Arun Bhansali,J. - (1.) Learned counsel for the parties submit that the issues raised in the present writ petitions are squarely covered by the judgment in Tikam Acharya v. The Central Cooperative Bank Limited and Anr. : SBCWP No. 14049/2017 and other connected matters, decided on 12.04.2018 and that order dated 12.04.2018 has been upheld by the Division Bench in The Bhilwara Central Cooperative Bank Limited v. Babu Lal Sharma and Anr. : D.B. Special Appeal (W) No. 1472/2018 and The Central Cooperative Bank Limited v. Tikam Acharya and Anr. : D.B. Special Appeal (W) No. 1484/2018, decided on 10.09.2018 and other connected matters.
(2.) Further submissions have been made that in the case of Tikam Acharya (supra), this Court followed the judgment in the case of Amar Singh v. The Jalore Central Cooperative Bank Ltd. and Anr. : S.B. Civil Writ Petition No. 6996/2014, decided on 17.10.2016.
(3.) In the case of Amar Singh (supra), it was directed as under: "As a consequence of the above discussion, the writ petitions are allowed. The respondents are directed to upgrade the basic pay of the petitioners in accordance with Rule 26A of the RSR by applying the said rule in letter and spirit. The petitioners shall also be entitled to consequential monetary benefits flowing from the above direction. The entire exercise as directed above shall be completed within a period of six months, failing which the accrued amount shall carry interest at the rate of 7.5% per annum. No order as to cost." ;