M.Y.Eqbal, J. - (1.) Heard Mr. A.K. Sinha, learned senior counsel for the petitioner and Mr. R.K. Marathia, learned Government Pleader No. II.
(2.) This writ application has been filed on behalf of Daltonganj Co-operative Bank Employees' Union seeking a relief for payment of salary to the employees which is due since December, 1997 and farther for a direction to the respondents to ensure timely payment of salary every month.
(3.) The members of the petitioner-Union are the employees of Daltonganj Co-operative Bank, who have been appointed long before some time in between 1967-1971. It is stated that most of the employees have not been paid their salary since December, 1997 or January, 1998 as a result of which the members of the petitioner are facing acute financial crisis. It is alleged that the respondents-authorities had adopted discriminatory attitude with regard to payment of salary to the employees working in different Branches including the Head Office at Daltonganj Central Co-operative Bank Ltd.;