Ajit Kumar, J. - (1.) Heard learned counsel for the petitioner and Sri Azad Khan Advocate, holding brief of Sri Q.H.Siddiqui, learned counsel for the respondent-Bank.
(2.) The petitioner claims to be paid minimum pay-scale as admissible in law to the post of Accountant/Junior Clerk. of U.P. Sahkari Gram Vikas Bank. However, inspite of rendering the services since 1979, he has not been paid regular/ minimum of the pay-scale as prescribed in law to the post of Accountant/Junior Clerk.
(3.) According to the petitioner, he was initially appointed on 20th December, 1977 for a period of 3 months on consolidated pay of Rs. 300/-, however he was continued in service until 1st July, 1979 when his services came to be terminated. Industrial dispute was raised and the Labour Court vide order dated 28th May, 1984 directed the Bank for reinstatement of service of petitioner, however, as far as back-wages are concerned, only six months back-wages were allowed. Against said order, petitioner filed writ petition no. 9802 of 1984, which was finally allowed vide judgment dated 13.5.1994 directing the Bank to reinstate the petitioner with full back-wages.;