- (1.) WRIT Petition No. 9155 (S/S) of 1990 Heard Dr. R.K. Srivastava, learned counsel advocate for the petitioner as well as Mr R.K. Nigam, learned counsel for the Respondent.
(2.) THROUGH the instant writ petition, the petitioner has prayed for issuing a writ of mandamus commanding the opposite parties to treat the petitioner having been placed in the pay scale admissible to the post of Senior Branch Manager.
(3.) THE petitioner was appointed as a Clerk in the District Co -operative Bank on 6.12.1971 and he was confirmed as such with effect from 6.12.1972. Vide order dated 20.8.1997 issued by the Administrator of the Bank he was posted as Incharge Branch Manager in the Bank at Khiri. After completion of five years service on the post of Clerk he was promoted to the post of Junior Branch Manager vide order dated 20.11.1990. Learned counsel for the petitioner states that the petitioner while was posted as Senior Manager ( Administration) from 12.7.1988 to 23.6.1989 he was given appointment on the post of Section Officer ( Administration) with effect from 24.6.1989 to 27.8.1993. It is stated that post of Section Officer was equal to the post of Senior Branch Manager and since he discharged the duties of Senior Branch Manager of the Bank, he is entitled to get the salary admissible to the post of Senior Branch Manager.;