- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.
(2.) THE petitioner has challenged the order dated 24-9-1993 an 16-10-1993 passed by respondent No. 1 an 2. THE Regional Manager Punjab National Bank, Varanasi and Branch Manager Punjab National Bank, Ghazipur respectively. The petitioner was appointed on the post of Clerk-Cum-Godown Keeper on 31-7-1971 in the Punjab National Bank. The terms and conditions of service of the employees of the Bank are governed by Bipartite settlement. The first settlement between the Bank and the employees came in force on 19th October, 1966. Subsequently it has been amended from time to time in 1979, 1984, 1988 and 1989. Under the Bipartite settlement there is special provisions for the payment of special allowances to various employees on the basis of nature of duties performed by them. The Regional Manager transferred the petitioner by order dated 27-11-1975 to the post of Agriculture Clerk to work under Agriculture Officer T. F. O. A in the Bank at Ghazipur. The duty alleged to have been performed by him as Agriculture Clerk is of advancement of the loan in I. D. A. (International Development Agency) project. He contends that under the second Bipartite settlement he was entitled to get the special allowance of Rs. 75 per month which was increased to Rs. 121 per month subsequently which has not bee paid to him.
(3.) AGGRIEVED by non-payment of the special allowance the petitioner moved a representation which was rejected vide order 25-2-1992 passed by Respondent No. 1, as communicated vide order dated 27-6- 1992 passed by the Respondent No. 2, the petitioner filed writ petition No. nil of 1992 before this Court which was dismissed by following order: "heard learned Counsel for the petitioner. He contends that by virtue of the appointment, the petitioner is entitled to special allowance but his representation in that regard has been rejected. If the petitioner is so advised, he may make further representation to higher authority but no interference in writ jurisdiction is called for, consequently writ petition is dismissed. Sri K. L. Grover, Advocate appeared for the respondent. Sd-B. N. L. , J. Sd-V. B. , J. 30-9-1992" The petitioner served a fresh representation dated 20-10-1992 along with an order-dated 30-9-1992 to the General Manager New Delhi (Head Office) and subsequently sent a reminder dated 16-6-1993. Pursuant to the aforesaid representation the petitioner was called for personal hearing on 17-8-1993 and subsequently by order dated 24-9-1993 as communicated by order dated 16-10-1993 through the Branch Manager, Ghazipur it was disclosed that the representation of the petitioner was rejected on 24- 9-1993 by holding that he is not entitled to payment of special allowance for the post of Agriculture Clerk which has been claimed by him.;