- (1.) This will also dispose of L.P.A. No. 246 of 1989 as the question involved is common in the cases.
(2.) The question in the writ petition before the Learned Single Judge was, as to whether the petitioners being Mini Bank Managers of the Central Cooperative Bank are entitled to claim bonus or not. This claim was being denied by the Kurushetra Central Cooperative bank Limited on the ground that they were not the employees of the Central Cooperative Bank. The said contention of the respondents was repelled by the learned Single Judge on the ground that having regard to the terms and conditions of their letters of appointment and also the clear admission of the Registrar Cooperative Societies, they were the employees of the bank.
(3.) It is not denied that the Mini Bank Managers are covered by the Haryana State Central Cooperative Bank's staff Service (common cadre) Rules, 1975. Rule 8.1 and 21 there of clearly provide that bonus would be paid to the employees as per the provisions of the Bonus Act. Consequently, writ petitions were allowed and a direction was issued to the Central Cooperative Bank concerned to pay the bonus as due to the petitioners to date, within six months from today along with interest thereon at the rate of 12 percent per annum from the date when it became due till the date of its payment.;