Clerk/cashier in the Bijnor Urban Co-operative Bank Ltd. , Bijnor, which is a registered society under U. P. Co-operative Societies Act, 1965. They have worked there continuously till 8-7-1993. The source of its income of respondent-bank is by earning interest on inter bank deposit on advances made by it. The income of the bank started reducing due to reduction of interest by the nationalised banks and from May, 1993 under regulations and control of the Reserve Bank of India, hereinafter called as R. B. I. , which considerably reduced the interest rate on advances made by the Bank.
(3.) THE number of employees working in the bank were more than the number of employees required. It has been alleged that the R. B. I. had fixed passing of 40 vouchers. THE bank applied to the R. B. I. for permission for opening new branches in order to accommodate its surplus staff. Since the R. B. I. did not grant permission, the bank decided to retrench some of its employees in order to control its expenditure. THE Chairman of the bank took the decision to retrench the surplus employees and by order dated 9-7-1993 retrenched Petitioners No. 1 to 4 under Section 6 (N) of the U. P. Industrial Disputes Act. Separate orders were passed against Petitioners No. 1 to 4 and the same were served on the petitioners. Petitioners No. 1 to 3 filed writ petition before this Hon'ble Court challenging the order dated 9-7- 1993. The writ petition was dismissed by this Court vide two separate orders dated 30-9-1993 and 26- 10-1993 directing the Deputy Registrar, Co-operative Societies, Moradabad to decide representation of Petitioner No. 1 within two months by a reasoned order.;