Sawalia Singh and Others vs Bihar State Cooperative Land Development Bank Limited and Others

This Letters Patent Appeal has been filed against the order dated 29 April, 2002 in C.W.J.C. No. 8911 of 2000: Sawalia Singh and Others Vs. Bihar State Co-operative Land Dev Bank Ltd. and Others, .

The learned Judge declined to interfere on the writ petition which had challenged the order of compulsory retirement. Basically, two arguments had been advanced. One was that while the Petitioners had been compulsorily retired there was another incumbent of the bank who had been granted extension. On this, the learned Judge has observed that the two situations are not comparable. The extension had been granted on an approved efficiency and in so far as the in itself a serious matter.

In the circumstances, the record as it lies, this Court cannot certify that the learned Judge has committed any error In dismissing the writ petition and not granting the relief as prayed.

Dismissed.