ARASIKERE TALUK PRIMARY CO OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD Vs. COMMON CARDE AUTHORITY

JUDGEMENT

(1.) Both these petitions are filed seeking reliefs claiming inter alia therein namely the petitioner in W.P. 4653/2007 i.e. Arasikere Primary Co-operative Agricultural and Rural Development Bank Limited (hereinafter referred to as the "bank" for the sake of brevity) calling in question the order dated 31-7-2006 which is at Annexure 'Q' passed by the Common Cadre Committee (hereinafter referred to as the "CCC" for the sake of brevity) and the order dated 13-12-2006 which is at Annexure-'S' passed by the CCC directing the Bank to pay salary to 3rd respondent for the period 23-4-1997 to 10-10-1997 and the order directing the bank to pay the said amount immediately.

(2.) W.P. No. 19958/2007 is filed by the employee against the CCC and the District Manager, Karnataka State Agricultural and Rural Development Bank (hereinafter referred to as the "federal society" for the sake of brevity) seeking, relief of a mandamus to the respondents to pay the arrears of salary in accordance with the endorsement dated 10-4-2007 which is at Annexure-E to the said writ petition and also the consequential direction to pay interest for the arrears of salary at 12% with effect from 10-10-1999 till the date of realisation on account of the delay caused in payment of the same. This Court by order dated 18-2-2008 had directed in W.P. No. 4653/2007 to be posted along with writ petition No. 19958/2007. Accordingly, the registry had posted both the writ petitions for being heard together as both the writ petitions are inter-linked.

(3.) Though the matter was listed on 'B' group by consent of the learned counsel appearing for the respective parties, the writ petitions were taken up for final hearing and the matter was heard in full on 14-9-2009 and for want of time matter was adjourned to today for dictating the judgment.