TAPEN SEN, J. - (1.) HEARD Mr. Arshad Hussain, learned counsel for the Petitioner and Mr. G.N. Chandra, learned counsel for the Respondent Nos, 2 to 5 Mr. Atanu Banerjee, learned Junior Counsel to the Government Advocate is also present in Court representing respondent No. 1.
(2.) AT the very outset, Mr. Arshad Hussain, learned counsel for the Petitioner craves leave of this Court to be allowed to implead the Registrar, Co -operative Societies, Government of Jharkhand, Ranchi as respondent No. 6. He is permitted to do so. The petitioner has been working since 29.6.1994 on daily wages after she had been given compassionate appointment on account of the death of her husband, Subodh Chandra Mishra who was working as an Assistant in the Bank and who died on 26.34.1993. The aforementioned fact relating to the working of the Petitioner in the status of a daily wager has not been denied by the respondents. On the contrary, at paragraph 7 there is an admission that it is true that the petitioner had been appointed on the post of peon on compassionate grounds on daily wages.
(3.) MR . G.N. Chandra, learned counsel for the respondents Nos. 2 to 5 has drawn the attention of this Court to paragraph 10 of the counter affidavit and has submitted that this particular bank is facing financial crisis and that there is already an order in CWJC No. 5466 of 1992 holding that in no case appointments shall be made in any Co -operative Institution which is facing financial crisis.;