S.Sen, J. - (1.) In this writ application the petitioners have challenged the resolution of the Board of Directors of the respondent No. 1 dated 16th October, 2004, whereby certain conditions of service have been sought to be altered and/or changed.
(2.) The respondent No: 1 (hereinafter referred to as the said Bank) was categorized as a Class "A" Bank in terms of the Government Notification No. 8409(43) dated 25th October, 2004.
(3.) Pursuant to such categorization Memorandum of Understanding (MOU) was entered into between the concerned workmen with representative of the Government of West Bengal and the Registrar of Co-operative Societies with regard to the emoluments and/or salary and/or pay structure of the various banks according to the categorization. Such MOU received the approval of the 5th Industrial Tribunal.;