Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The petitioner claims that he was appointed as a Class IV employee on 29.4.1988 in the Northern Railway Primary Co-operative Bank Ltd., Lucknow which is a Co-operative Society registered under the U.P. Co-operative Societies Act, 1965 and conies within the purview of the U.P. Co-operative Institutional Service Board. The Board has framed rules under the Act known as the U.P. Co-operative Employees Service Regulations, 1975 (hereinafter referred to as the Regulations).
(3.) The petitioner was posted at Moradabad Branch of the respondent-Bank. It is claimed that he possesses the Sahitya Ratna degree and is fully eligible for promotion to Class III post.;