Shyamal Kumar Sen, J. - (1.) The facts leading to the writ petition and the instant appeal as appears from the stay application filed before us are set out hereinafter.
(2.) The petitioner joined under the respondent Bank on 30.4.71 and was promoted to the rank of officer on 29.12.79 and was placed on probation. The respondents did not issue any order on successful completion of the period of probation on 10.7.81 in spite of representations of the petitioner.
(3.) The Union of India through its Ministry of Finance considered induction of the petitioner as non-workman Director and accordingly the Bank was directed to send the biodata of the petitioner as he was the elected General Secretary of the Union of the United Bank of India affiliated to Indian National Trade Union Congress. The respondents apprehended danger, as the petitioner did not hesitate to refer to higher authorities cases of corruption to protect public interest. The respondents to stop the appointment of the petitioner as non-workman Director established paneled organisation styled under the name and style of I.N.T.U.C and the said bogus I.N.T.U.C with the help of musclemen forcibly occupied the office room.;